Section 13(2) in The Insurance Regulatory And Development Authority (Salary And Allowances Payable To, And Other Terms And Conditions Of Service Of, Chairperson And Other Members) Rules, 2000
(2)Notwithstanding anything contained in sub-rule (1), a part-time member may-(a)relinquish his office by giving in writing to the Central Government notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 6 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999).
