(1)If the Authority is satisfied that--(i)in the public interest; or(ii)in the interests of the policy-holders; or(iii)in order to secure the proper management of an insurer; or(iv)in the interest of insurance business of the country as a whole,it is necessary so to do, it may prepare a scheme for the amalgamation of that insurer with any other insurer (hereinafter referred to in this section as the transferee insurer):Provided that no such scheme shall be prepared unless the other insurer has given his written consent to the proposal for such amalgamation.
