(2)The Executive Committee of the General Insurance Council shall consist of the following persons, namely:--(a)four representatives of members of the General Insurance Council elected in their individual capacity by the members in such manner as may be laid down in the bye-laws of the Council;(b)an eminent person not connected with insurance business, nominated by the Authority; and(c)four persons to represent insurance agents, third party administrators, surveyors and loss assessors and policyholders respectively as may be nominated by the Authority:Provided that one of the representatives as mentioned in clause (a) shall be elected as the Chairperson of the Executive Committee of the General Insurance Council.
