Section 30 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
30. Maintenance of Records.
- A Corporate Agent shall maintain the following records including in electronic form and shall be made available as and when required by the Authority -(i)Know Your Client (KYC) records of the client, as required under the relevant Authority's guidelines and provisions of Prevention of Money Laundering Act;(ii)Copy of the proposal form duly signed by the client and submitted to the insurer with ACR signed by the specified person of corporate agent;(iii)A register containing list of clients, details of policy such as type of policy, premium amount, date of issue of the policy, charges or fees received;(iv)A register containing details of complaints received which include name of the complainant, nature of complaint, details of policy issued/solicited and action taken thereon;(v)A register which shall contain the name, address, telephone no, photograph, date of commencement of employment, date of leaving the service, if any, monthly remuneration paid to the specified person;(vi)Copies of the correspondence exchanged with the Authority;(vii)Any other record as may be specified by the Authority from time to time.
