Section 6(3) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(3)Documents to be submitted(a)In case of Individual:(i)Application in Form-IRDAI-5-AF duly completed in all respects.(ii)Recent photo(iii)Copy of PAN Card(iv)Address Proof(v)Proof of qualification (notarized)(vi)No Objection Certificate from employer, if employed (in original)(vii)Work performance in Form-IRDAI-12 (to be uploaded in soft form for previous 3 financial years)(viii)Affidavit as stated under sl no 2 of FORM-IRDAI-5-AF(ix)Copy of Membership Certificate issued by the Institute.(x)Self addressed envelope of 4.5"x10" with minimum of Rs.40 postage stamp(xi)Demand draft, in case fee is paid by DD(xii)Details of fee payment by RTGS/ NEFT, if paid through RTGS/ NEFT(xiii)Any other document/information that may be required by the Authority from time to time(Copies of documents at sl no (iii) to (ix) shall be notarized)(xiv)Proof of sole proprietor registration with local authorities, in case applying for sole proprietorship (notarized)(b)In case of corporate surveyors:(i)Application in Form- IRDAI-6-AF duly completed in all respects.(ii)one recent photo of directors/partners(iii)Copy of Surveyor and Loss Assessor license of directors/ partners and their Membership details(iv)Copy of Certificate of Incorporation issued by ROC in case of company(v)Copy of Partnership Deed in case of a firm duly signed by all the partners(vi)Copy of Memorandum and Articles of Association of the company(vii)Copy of Form no DIR-12 filed with ROC(viii)Copy of Form no INC-22/23 filed with ROC(ix)Copy of Form 20B/ Form SH7, as the case maybe, filed with ROC(x)Copy of TAN(xi)Proof of qualification of directors/partners(xii)Copy of PAN Card and Address Proof of directors/ partners(xiii)Affidavit as stated under sl no 4 of FORM-IRDAI-6-AF(xiv)Self addressed envelope of 4.5"x10" with minimum of Rs.40 postage stamp(xv)Work Performance of the company /firm (to be uploaded in soft form for previous 3 financial years) (as per Form - IRDAI - 12)(xvi)Demand Draft, in case fee is paid by DD(xvii)Details of fee payment by RTGS/NEFT, if paid through RTGS/NEFT(xviii)Any other document/information that may be required by the Authority from time to time(xix)Fit and proper statement as specified in Schedule-I, Annexure 2.(Copies of documents at sl no (iii) to (xiii) shall be notarized)
