Section 52(10) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(10)The enquiry officer shall make all necessary efforts to complete the proceeding at the earliest but in no case beyond 60 days of the commencement of the enquiryProvided that in case the enquiry cannot be completed within the prescribed time limit of 60 days as mentioned above; the enquiry officer may seek additional time from the Authority stating the reason thereof;
