Section 8 in The Insurance Regulatory and Development Authority Act, 1999
8. Bar on future employment of members.—
The Chairperson and the whole-time members shall not, for a period of two years from the date on which they cease to hold office as such, except with the previous approval of the Central Government, accept—(a)any employment either under the Central Government or under any State Government; or(b)any appointment in any company in the insurance sector.
