Section 3(2) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
(2)Every nomination shall be duly signed by the candidate :Provided that no person, other than the Chief Executive Officer (CEO) of an insurer shall be nominates( as a candidate for election by the Board and no person other than the Chief Executive Officer (CEO) of an insurer, as may be specified in this behalf by the Board shall cast vote on behalf of an insurer.
