Section 4 in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002
4. Qualifications .-(1) The applicant being a corporate agent shall ensure that depending upon the nature of the entity, the Partnership Deed, Memorandum of Association or any other document evidencing the constitution of the entity shall contain as one of its main objects soliciting or procuring insurance business as a corporate agent.
(2)The corporate insurance executive shall possess the minimum qualification of a pass in 12th Standard or equivalent examination conducted by any recognised Board/Institution, where the applicant resides in a place with a population of five thousand or more as per the last census, and a pass in 10th Standard or equivalent examination from a recognised Board/Institution if the applicant resides in any other place.(3)A specified person shall possess the minimum qualifications stipulated in sub-regulation (2) above.(4)Every corporate insurance executive and each of the specified persons shall also not suffer from any of the disqualifications specified under section 42-D of the Act.
