Section 7(b) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(b)Without prejudice to the above, the Authority in particular, shall take into account the following, namely: -(i)Fulfilment of eligibility conditions as given in Regulation 3 above(ii)Whether any of the Directors, Partners, the chief executive by whatever name called or managing director or Principal Officer, key management personnel, its officers or other employees is suffering from any of the disqualifications specified under sub-section (5) of section 42 D of the Insurance Act, 1938;(iii)Whether any person, directly or indirectly connected with the Applicant, has been refused in the past the grant of any license or registration by the Authority.
