Section 22 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
22. Inspection of Insurance Marketing Firm.
- The Authority has the power to inspect the records of the Insurance Marketing Firm and performance of their activities anytime and in case of any deficiency observed, the Authority may take appropriate disciplinary action. The procedure applicable for the Inspection and the Audit of the Insurance Marketing Firm are mentioned in Schedule VII of these Regulations.
