Section 14 in The Life Insurance Corporation of India (Agents) Regulations, 2017
14. Resignation or surrender of appointment by an agent.
(1)In case an agent appointed by the competent authority wishes to surrender his agency, he shall surrender his appointment letter and identity card to the competent authority.(2)The competent authority shall issue the cessation certificate within a period of fifteen days from the date of receipt of resignation or surrender application.(3)An agent of any other insurer who has surrendered his appointment to that insurer and seeks appointment from the Corporation shall furnish to the competent authority all the details of his previous agency and produce the cessation certificate issued by the previous insurer along with his agency application form.(4)The competent authority shall consider the agency application as per the provisions of appointment after a period of ninety days from the date of issue of cessation certificate by the previous insurer.
