Section 8(3) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(3)Where it is found that a surveyor and loss assessor suffer from any of the disqualifications or has knowingly contravened any provisions of the Act or the IRDA Act, or the rules or regulations made under those Acts or any order or direction or instruction issued by the Authority, the Authority may, after giving such surveyor and loss assessor an opportunity of being heard, cancel his license, with effect from such date as may be specified by it and the Authority shall notify such cancellation in the Official Gazette.
