Section 6(7) in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
(7)Nothing contained in this regulation shall be deemed to require the inclusion in any such minutes of any matter which are detrimental to the interests of the Authority.Explanation.-The Chairperson or the presiding member, as the case may be, shall exercise an absolute discretion in regard to the inclusion or non-inclusion of any matter in the minutes of any ground specified in this sub-regulation.
