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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(a) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(a)In case of Individual:
(i)Application in Form-IRDAI-5-AF duly completed in all respects.
(ii)Recent photo
(iii)Copy of PAN Card
(iv)Address Proof
(v)Proof of qualification (notarized)
(vi)No Objection Certificate from employer, if employed (in original)
(vii)Work performance in Form-IRDAI-12 (to be uploaded in soft form for previous 3 financial years)
(viii)Affidavit as stated under sl no 2 of FORM-IRDAI-5-AF
(ix)Copy of Membership Certificate issued by the Institute.
(x)Self addressed envelope of 4.5"x10" with minimum of Rs.40 postage stamp
(xi)Demand draft, in case fee is paid by DD
(xii)Details of fee payment by RTGS/ NEFT, if paid through RTGS/ NEFT
(xiii)Any other document/information that may be required by the Authority from time to time