Section 26 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
26. Code of conduct for Corporate Agents.
(1)Every Corporate Agent shall abide by the Code of Conduct as specified in Schedule III of these regulations.(2)The corporate agent shall be responsible for all the acts and omissions of its principal officer, specified persons and other employees including violation of code of conduct specified under these regulations and liable to a penalty which may extend to one crore rupees under the provisions of See, i02 of the Act.
