Section 30 in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
30. Code of conduct for Insurance brokers.
(1)Every insurance broker shall abide by the Code of Conduct as specified in Schedule I - Form H of these regulations.(2)In case of a Composite Broker or a reinsurance broker, he shall abide by the additional Code of Conduct specified in Schedule I - Form I of these regulations.
