Section 7 in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
7. Furnishing of information, clarification and personal representation.
(1)The Authority may require an applicant to furnish any further information and/or clarification and/or may direct the applicant to comply with certain requirement/s for the purpose of disposal of the application, and, thereafter, in regard to any other matter as may be deemed necessary by the Authority.(2)The Authority shall give, the applicant an opportunity to submit the requirements/ clarifications/ additional information etc sought by the Authority, within 30 days from the date of receipt of the communication from the Authority.(3)The applicant along with their principal officer shall, if so required, appear before the Authority for a personal representation in connection with the application.(4)The Authority may direct an applicant to submit any information/ data/ clarification as may be required for the processing/ disposal of the application so made to it.(5)The applicant shall bring to the notice of the Authority, on its own forthwith, such further information/or clarification, which might have a bearing on consideration of their application.
