Section 9 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
9. Procedure for Registration.
(1)The Authority on being satisfied that the applicant fulfils all the conditions specified for the grant of registration, shall grant a registration in Form B and send an intimation thereof to the applicant mentioning the category for which the Authority has granted the registration. The registration shall be issued subject to the applicant adhering to the conditions and the code of conduct as specified by the Authority from time to time.(2)A corporate agent registered under these regulations for a specified category may also apply for the grant of a registration by the Authority for any other category by fulfilling the requirements of these regulations. However, such application shall be made only after completion of one year from the grant of a registration m the first instance.(3)In case a registration issued under regulation 4 of these regulations or issued under any other regulations which were in force prior to the notification of these regulations, is cancelled/ surrendered or renewal rejected by the Authority for the reasons specified therein, the applicant may make a fresh application for grant of registration only after lapse of one year from the effective date of such cancellation/surrender or rejection of renewal of registration, for consideration of the Authority. The Authority may consider such application on merit as per regulation 7 of these regulations.
