Section 6 in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
6. Furnishing of further information and clarification, etc
.-(1) The Authority may require the applicant, which makes a requisition under regulation 3, to furnish further information or clarification regarding the matters relevant to consider the requisition for registration application.(2)The applicant referred to in sub-regulation (1) of regulation 5, if so required, may appear before the Authority through its principal officer.
