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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000

(2)The following shall, inter alia , be the duties and responsibilities of a surveyor and loss assessor:-
(i)declaring whether he has any interest in the subject-matter in question or whether it pertains to any of his relatives, business partners or through material shareholding;
Explanation .-For the purpose of this clause "relatives" shall mean any of the relatives as mentioned in Schedule 1-A to the Companies Act, 1956;
(ii)maintaining confidentiality and neutrality without jeopardising the liability of the insurer and claim of the insured;
(iii)conducting inspection and re-inspection of the property in question suffering a loss;
(iv)examining, inquiring, investigating, verifying and checking upon the causes and the circumstances of the loss in question including extent of loss, nature of ownership and insurable interest;
(v)conducting spot and final surveys, as and when necessary and comment upon franchise, excess/under insurance and any other related matter;
(vi)estimating, measuring and determining the quantum and description of the subject under loss;
(vii)advising the insurer and the insured about loss minimisation, loss control, security and safety measures, wherever appropriate, to avoid further losses;
(viii)commenting on the admissibility of the loss as also observance of warranty conditions under the policy contract;
(ix)surveying and assessing the loss on behalf of insurer or insured;
(x)assessing liability under the contract of insurance;
(xi)pointing out discrepancy, if any, in the policy wordings;
(xii)satisfying queries of the insured/insurer and of persons connected thereto in respect of the claim/loss;
(xiii)recommending applicability of depreciation and the percentage and quantum of depreciation;
(xiv)giving reasons for repudiation of claim, in case the claim is not covered by policy terms and conditions;
(xv)taking expert opinion, wherever required;
(xvi)commenting on salvage and its disposal wherever necessary.