Section 3(2) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(2)Eligibility Criteria(a)Qualifications:(i)academic / technical/ professional/Insurance Qualifications given in Schedule I Annexure-1 of these Regulations.(ii)Other qualifications as may be specified by the Authority from time to time.(iii)Shall be a "Member" of the Institute.(b)Training :(i)Practical training for a period of not less than twelve months as specified in Regulation 17(1)(ii)Such other training which the Authority may specify from time to time.Explanation. - Any person who has undergone the requisite training for obtaining a license to act as a Surveyor and Loss Assessor, as stated above may have to undergo such other training as may be specified by the Authority.(c)Examination. - Passing of relevant paper(s) of Surveyor and Loss Assessor Examination conducted by the Insurance Institute of India, Mumbai or any other Institute recognized by the Authority.Explanation. - Any person who has, as on the date of notification of these Regulations, successfully completed the examination for obtaining a license to act as Surveyor and Loss Assessor, is exempt from taking examination once again stated under 3(2)(c) above.
