Section 3 in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
3. Meeting of the Authority for transaction of business and procedure to be followed.-
(1)The Authority may meet for the transaction of business, adjourn and otherwise regulate its meetings, as provided in these regulations.(2)The Authority shall meet, as often as may be necessary but not less than six times in a year, to transact its business.(3)The meetings of the Authority shall normally be held at its Head Office. Whenever circumstances render it expedient to hold a meeting elsewhere, the same may be so held at any other place in India, at the discretion of the Chairperson.(4)The Chairperson and in his absence, the senior most full time member of the authority shall fix the date, time and place of meetings of the Authority and approve the items of agenda for the meetings.(5)The notice and agenda for the meeting shall be normally circulated seven days in advance by the Designated Officer. The notice and agenda may be delivered to the members personally upon acknowledgment or despatched through registered post or transmitted through any other secure and reliable modern means of communication, as may be recognised under any law for the time being in force.(6)Every meeting of the Authority shall be presided over by the Chairperson. If for any reason, the Chairperson is unable to attend a meeting of the Authority, any other member chosen by the members present from amongst themselves at the meeting shall preside at the meeting.(7)All questions which come up before any meeting of the Authority shall be decided by a majority in case of voting by the members present and in the event of any equality of votes, the Chairperson, or in his absence, the presiding member shall have a casting vote.(8)An item not included in the agenda of a meeting may be taken tip for consideration, if so approved by the Chairperson or the presiding member, as the case may be.
