Section 27(2) in The Life Insurance Corporation of India (Agents) Regulations, 2017
(2)The Insurance Agent shall not. -(a)solicit or procure insurance business without being appointed to act as such by the Corporation;(b)induce the prospect to omit any material information in the proposal form;(c)induce the prospect to submit wrong information in the proposal form or documents submitted to the Corporation for acceptance of the proposal;(d)resort to multilevel marketing for soliciting and procuring insurance policies and/or induct any prospect or policyholder to join a multilevel marketing scheme;(e)behave in a discourteous manner with the prospect;(f)interfere with any proposal introduced by any other insurance agent of the Corporation;(g)offer different rates, advantages, terms and conditions other than those offered by the Corporation;(h)demand or receive a share of proceeds from the beneficiary under an insurance contract;(i)force a policyholder to terminate the existing policy and to effect a new policy from him within three years from the date of such termination of the earlier policy;(j)apply for fresh agency appointment to act as an insurance agent, if his agency appointment was earlier canceled by the designated official, and a period of five years has not elapsed from the date of such cancellation;(k)become or remain a director of any insurer.
