(2)For the purposes of sub-section (1),the Authority may, by notification in the Official Gazette,--(a)specify the percentage of the sum assured on each policy to be re-insured and different percentages may be specified for different classes of insurance:Provided that no percentage so specified shall exceed thirty per cent. of the sum assured on such policy; and(b)also specify the proportions in which the said percentage shall be allocated among the Indian re-insurers.
