Section 16 in The Insurance Regulatory And Development Authority (Micro-Insurance) Regulations, 2005
16. Handling of complaints/grievances.-
(1)It shall be the responsibility of the insurer to handle and dispose of complaints against a micro-insurance agent with speed and promptitude.(2)Every insurer shall send a quarterly report to the Authority regarding the handling of complaints/grievances against the micro-insurance agents and where in a particular quarter, there are no complaints/grievances, a "Nil" report shall be sent.
