Section 16 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
16.
(1)An applicant seeking a license to act as a surveyor and loss assessor shall undergo a period of practical training of not less than twelve months with a surveyor and loss assessor as specified below;(2)The surveyor under whom an applicant will be trained shall belong to category A or category B as classified by the Authority while granting a license;(3)The trainee shall maintain a record of training received during the period and shall get it certified by the surveyor and loss assessor under whom he has trained and the certificate shall be attached to the application for seeking grant of a license under regulation 3;(4)The license to be granted to an applicant to act as a surveyor and loss assessor shall be in that particular area for which he has been trained;(5)If a surveyor and loss assessor already licensed by the Authority seeks to obtain a similar license or acting as a surveyor in a category other than for which he is licensed, he shall undergo a period of training not less than six months under a surveyor and loss assessor holding either category A or category B license issued by the Authority to act in that particular area.
