Section 23 in The Life Insurance Corporation of India (Agents) Regulations, 2017
23. Consideration of appeals.
(1)Where an appeal is received under these regulations, the Zonal Manager shall consider all the circumstances of the case and pass such orders as it deems fit:Provided that the appellant shall be given a reasonable opportunity of representing his case.(2)All appeals shall be disposed of as expeditiously as possible, but not later than three months from the date of the receipt of the appeal by the Zonal Manager.
