Section 2 in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000
2. Definitions
.-(1) In these regulations, unless the context otherwise requires,-(a)"Act" means the Insurance Act, 1938 (4 of 1938);(b)"Actuarial Society of India" means Actuarial Society of India registered under Societies Registration Act, 1860 (21 of 1860);(c)"Appointed Actuary" means an actuary mentioned in regulation 3 below;(d)"Authority", means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(e)"Professional Standard" means the standard of practice specified, with the concurrence of the Authority, by the Actuarial Society of India by issue of guidance notes to its members.(2)All words and expressions used herein and not defined herein but defined in the Insurance Act, 1938 (4 of 1938), or in the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) shall have the meanings respectively assigned to them in those Acts.
