Section 33(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(2)Any disputes arising between a Corporate Agent and an insurer or any other person either in the course of his engagement as a corporate agent or otherwise, may be referred to the Authority by the person so affected; and on receipt of the complaint or representation, the Authority may examine the complaint and if found necessary proceed to conduct an enquiry or an inspection or an investigation in terms of these regulations.
