Section 6 in The Insurance Regulatory And Development Authority (Insurance Advertisements And Disclosure) Regulations, 2000
6. Advertisements by insurance agents .-(1) Every advertisement by an insurance agent that affects an insurer must be approved by the insurer in writing prior to its issue.
(2)It shall be the responsibility of the insurer while granting such approval to ensure that all advertisements that pertain to the company or its products or performance comply with these regulations and are not deceptive or misleading.Explanation .-An agent shall not be required to obtain written approval of the company prior to issue for-(i)those advertisements developed by the insurer and provided to the agents;(ii)generic advertisements limited to information like the agent's name, logo, address, and phone number; and(iii)advertisements that consist only of simple and correct statements describing the availability of lines of insurance, references to experience, service and qualifications of agents; but making not reference to specific policies benefits, costs or insurers.
