Section 1938 in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000
1938.
)Name of Insurance Agent*/Composite Insurance Agent*:..............Address:Having paid the prescribed fee and having made the necessary declaration is hereby authorised to act an insurance agent for three years from.................for procuring or soliciting insurance business of one life insurer*/one general insurer*/both*.(*strike out portion not required)Place...........Date............for Insurance Regulatory and Development Authority Designated Person:........................Signature of Licence holder:This licence is not valid unless it bears a fascimile of the signature of the chairperson of the Insurance Regulatory and Development Authority and the initials of a person authorised by him in this behalf, the signature of the licence holder and the identity card(s). The licence holder should put his signature as soon as licence is received.Notes. - 1. If it is desired to renew this licence for a further period the procedure laid down in Regulation 3 of Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000, shall be followed, and application for renewal should reach the Designated Person before the licence expires. In this connection attention is also invited to the provisions of sub-sections (3) and (3-A) of section 42 of the Insurance Act, 1938.
