Section 11(1) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(1)The Committee shall perform the following functions:-(a)recommending the syllabus for examination and practical training requirements for persons to qualify as Surveyors and Loss Assessors;(b)recommending to the Authority for its consideration to recognise foreign qualifications and training for the purpose of grant of license to act as Surveyors and Loss Assessors;(c)improving and developing the status and standard of the profession of Surveyors and Loss Assessors;(d)coordinating with educational or other institutions, having as their objectives, wholly or partly, similar to those of the profession of Surveyors and Loss Assessors, in such manner as may be conducive for the attainment of common objectives;(e)looking into the matters of professional misconduct, indiscipline, non-adherence to code of conduct by Surveyors and Loss Assessors;(f)discharging any other function, which may be entrusted by the Authority, from time to time.
