Section 3(2) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(2)The Authority shall, before granting license, take into consideration all matters relating to the duties, responsibilities and functions of surveyor and loss assessor and satisfy itself that the applicant is a fit and proper person to be granted a license. In particular and without prejudice to the foregoing, the Authority shall satisfy itself that the applicant, in addition to submitting the application complete in all respect-(a)satisfies all the applicable requirements of section 64-UM read with section 42-D of the Act and rule 56-A of the Insurance Rules, 1939;(b)possesses such additional technical qualifications as may be specified by the Authority from time to time;(c)has furnished evidence of payment of fees for grant of license, depending upon the categorisation;(d)has undergone a period of practical training, not exceeding 12 months, as contained in Chapter VII of these regulations; and(e)furnishes such additional information as may be required by the Authority from time to time.
