Section 3 in The Insurance Regulatory and Development Authority Act, 1999
3. Establishment and incorporation of Authority.—
(1)With effect from such date as the Central Government may, by notification, appoint, there shall be established, for the purposes of this Act, an Authority to be called “the Insurance Regulatory and Development Authority of India”.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.(3)The head office of the Authority shall be at such place as the Central Government may decide from time to time.(4)The Authority may establish offices at other places in India.
