Section 16 in Motor Vehicles Third Party Insurance Rules, 1946
16. Definitions
.In this Part of these rules,(i)society means a society of transport vehicle owners which has been permitted under The provisions of sub-section (1) of section 108 of the Act to transact the business of an insurer for the purposes of the Act;(ii)Controller of Insurance means the person for the time being performing the functions of the Controller of Insurance, under the provisions of the Insurance Act, 1938;(iii)approved securities means approved securities as defined in sub-section (3) of section 2 of the Insurance Act, 1938;(iv)holding authority means in relation to a society the authority in whose custody the fund established under clause (a) of sub-section (1) of section 108 of the
