48A. Insurance agent or intermediary or insurance intermediary not to be director in insurance company
No insurance agent or intermediary or insurance intermediary shall be eligible to be or remain a director in insurance company:Provided that any director holding office at the commencement of the Insurance Laws (Amendment) Act, 2015 shall not become ineligible to remain a director by reason of this section until the expiry of six months from the date of commencement of the said Act:Provided further that the Authority may permit an agent or intermediary or insurance intermediary to be on the Board of an insurance company subject to such conditions or restrictions as it may impose to protect the interest of policyholders or to avoid conflict of interest.
