Section 72 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
72. Grievance redressal and welfare .-(1) The Authority shall constitute a grievance redressal committee to look into the grievances, if any, of its officers and other employees and it may appoint any of its members of chairperson to act as an appellate authority to decide the appeals arising out of the decisions of the committee.
(2)The committee shall provide reasonable opportunity of hearing the aggrieved person before a final decision is recorded on the grievance.(3)The Authority shall take such steps as it considers necessary for the welfare and development of its officers and other employees.
