Section 2 in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
2. Definitions.-
In these regulations, unless the context otherwise requires,(a)"Act" means the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(b)"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);(c)"Chairperson" means the Chairperson of the Authority;(d)"Committee" means every committee of the members formed by general or special order in writing by the Authority, pursuant to the provisions of sub-section (2) of section 23 of the Act:(e)"Designated Officer" means any officer of the Authority charged with the duty and responsibility of issuance of notice, circulation of agenda, recording, circulation and safe-keeping of minutes of the meetings of the Authority or any Committee thereof;(f)"Member" means a whole-time or a part time member of the Authority and includes the Chairperson;(g)"total strength" means the total number of members appointed as members of the Authority from time to time;(h)words and expressions used in these regulations and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act.
