Section 27 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
27. Transitory Provisions.
- A license issued before the commencement of these Regulations, by the Authority shall be deemed to have been issued in accordance with these Regulations.Provided that all those Surveyors and Loss Assessors who are not compliant with the requirements stipulated in clause (a) and (b) of sub-section 1 of Section 64UM of the Act shall become compliant within a period of three years from the date of notification of these Regulations failing which their license shall cease to be valid automatically.
