Section 2 in Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022
2. Definitions.
A. In these Regulations, unless the context otherwise requiresi. "Act" means the Insurance Act, 938 (4 of 938);ii. » Actuary” means an actuary as defined in clause (a) of sub-section () of section 2 of the Actuaries Act 2006;iil. "Appointed Actuary” means an actuary mentioned in Regulation 3(A) of these Regulations;iv. "Authority" means the Insurance Regulatory and Development Authority of India established under sub-section (l) of section 3 of the Insurance Regulatory and Development Authority Act, 999 (4] of I999);v. “Institute of Actuaries of India " means a statutory body established under section 3 of The Actuaries Act 2006 (35 of 2006);Vi. "Professional Standard" means the standard of practice specified by the Institute of Actuaries of India by issue of Guidance Notes/Actuarial Practice Standard to its members.B. All words and expressions used herein and not defined herein but defined in the Insurance Act, 1938 (4 of 1938), or in the Insurance Regulatory and Development Authority Act, !999 (4l of l999), shall have the meanings respectively assigned to them in those Acts.
