Section 4(2) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002
(2)The corporate insurance executive shall possess the minimum qualification of a pass in 12th Standard or equivalent examination conducted by any recognised Board/Institution, where the applicant resides in a place with a population of five thousand or more as per the last census, and a pass in 10th Standard or equivalent examination from a recognised Board/Institution if the applicant resides in any other place.
