Section 7 in Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022
7. Powers of Appointed Actuary: —
A. An Appointed Actuary shall have access to all such information and documents in possession or under control, of the insurer if the same access is necessary for the proper and effective performance of the functions and duties of the Appointed Actuary.B. The Appointed Actuary may seek any information for the purpose of Regulation 7(A) of these Regulations from any officer or employee of the insurer.C. The Appointed Actuary shall be entitled:to attend, speak and discuss on any matter in meetings of the management including directors meeting of the insurer and in meetings of the shareholders or the policyholders of the insurer:D. that relates to the actuarial advice given to the directors;b. that may affect the solvency of the insurer;c. that may affect the ability of the insurer to meet the reasonable expectations of policyholders;ord. on which actuarial advice is necessary.An Appointed Actuary shall be entitled to make any statement to insurer, for the purpose of the performance of his or her functions as Appointed Actuary. This is in addition to any other privilege conferred upon an Appointed Actuary under any other Regulations.No provision of the letter of appointment of the Appointed Actuary, shall restrict or prevent his or her duties, obligations and privileges under these Regulations.
