Section 3 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
3. Application for, and matters relating to, grant of license
.-(1) Every person who is an individual and intending to act as a surveyor and loss assessor in respect of general insurance business shall apply to the Authority for grant of license in Form-IRDA-1-AF as given in the Schedule to these regulations.(2)The Authority shall, before granting license, take into consideration all matters relating to the duties, responsibilities and functions of surveyor and loss assessor and satisfy itself that the applicant is a fit and proper person to be granted a license. In particular and without prejudice to the foregoing, the Authority shall satisfy itself that the applicant, in addition to submitting the application complete in all respect-(a)satisfies all the applicable requirements of section 64-UM read with section 42-D of the Act and rule 56-A of the Insurance Rules, 1939;(b)possesses such additional technical qualifications as may be specified by the Authority from time to time;(c)has furnished evidence of payment of fees for grant of license, depending upon the categorisation;(d)has undergone a period of practical training, not exceeding 12 months, as contained in Chapter VII of these regulations; and(e)furnishes such additional information as may be required by the Authority from time to time.(3)The Authority on being satisfied that the applicant is eligible for grant of license, shall grant the same in Form-IRDA-2-LF as given in the Schedule to these regulations and send an intimation to the applicant together with an identity card mentioning the particular class or category of general insurance business namely, fire, marine cargo, marine hull, engineering, motor, miscellaneous and loss of profit for which the Authority has granted license and the license shall remain valid for a period of five years from the date of issue thereof, unless cancelled earlier.(4)A surveyor and loss assessor, whose license has been cancelled or suspended for any reason, may submit an application for issuance of license, after the expiry of three years from the date of such cancellation or suspension, and, such an application shall be treated as a fresh case, and, accordingly, the applicant shall satisfy all the requirements of sub-regulation (2).(5)A surveyor and loss assessor shall be subject to categorisation as specified in Chapter V of these regulations.(6)A license issued, before the commencement of these regulations, by the Controller of Insurance or his authorised representative shall be deemed to have been issued in accordance with these regulations.
