Section 5(3) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002
(3)A specified person shall undergo a practical training of [not less than fifty hours] [ Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007).] in life or general insurance business, as the case may be, from an approved institution. In case of training in both life and general insurance, the duration of practical training shall be [not less than 75 hours] [Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007). ]. However, if he falls within one of the categories as given in sub-regulation (2) above, he shall have [completed twenty-five hours] [ Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007).] from an approved institution:Provided that such a specified person of the corporate agent shall have completed from an approved institution, at least, [thirty-five hours] [ Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007).]practical training in life and general insurance business, where such specified person of the corporate agent is seeking certificate for the first time which will enable him to procure both life and general insurance business.
