Section 14(3) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(3)The Principal Officer and Broker Qualified Persons of an insurance broker before seeking a renewal of certificate of registration shall have completed at least twenty-five hours of theoretical and practical training, imparted by an institution recognized by the Authority. While doing so, they shall ensure that they complete the renewal training within six months prior to the expiry of three years from the time the previous training was completed.
