- In this Scheme, unless the context otherwise requires, "Emigrant" means any citizen of India who intends to emigrate, or emigrates or has emigrated but does not include:(a)a dependent of an emigrant, whether such dependent accompanies that emigrant, or departs subsequently for the purpose of joining that emigrant in the country to which that emigrant has lawfully emigrated;(b)any person who has resided outside India at any time after attaining the age of eighteen years, for not less than three years or the spouse or child of such person;"Protector of Emigrants" means a Protector of Emigrants appointed under section 3 and includes a person authorized under section 5 of the Emigration Act,1983."Insurance Company" means an insurer being a company formed and registered under the Insurance Act,1938."Insurance Regulatory and Development Authority of India (IRDAI)" means the Insurance Regulatory and Development Authority of India (IRDAI) formed as per Insurance Regulatory and Development Authority Act, 1999.
