Section 25(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(2)Without prejudice to sub-regulation (1) above, a corporate agent shall have to comply with the following additional conditions for engaging the services of a telemarketer:(i)The telemarketer engaged by the corporate agent shall comply with various circulars and/or guidelines or any other direction issued by Telecom Regulatory Authority of India in the matter;(ii)A corporate agent intends to undertake telemarketing activities for insurance intermediation shall seek prior approval of the Authority in the form specified by the Authority at Annexure 4 of these regulations. The Authority on verification of the same issue a certificate to the telemarketer;(iii)Further, the corporate agent shall file with the Authority the names of Authorised Verifiers engaged/ proposed to be engaged by the telemarketer in the form specified at Annexure 5 of these regulations.(iv)In case an Authorised Verifier intends to switch to another telemarketer who is also dealing with insurance intermediation, they shall obtain a No Objection Certificate from the erstwhile telemarketer and submit the same to the Authority for issuing a fresh certificate. In case, the present telemarketer does not issue a no objection certificate within 30 days from the date of application for the same, it shall be deemed that the telemarketer has no objection to his switching over;(v)Application for removal or addition of Authorised Verifiers shall be made by the Corporate Agent concerned through the Principal Officer;(vi)In case the corporate agent registers as telemarketer with TRAI, the corporate agent shall act as telemarketer for only those insurers with whom he has arrangements;(vii)No corporate agent or its telemarketer shall make outbound calls to any person unless he or she has shown interest in buying an insurance policy by making enquiries to that effect. They shall maintain the database of such persons and the enquiry made for verification and cheeking by the Authority or any person authorized by it.(viii)The telemarketer shall disclose to the prospective customer the following information -(a)The name of the corporate agent they represent;(b)The registration number of the corporate agent;(e)Contact number of the telemarketer and/or corporate agent in case the customer desires to call back or verify the telesales information;(d)Name and identification number of the person t. Authorised Verifier) making the tele-call.(ix)A corporate agent engaging a telemarketer shall enter into an agreement with the telemarketer and the agreement shall provide the details such as source of the database, duties and responsibilities, payment details, period of agreement, actions to be taken in case of violation of Act, regulations, guidelines, circulars, directions issued by the Authority, Code of Conduct of Authorised Verifiers. The agreements shall be made available to the Authority or any person authorized by the Authority for verification as and when required;(x)Every telemarketer and the authorized Verifier shall abide by the Code of Conduct applicable to corporate agents as specified in Schedule III of these regulations.(xi)The Authority shall have the power to inspect the premises of the telemarketer or any other premises, which the Authority feels necessary for the verification of records/documents and seek any document/record, record statements of any employee of the telemarketer or make copies of any documents/records at its discretion;(xii)The telemarketer shall have to comply with any other terms and conditions as may be prescribed by the Authority from time to time in the matter.
