56. Issue of licenses to surveyor or loss assessors
.-An applicant who desires to obtain or renew a license to act as a surveyor or loss assessor shall proceed as follows:--(a)the applicant shall obtain from the Controller of Insurance a form of application for a license which shall be-(i)in the case of an individual, whether working as a sole proprietor of a firm or not Form XVIII-AI or XVIII-BI. Form XVIII-AI shall be used when the applicant applies for a license for the first time or for a license, while Form XVIII-BI shall be used when the applicant applies for the renewal of the license already held by him;(ii)in the case of a company or firm, Form XVIII-AF, or Form XVIII-BF, Form XVIII-AF shall be used when the applicant applies for a license for the first time or for a fresh license, while Form XVIII-BF shall be used when the applicant applies for the renewal of the license already held by him;(b)he shall then send to the Controller of Insurance the completed application form along with the receipt showing payment of the fees specified in the rule 55;(c)the Controller of Insurance or the officer authorised by him may, after taking all reasonable steps to satisfy himself that the application is in order, that the applicant fulfils the requirements of clause (D) of sub-section (1) of section 64-UM of the Act and that the applicant is not disqualified from holding a license, issue a license to him or, as the case may be, renew the license. The license shall be in Form XVIII-AAI in the case of an individual and in Form XVIII-AAF in the case of a company or firm. Renewal of license shall be in Form XVIII-BBI in the case of an individual and in Form XVIII-BBF in the case of a company or firm;(d)no application for the renewal of a license shall be entertained if it does not reach the Controller at least thirty days before the date on which the license ceases to be in force.[56-A. Additional technical qualifications for surveyors and loss assessors [ Inserted by G.S.R. 1051, dated 19.7.1971.].-The following shall be the technical qualifications for purposes of item (i) of sub-clause (i) of clause (D) of sub-section (1) of section 64-UM of the Act, namely:--(a)Fellowship or Associateship or Licenciateship held on the 26th October, 1968 or Fellowship or Associateship by examination subsequently acquired by the Institute of Insurance Surveyors and Adjusters, Bombay.(b)Fellowship or Associateship of the Royal Institute of British Architects, London, and/or a Degree or Diploma in Architecture of a recognised University or Institute secured after attending full time course or by passing examination of such University or Institute.(c)Fellowship or Associate membership of the Institute of Chartered Accountants in England and Wales.(d)Fellowship or Associate membership of the Institute of Chartered Accountants in Scotland.(e)Fellowship or Associate membership of the Institute of Chartered Accountants in Ireland.(f)Fellowship or Associate membership of the Institute of Cost and Works Accountants in the United Kingdom.(g)A degree or diploma of a recognised Institute of Engineering secured after attending full time course and by passing the examination of such Institute.(h)A certificate of competence as Master of Ship or as First Class Marine Engineer issued by a recognised authority.(i)A degree or diploma in Naval Architecture of a recognised University or Institute.(j)A Fellow or Associate on the 26th October, 1968, or a Fellow or Associate by examination, of the Chartered Institute of Loss Adjusters, London, held after the 26th October, 1968.(k)Any technical qualification recognised by the Government of India as equivalent or superior to the qualification listed in items (b) and (c) of sub-- clause (i) of clause (D) of sub-section (1) of section 64-UM of the Act.]Sufficiency Of Assets
