Process of redress of grievances
RTI 41biv
Department Wise - Process of redress of grievances
From Existing Link - Regulation 78 (under Chapter IX) if IRDAI Staff (Officers and Other Employees) Regulations, 2016 provides norms for grievance redressal of employees.
The Chairperson shall constitute a Grievance Redressal Committee comprising any of the Whole-time Members/Part-time Members of the Authority to look into grievances, if any, of its employees with one of such members designated as Chairman of the Committee.
The Committee shall provide reasonable opportunity of hearing the aggrieved person and submit a report to the Chairperson for necessary action and the decision of the Chairperson on the grievance shall be final.
Departments | Remarks |
---|---|
Agency Distribution | Grievances received will be forwarded to the respective insurers / corporate agents for redressal. |
Vigilance | Not Applicable |
Surveyors | For grievances - surveyordelhi@irdai.gov.in surveyor@irdai.gov.in |
Actuarial | Not Applicable |
Sectoral Development Department | Not Applicable (as the department normally functions as co-ordinating department ; we send the grievances to respective departments) |
Inspection | Not applicable to inspection department as there is no involvement of public in the functioning of the Inspection Department. |
Non Life | Grievances against various functions are attended initially by the concerned nodal officer. He/She will take necessary approval/advise from the competent authority to resolve the grievances |
Health | Information may be sought from CAD. |
Consumer Affairs Department (CAD) | The process for redressal of grievances is published in https://new.irdai.gov.in/functions |
Admin,HR, Internal Accounts, Corporate Affairs, OLI Department | Annexure Link |
IT | Not Applicable |
Integrated Grievance Management System for Policyholder's Complaints/Grievances | https://bimabharosa.irdai.gov.in/ |
Ref. No.:| Date: 15-07-2020