Section 5(2) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002
(2)Where the corporate insurance executive of the applicant, referred to under sub-regulation (1), is-(a)an Associate/Fellow of the Insurance Institute of India, Mumbai;(b)an Associate/Fellow of the Institute of Chartered Accountants of India, New Delhi;(c)an Associate/Fellow of the Institute of Costs and Works Accountants of India, Calcutta;(d)an Associate/Fellow of the Institute of Company Secretaries of India, New Delhi;(e)an Associate/Fellow of the Actuarial Society of India, Mumbai;(f)a Master of Business Administration of any Institution/University recognised by any State Government or the Central Government; or(g)possessing Certified Associateship of Indian Institute of Bankers (CAIIB); or(h)possessing any professional qualification in marketing from any Institution/University recognised by any State Government or the Central Government, he shall have completed, at least, [twenty-five hours] [Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007). ] practical training from an approved institution:Provided that such corporate insurance executive of the applicant shall have completed from an approved institution, at least, [thirty-five hours] [Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007). ] practical training in life and general insurance business, where such applicant is seeking license for the first time to act as a composite corporate agent.
