Section 13 in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
13. Rejection of application for registration
.-(1) Where an application for registration is not complete in all respects and does not conform to the regulations or instructions specified in Form IRDA/R2, and after considering matters referred to in regulations 12 and 16 and on being satisfied that it is not desirable to grant a certificate by the Authority, by an order, may reject the application.(2)The order rejecting the application under sub-regulation (1) shall be communicated by the Authority within thirty days of such rejection to the applicant in writing stating therein the ground on which the application has been rejected.(3)An applicant aggrieved by the decision of the Authority under sub-regulation (2) may, within a period of thirty days from the date of such communication, appeal to the Central Government in accordance with sub-section (2-C) of section 3 of the Act, for reconsideration of such decision.(4)The decision of the Central Government on such appeal shall be final and shall not be questioned before any Court.(5)The fees, referred to in clause (j) of sub-regulation (2) of regulation 10, shall not be refunded.
