Section 8 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
8. Certification for ISP and FSE of the Insurance Marketing Firm.
- 8.1 The Certification requirements for marketing insurance and financial products for ISP and FSE respectively in the Insurance Marketing Firm are specified in Part I of Schedule II of these Regulations.8.2The Qualifications and Eligibility criterion for the ISP of the Insurance Marketing Firm is specified in Part II of Schedule II of these Regulations.8.3The Training, Examination and Certification procedure for the engagement of the ISP of the Insurance Marketing Firm is specified in Part III of Schedule II of these Regulations.8.4The requirements for the engagement of FSE for marketing financial products are enumerated in Part IV of Schedule II of these Regulations.8.5The Code of Conduct for the ISP and FSE is specified in Schedule IX of these Regulations.8.6Insurance Marketing Firm may engage the same person for sale of both insurance and other financial products, if he meets the qualification criteria and certification requirements as laid out in these Regulations.
