Section 7 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
7. Principal Officer of the Insurance Marketing Firm.
- 7.1 The Insurance Marketing Firm shall designate a Principal Officer who shall be the overall incharge and shall be responsible for regulatory compliance to the Authority.7.2The eligibility criterion for the Principal Officer is specified in Part I of Schedule I of these Regulations.7.3The Training and Examination procedure for the Principal Officer is specified in Part II of Schedule I of these Regulations.7.4The Fit and Proper criteria applicable to the Principal Officer is specified in Part III of Schedule I of the Regulations.7.5The General Eligibility Criterion and norms applicable to the Principal Officer are specified in Part IV of Schedule I of the Regulations.
