Section 26 in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016
26. Consideration of application to become a service company of Lloyd's India.
(a)The Chairperson of the Authority after taking into account all submissions including the recommendation of Lloyd's India shall issue a certificate of registration jointly to the service company of Lloyd's India and the syndicate (s) it represents.(b)The certificate of registration granted shall be valid for a period of 3 years.
