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[Cites 0, Cited by 0] [Section 34A(1)] [Section 34A] [Entire Act]

Union of India - Subsection

Section 34A(1)(a) in The Insurance Act, 1938

(a)no amendment made after the commencement of the Insurance (Amendment) Act, 1968, of any provision relating to the appointment, reappointment, termination of appointment or remuneration of a managing or whole-time director, or of a manager or a chief executive officer, by whatever name called, whether that provision be contained in the insurer's memorandum or articles of association, or in an agreement entered into by him, or in any resolution passed by the insurer in general meeting or by his Board of directors shall have effect unless approved by theAuthority;