Section 38 in Insurance Regulatory and Development Authority of India (Non-Linked Insurance Products) Regulations, 2019
38. Power to Issue Clarifications.
(a)In order to remove any difficulties in respect of the application or interpretation of any of the provisions of these Regulations, the Chairperson may issue appropriate circulars, clarifications or guidelines, as and when required.(b)The Chairperson may also issue circulars or guidelines relating to the Regulation of non-linked products including, but not limited to, their administration, market conduct and disclosure norms, as may be required.
