Section 3(8) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(8)Consideration of application. - (a) The Authority, while considering the application made under Regulation 3(1) for grant of license as a Surveyor and Loss Assessor, take into consideration all matters relating to the duties, responsibilities and functions of Surveyor and Loss Assessor and satisfy itself that the applicant is a fit and proper person to be granted a license.(b)Without prejudice to the foregoing, the Authority shall take into account the following and satisfy itself that the applicant:(i)meets all the requirements of Section 64UM read with Section 42D of the Act and fulfils the eligibility criteria set out in Regulation 3 of these Regulations.(ii)has not been refused in the past one year the grant of a license as Surveyor and Loss Assessor by the Authority(iii)is not suffering from any of the disqualifications specified under Section 42D of the Act;(iv)possesses the specified qualifications, has undergone practical training and has passed an examination conducted by the examination body.
