Section 2 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
2. Definitions
.-In these regulations, unless the context otherwise requires,-(a)"Act" means the Insurance Act, 1938 (4 of 1938);(b)"applicant" means any person who applies for the grant of a surveyor's and loss assessor's license or renewal thereof;(c)"Authority" means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(d)"designated person" means an officer of the Authority detailed by the Authority to discharge the functions assigned to him under all or any of these regulations;(e)"Inspecting Authority" means the person(s) appointed by the Authority to inspect and investigate the affairs of any surveyors and loss assessor;(f)"IRDA Act" means the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(g)words and expressions used and not defined in these regulations but defined in the Insurance Act, 1938 (4 of 1938) or Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) or the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972), or in any rules or regulations made under those Acts, shall have the meanings respectively assigned to them in those Acts or rules or regulations, as the case may be.
