Section 5(4) in The Insurance Regulatory And Development Authority (Micro-Insurance) Regulations, 2005
(4)The micro-insurance agent or the insurer shall have the option to terminate the agreement referred to in sub-regulation (1), after giving a notice of three months by the party intending to terminate the agreement:Provided that no such notice shall be necessary, where the termination is on account of any misconduct or indiscipline or fraud committed by the micro--insurance agent.
