Section 9 in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000
9. Cancellation of license .-The designated person may cancel a license of an insurance agent, if the insurance agent suffers, at any time during the currency of the license, from any of the disqualifications mentioned in sub-section (4) of section 42 of the Act, and recover from him the license and the identity card issued earlier.
