Section 32 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
32. Conduct of business of Insurance Web Aggregator.
(1)The Insurance Web Aggregator shall conduct the business in a fair manner and shall abide by(i)The Obligations of the Insurance Web Aggregators as outlined in Form V (Obligations of Insurance Web Aggregators) of Schedule VIII.(ii)The Code of conduct of the Insurance Web Aggregators as outlined in Form W (Code of Conduct for Insurance Web Aggregator) of Schedule VIII.(2)The Insurance Web Aggregator shall be responsible for all the acts and omissions of its chief executive or managing director or principal officer, authorised verifier and other employees including violation of code of conduct specified under these regulations and liable to a penalty under the provisions of Sec. 102 of the Act.
