Section 28 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
28. Disclosures to the Authority .-Every insurance broker shall disclose to the Authority, as and when required by it, in any event not later than thirty days of a requisition, the following information, namely:-
(i)his responsibilities with regard to the placement of an insurance contact;(ii)any change in the information or particulars previously furnished, which have a bearing on the license granted to it;(iii)the names of the clients whose insurance portfolio he manages or has managed;(iv)any other requirement specified by the Authority from time to time:Provided that in case of a person specified in regulation 2(1)(j)(v) the Authority may call for and obtain such information as it deems fit.
