Section 37 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
37. Power of Authority to Inspect.
(a)The Authority may appoint one or more of its officers or qualified chartered accountants or Information Technology experts as inspecting authority to undertake inspection of the premises of the Insurance Web Aggregator to ascertain and see how activities are carried on, and also to inspect the books of account, records, and documents of the Insurance Web Aggregator for any of the purposes.(b)The purposes referred to in these Regulations are as follows:(i)to ensure that the provisions of the Act, rules and regulations are being complied with.(ii)to ensure that the Lead management system is managed as per the provisions of these Regulations.(iii)to investigate the affairs of the Insurance Web Aggregator suo moto in the interest of proper development of insurance business or in policyholders' interest.
