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Union of India - Section

Section 11 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000

11. Constitution

.-(1) The Authority shall constitute a Committee to be called "Surveyors and Loss Assessors Committee" (hereinafter referred to as "the Committee"), for assisting the Authority on the matters and affairs relating to Insurance Surveyors and Loss Assessors.
(2)The Committee may consist of the following persons:-
(i)an Officer of the Authority;
(ii)two representatives of the surveyors and loss assessors;
(iii)a representative of Insurers;
(iv)a representative of the policyholders.
(3)The Committee will be for a period of three years and will be presided over by the officer of the Authority.