Section 18 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
18. Register of licensed insurance surveyors and loss assessors
.-(1) The Authority shall maintain a register of all licensed insurance surveyors and loss assessors containing the following particulars:-(i)full name, date of birth, domicile, residential and professional address;(ii)the date on which name is entered in the Register;(iii)license number and period of validity;(iv)professional and other qualifications;(v)areas of survey work licensed to be undertaken;(vi)categorisation of the surveyor and loss assessor;(vii)any other particulars as may be prescribed by the Authority from time to time:Provided that in the case of corporate surveyors, the particulars to be entered in the register, shall be with reference to every director or partner, as the case may be.(2)The Authority shall, delete the particulars of surveyors and loss assessors, who are no longer alive, or whose license has been cancelled or suspended.(3)The Authority shall cause the publication of the relevant particulars entered in the register, as may be considered appropriate by it, at such intervals and in such manner, as may be deemed fit.
