Section 11 in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002
11. Cancellation of license/certificate .-The designated person may cancel a license or a certificate of a corporate agent or a specified person, if such a corporate agent or the corporate insurance executive or the specified person suffers, at any time during the currency of the license, from any of the disqualifications mentioned in sub-section (4) of section 42-D of the Act and recover from him the license or certificate granted to him.
