Section 33 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
33. General.
(1)From the date of notification of these regulations no person can function as a Corporate Agent, except in cases as specified in regulation I(3) of these regulations, unless a registration has been granted to him by the Authority under these regulations.(2)Any disputes arising between a Corporate Agent and an insurer or any other person either in the course of his engagement as a corporate agent or otherwise, may be referred to the Authority by the person so affected; and on receipt of the complaint or representation, the Authority may examine the complaint and if found necessary proceed to conduct an enquiry or an inspection or an investigation in terms of these regulations.
