41. [ Constitution [Substituted by G.S.R. 623(E), dated 20.9.2004, for Rule 41 (w.e.f. 20.9.2004). ]
.-(1) The representatives of insurer on Tariff Advisory Committee shall be elected as follows, namely:--(a)four members to be elected by insurers registered under the Act in the public sector in such manner that not more than one member shall represent each insurer;(b)four members to be elected by insurers other than referred to in clause (i), registered under the Act;(c)one member to be elected by reinsurers registered under the Act;(d)one member to be elected by organisations exempted under section 118 of the Act and Provident Societies under section 65 of the Insurance Act, 1938;](2)[ For the purpose of this rule, if any dispute concerning the election of any member arises, it shall be referred to the Central Government for its decision thereon.] [ Substituted by G.S.R. 178(E), dated 22.3.2006 (w.e.f. 22.3.2006).]
