Section 7(3) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(3)Every applicant, be it an individual or a company or a firm, while applying for renewal of the license shall certify to the Authority that he or any of its directors or any of its partners, as the case may be, has:(i)not contravened any of the provisions of the Act or the IRDA Act, or any rules or regulations made under those Acts or any order or direction issued by the Authority;(ii)not made a statement which is false in material particulars with regard to his eligibility for the license or renewal thereof or in any of the activities transacted by him or them or the matters connected therewith as a surveyor and loss assessor;(iii)neither had his license cancelled or suspended under the Act, nor had violated the code of conduct prescribed under these regulations;(iv)discharged the duties and responsibilities as a professional;(v)not been negligent in the discharge of his obligations;(vi)not been sentenced to a term of imprisonment by any Court of law.
