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Union of India - Section

Section 19 in The Insurance Ombudsman Rules, 2017

19. Advisory Committee.

(1)An Advisory Committee consisting of eminent persons not exceeding five and including one Central Government nominee shall be constituted by the IRDAI to review the performance of the Insurance Ombudsman from time to time.
(2)The IRDAI shall decide the time, venue and quorum of the meeting of the Advisory Committee.
(3)The Advisory Committee shall submit its report to the IRDAI for review and further action as deemed necessary.