Section 4(3) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(3)In addition, the Authority shall satisfy itself that the application submitted is complete in all respects, satisfies all the applicable requirements of Section 64UM read with Section 42D of the Act.Provided that none of the directors or partners suffers from any of the disqualifications mentioned in Section 42D of the Act.
