Section 11 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
11. Renewal of registration.
(1)A corporate agent may, within thirty days before the expiry of the registration, make an application in Form A along with requisite fee to the Authority for renewal of registration.Provided however that if the application reaches the Authority later than that period but before the actual expiry of the current registration, an additional fee of rupees one hundred, plus applicable taxes, shall be payable to the Authority.Provided further that the Authority may for sufficient reasons offered in writing by the applicant for a delay not covered by the previous proviso, accept an application for renewal after the date of the expiry of the registration on payment of an additional fee of seven hundred and fifty rupees, plus applicable taxes, by the applicant.Note. - A corporate agent is permitted to submit the application for renewal of registration ninety days prior to the expiry of the registration(2)Principal Officer and specified persons before seeking a renewal of registration, shall have completed, at least twenty five hours of theoretical and practical training, imparted by an approved institution.(3)An application for renewal, under sub-regulation (1) shall be dealt with in the same manner as specified under regulation 7.(4)The Authority, on being satisfied that the applicant fulfils all the conditions specified for a renewal of the registration, shall renew the registration in Form C for a period of three years and send intimation to the applicant.
