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Union of India - Section

Section 15 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

15. Functions of the Institute.

(1)The Institute shall grant appropriate membership to the person eligible, within 15 days from the date of receipt of application for membership. The license issued by the Authority to act as a Surveyor and Loss Assessor shall be based on the following criteria, including any other criteria as may be specified:
(a)Membership
(i)Licentiate Member: Any person holding a valid license issued by the Authority to act as Surveyor and Loss Assessor, and fulfils other criteria set out in Regulation 15 (1) (b).
(ii)Associate member: Any Licentiate Member and holding valid license continuously for a period not less than 8 years and fulfils other criteria set out in Regulation 15 (1) (b).
(iii)Fellow Member: Any Associate Member and holding valid license continuously for a period not less than 16 years and fulfils other criteria set out in Regulation 15 (1) (b).
Provided that any person holding a valid license issued by the Authority as on date of notification of these Regulations may be issued appropriate level of membership by the Institute taking into account his/her number of years of continuous previous service as Surveyor and Loss Assessor.
(b)Training, examination, seminars and workshops:
(i)The Institute shall conduct training, examination, seminars and workshops in India for all the Members and every Member, in order to upgrade his/her level of Membership, shall undergo such training, examinations, seminars and workshops as specified below:
(ii)In addition to the period of practical training that an applicant seeking a license to act as a Surveyor and Loss Assessor is required to undergo, he/ she shall undergo training conducted by the Institute commensurate to their level of membership, for the minimum period as specified below:
Licentiate - 100 hrs
Associate - 50 hrs
Fellow - 25 hrs
(iii)The Institute or any other institution authorized by the Authority, shall conduct seminars and workshops and every Member shall attend a minimum number of such seminars and workshops as specified below:
Licentiate - 5Associate - 8Fellow - 10Provided that such training, examination, seminars and workshops of the Institute shall have prior approval of the AuthorityProvided that all existing licensed Surveyors and Loss Assessors shall become the Members of the Institute and shall apply to the Authority for grant of modified license indicating the level of Membership allotted by the Institute in accordance with these Regulations.Provided further that notwithstanding grant of particular level of membership, the total number of continuous years will be reckoned from the time of grant of first license as Surveyor and Loss Assessor.Provided further that such members shall be required to comply with the requirements on training, evaluation, seminars and workshops for upgrading the existing levels of membership within the time limit as may be prescribed by the Authority from time to time.
(2)In case the Institute declines any level of membership to the Surveyor and Loss Assessor including student membership, the person can appeal to the Authority.
(3)The Authority shall consider such an application and communicate its decision thereon to the person and Institute in writing within six weeks of the receipt thereof which shall be binding on both.
(4)In case the Institute does not comply with the decision of the Authority, the Authority may then issue the license to the applicant on merits of the case without the accompanying membership of the Institute, and such decision would be binding on the Institute.
(5)The Authority may from time to time issue such guidelines, directions or such other communication for the efficient conduct of the affairs of the Institute.