Section 20 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
20. Submission of returns by Surveyor and Loss Assessor.
- Every licensed Surveyor and Loss Assessor shall:-(1)furnish such document, statement, account, return or report, as and when required by the Authority, and comply with such directions, as may be issued by the Authority in this behalf, from time to time; and(2)submit an annual statement in FORM-IRDAI-12 given in the Schedule-II to these Regulations.(3)Every corporate Surveyor and Loss Assessor shall submit a copy of Audit Report and Annual Statement of Accounts by 30th September every year.
