Section 2 in The Insurance Regulatory and Development Authority (Sharing of Database for Distribution of Insurance Products) Regulations, 2010
2. Definitions. -
In these Regulations, unless the context requires otherwise-(a) "Act" means the Insurance Act, 1938 (4 of 1938);(b)"Agreement" for the purpose of these regulations means an agreement entered into between a referral company and an insurer registered under section 3 of the Act;(c)"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);(d)"Corporate Agent" means a person as defined in the IRDA (Licensing of Corporate Agents) Regulations, 2002;(e)"Insurance Agent" means an insurance agent as defined in sub-section (10) of section 2 of the Act;(f)"Insurance Broker" means a person as defined in clause (i) of regulation 2 of IRDA (Licensing of Insurance Brokers) Regulations, 2002;(g)"IRDA Portal" means the portal maintained by the Authority for the purpose of registering the referral company;(h)"Micro Insurance Agent" shall have the meaning as assigned to it in clause (f) of regulation 2 of the IRDA (Micro Insurance) Regulations, 2005;(i)"Referral Arrangement" means the arrangement between a referral company and an insurer in terms of an agreement entered into for the purpose of sharing of the database of the customers of the referral company but does not include the soliciting or sale, directly or through an agent, corporate agent or an insurance intermediary including a micro, insurance agent of an insurance product;(j)"Referral Company" means a company formed and registered under the Companies Act, 1956 (1 of 1956) and approved by the Authority under sub-regulation (3) of regulation 6 except as otherwise permitted in these regulations;(k)"Register" for the purpose of these regulations refers to the process of registration as outlined in regulation 8;(l)All words and expressions used and not defined in these regulations but defined in the Insurance Act, 1938 (4 of 1938), the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) or in any of the Regulations made thereunder shall have the meanings respectively assigned to them in those Acts or Regulations.
