Section 37 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
37. Manner of holding enquiry before suspension or cancellation .-(1) For the purpose of holding an enquiry under regulation 36, the Authority may appoint an enquiry officer.
(2)The enquiry officer shall issue to the insurance broker a notice at the registered office or the principal place of business of the insurance broker, as the case may be, calling for such information as he considers necessary for the conduct of an enquiry.(3)The insurance broker may, within fifteen days from the date of receipt of such a notice, furnish to the enquiry officer a reply together with copies of documentary or other evidence relied on by him or sought by the enquiry officer.(4)The enquiry officer shall, give a reasonable opportunity of hearing to the insurance broker to enable him to make submissions in support of his reply made under sub-regulation (3).(5)The insurance broker may either appear in person or through any person duly authorised by him to present its case.(6)If it is considered necessary, the enquiry officer may require the Authority to present its case through one of its officers; and(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the insurance broker, submit a report to the Authority within 90 days of the completion of the enquiry proceedings.
