The Authority may, at any time,--(a)call upon an insurer to submit for its examination at the principal place of business of the insurer in India all re-insurance treaties and other re-insurance contracts entered into by the insurer;(b)examine any officer of the insurer on oath in relation to any such document as is referred to in clause (a) above; or(c)by notice in writing, require any insurer to supply it with copies of any of the documents referred to in clause (a), certified by a principal officer of the insurer.
