(1)There shall be established such number of Insurance Ombudsman for such territorial jurisdiction as the Executive Council of Insurers may specify, for discharging the duties and functions prescribed under these rules.(2)An Ombudsman shall be selected from amongst persons having experience of the insurance industry, civil service, administrative service or judicial service.(3)An Ombudsman shall be selected by a Selection Committee comprising of-(a)Chairperson of the IRDAI, who shall be the Chairman of the Selection Committee;(b)one representative each of the Life Insurance Council and the General Insurance Council from the Executive Council of Insurers - members;(c)A representative of the Government of India not below the rank of a Joint Secretary or equivalent, in the Ministry of Finance, from the Department of Financial Services-member.(4)The Executive Council of Insurers shall prepare a panel through an open process by inviting applications from amongst the eligible candidates and the selection process shall be in accordance with the selection criteria finalised by the Executive Council of Insurers with the approval of the Central Government in the Ministry of Finance.(5)An Ombudsman shall be appointed after satisfactory vigilance clearance from the immediate previous employer and medical fitness report from an authorised doctor.
