Section 7 in The Life Insurance Corporation of India (Agents) Regulations, 2017
7. Reappointment of Agents.
(1)The reappointment of terminated agents shall be as per the eligibility conditions approved by the Corporation from time to time:Provided that an agent who has been terminated on account of a vigilance inquiry, disciplinary action, early claim or fraud shall not be considered for reappointment.(2)The reappointment for all practical purposes shall be considered as a fresh appointment and the agent will not be liable for commission under any business completed under the old agency.
