Section 18 in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
18. Nomenclature of Insurance Brokers.
(1)The insurance brokers shall have the word `Insurance Broker'/ `Insurance Brokers'/ `Insurance Broking' in the name of the Insurance Broker to reflect their line of activity and to enable the public to differentiate insurance brokers registered with the Authority from other non-registered insurance related entities.(2)The application of the new applicants seeking the registration as insurance broker shall not be considered in the absence of the compliance of the nomenclature requirement.(3)Every insurance broker shall display, in all their correspondences with all stakeholders, their name registered with the Authority, address of the Registered and Corporate Office, IRDAI registration number, the category for which the insurance broker is registered, validity period of the registration.(4)Insurance brokers shall not use any other name in their correspondence/ literature/ letter heads without the prior approval of the Authority.
