Section 3(5) in The Insurance Regulatory And Development Authority (Protection Of Policy-Holders' Interests) Regulations, 2002
(5)In the process of sale, the insurer or its agent or any intermediary shall act according to the code of conduct prescribed by-(i)the Authority;(ii)the Councils that have been established under section 64-C of the Act, and(iii)the recognized professional body or association of which the agent or intermediary or insurance intermediary is a member.
