Section 37(b) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(b)The purposes referred to in these Regulations are as follows:(i)to ensure that the provisions of the Act, rules and regulations are being complied with.(ii)to ensure that the Lead management system is managed as per the provisions of these Regulations.(iii)to investigate the affairs of the Insurance Web Aggregator suo moto in the interest of proper development of insurance business or in policyholders' interest.
