Vigilance
Functions and Responsibilities of Vigilance Department
Insurance Regulatory and Development Authority of India (IRDAI) Vigilance Department is under the overall charge of the Chief Vigilance Officer (CVO). The main function of the Vigilance Department is to undertake preventive vigilance and anti-corruption measures as also investigate complaints /allegations having vigilance angle (as defined by the Central Vigilance Commission) against the employees of the Authority. The Vigilance Department also implements the various instructions issued by the Central Vigilance Commission (the Commission).
What’s New
15-10-2021
New
29-10-2018
New
08-09-2017
New
Vigilance Manual 2017 4.44 MB
CVC
20-08-2017
New
Annual Report 2016 0.1 MB
CVC
20-08-2017
New
CVC Act Manual 0.09 MB
CVC
20-08-2017
New
30-08-2016
New
CVC ANNUAL REPORT - 2015 4.61 MB
CVC
30-08-2016
New
26-10-2015
New
26-10-2015
New
10-10-2014
New
29-10-2018
New
20-08-2017
New
30-08-2016
New
Resources
FAQs
How to lodge a complaint?
If you have any complaint against any official in this office, you can complain to the Head of this Authority, or the Chief Vigilance Officer/The Superintendent of Police, Central Bureau of Investigation and The Secretary, Central Vigilance Commission.
The contact details of concerned officials at IRDAI/CVC are as under
Name and Designation | Address | Contact Details |
Mr. Debashish Panda Chairman |
Insurance Regulatory and Development Authority of India, Sy No. 115/1, Financial District, Nanakramguda, Gachibowli, Hyderabad – 500 032 | (040) 20204000 |
Mr. Prabhat Kumar Maiti, Chief Vigilance Officer | As Above | (040) 20204000 Email: vigilance [at] irda [dot] gov [dot] in |
The Secretary, Central Vigilance Commission | Satarkata Bhavan, A-Block, GPO Complex, INA, New Delhi 110 023 | Tel No (011) 24600200, Fax: 011- 24651010/24651186 Email : cenvigil [at] nic [dot] in |
Preferably, the complaint should be addressed to CVO directly in sealed envelope marked as ‘Confidential’.
Against whom complaints can be lodged?
Complaints can be lodged against the officials of Insurance Regulatory and Development Authority of India (IRDAI). For complaint/grievance against intermediaries/TPA/Insurance Company etc., separate Portal is available on IRDAI website.
Does IRDAI entertain anonymous/pseudonymous complaints?
The Authority does not entertain anonymous/pseudonymous complaints. Hence, the proper name, address and contact details of the complainant are required on complaints made so as to enable the authority to establish genuineness of the complaint.
What information to be provided for lodging a complaint?
The Complaint must be brief and contain factual details, verifiable facts and related matters. It should not be vague or contain absurd allegations and sweeping statements since these are liable to be filed.