Section 4 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
4. Corporate surveyors and loss assessors
.-(1) Where the applicant is a company or firm, the Authority shall be satisfied that all the directors or partners, as the case may be, possess one or more of the qualifications specified in section 64-UM(1)D(i) of the Act and none of such directors or partners, as the case may be, suffers from any of the disqualifications mentioned in section 42-D of the Act read with section 42(4) of the Act.(2)The applicant referred to in (1) shall apply in Form-IRDA-3-AF as given in the Schedule to these regulations.(3)The Authority on being satisfied that the applicant is eligible for grant of license, shall grant the same in Form-IRDA-LF as given in the Schedule to these regulations, and, all the provisions of regulation 3 above, shall apply mutatis mutandis to corporate surveyors.
