Section 17 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
17.
(1)A Student Member seeking a license to act as a Surveyor and Loss Assessor shall apply and enrol with Authority as Trainee in FORM-IRDAI-13 as given in the Schedule II to these Regulations, after having obtained the willingness to impart training from his trainer in FORM-IRDAI-14 as given in the Schedule II to these Regulations, and shall undergo practical training for a period of not less than twelve months with a licensed Surveyor and Loss Assessor as specified below:(2)During the period of training, every applicant who is a Student Member of the Institute and enrolled as trainee shall comply with the code of conduct and code of ethics prescribed by the Institute and duly approved by the Authority and shall include the following:(a)Behave ethically and with integrity. Integrity implies not merely honesty but fair dealings and truthfulness.(b)Not accept/perform/undertake/any survey works and not issue any survey report without holding a valid license issued by the Authority to act as Surveyor and Loss Assessor(c)Maintain at all times, proper record of training details duly certified by the trainer surveyor,(d)Disclose all information relating to any proceedings initiated or investigation pending or carried out/against him/her or by any agency and details of the outcome thereof"(e)File within 15 days, any change in information already submitted to the Authority(f)Any other instructions specified by the Authority/Institute from time to time.(3)The surveyor under whom a trainee will be trained shall be an Associate or Fellow member of the Institute.(4)The trainee shall maintain a quarterly record of training received in FORM-IRDAI-15 during the period and shall get it certified by the Surveyor and Loss Assessor under whom he has been trained and the certificate in FORM-IRDAI-16 shall be attached to the application for seeking grant of a license under Regulation 3;(5)The license to be granted to an applicant to act as a Surveyor and Loss Assessor shall be in that particular area for which he has been trained;(6)If a Surveyor and Loss Assessor already licensed by the Authority seeks to obtain a similar license for acting as a surveyor in a department of general insurance business other than for which he has been licensed, he shall undergo a period of training of not less than six months under a licensed Surveyor and Loss Assessor holding either a Fellow or Associate Membership to act in that particular area.(7)Those who have enrolled as trainees with the Authority as on the date of notification of these Regulations shall become Student Members of the Institute and shall comply with the criteria set out in Regulation 3 for grant of license to act as Surveyor and Loss Assessor.
