Section 40(3) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(3)In any case, an insurance broker shall have to take the prior approval of the Authority for the following;(a)Change of Principal Officer;(b)Change of Director(s)/Partner(s) provided that in the event of resignation of the Director / Partner, the Authority may be informed;(c)Change in name of the company;(d)Change in place of corporate/registered office, if such change is not within same city in which case the same may be informed;
