Section 5 in The Insurance Regulatory And Development Authority (Protection Of Policy-Holders' Interests) Regulations, 2002
5. Grievance redressal procedure
.-Every insurer shall have in place proper procedures and effective mechanism to address complaints and grievances of policy-holders efficiently and with speed and the same alongwith the information in respect of Insurance Ombudsman shall be communicated to the policy-holder alongwith the policy document and as may be found necessary.
