Vigilance

Vigilance

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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).

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FAQs

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’.

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.

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.

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.

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