Section 42(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(2)The purposes referred to in sub-regulation (1) may be as follows, namely: -(a)to ensure that the books of account are being maintained in the manner required;(b)to ensure that the provisions of the Act, rules, regulations are being complied with;(c)to investigate the complaints received from any insured, any insurer, other insurance brokers or any other person on any matter having a bearing on the activities of the insurance broker; and(d)to investigate the affairs of the insurance broker suo-motu in the interest of proper development of insurance business or in policyholders' interest.
