Section 22(5) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(5)The corporate agent shall disclose to the Authority the details of its offices in which they propose to distribute insurance products and details of Specified Persons along with their certificate number issued by the Authority. Further, any opening or closure of an office by a corporate agent shall be informed to the Authority. The Authority may seek further information as it deem appropriate.
