Section 5(3) in The Insurance Regulatory And Development Authority (Micro-Insurance) Regulations, 2005
(3)The deed of agreement referred to in sub-regulation (1) shall specifically authorise the micro-insurance agent to perform one or more of the following additional functions, namely:--(a)collection of proposal forms;(b)collection of self declaration from the proposer that he/she is in good health;(c)collection and remittance of premium;(d)distribution of policy documents;(e)maintenance of register of all those insured and their dependants covered under the micro-insurance scheme, together with details of name, sex, age, address, nominees and thumb-impression/signature of the policyholder;(f)assistance in the settlement of claims;(g)ensuring nomination to be made by the insured;(h)any policy administration service.
