Section 7(v) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(v)whether the principal officer and/ or authorised verifier has violated the code of conduct as specified in Form W (Code of Conduct for Insurance Web Aggregator) of Schedule VIII, as applicable, of these regulations vi) whether the Promoter(s)/Shareholders/Partners of the applicant are of sound financial position to make investment in the applicant entity.
