Section 2 in Life Insurance Corporation General Rules, 1956
2. Definitions. - [(1) In these rules -]
(i)[ "chairman" means Chairman appointed by the Central Government under sub-section (1) of section 4;] [ Inserted by G.S.R. 1094, dated 22.7.1965.][***] [Omitted '(ia)' by Notification No. G.S.R. 460 (E), dated 30.6.2021.](ib)[ "audio-visual means" means video conferencing and such other means of audio-visual electronic communication which enable all the persons participating in a meeting to communicate concurrently with each other without an intermediary and to participate effectively in the meeting; [Inserted by Notification No. G.S.R. 171(E), dated 3.3.2022.](ic)"chairman" means the chairman referred to in sub-rule (6) of rule 28;(id)"Company Secretary" shall mean a person who is a member of the Institute of Company Secretaries of India, constituted under the Company Secretaries Act, 1980 (56 of 1980) and who is the head of the secretarial function of the Corporation;](ii)[ "section" means a section of the Act; [Substituted by G.S.R. 317, dated 30.4.1958.](iia)[ "Securities and Exchange Board of India" means the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);](iib)[ "special business" means, - [Substituted by Notification No. G.S.R. 171(E), dated 3.3.2022.](a)in respect of an annual general meeting, all business to be transacted thereat other than items of business specified in sub-section (2) of section 23A of the Act; and(b)in respect of any other general meeting, all business to be transacted thereat.](iii)"Tribunal" means the tribunal constituted by the notification of the Government of India in the Ministry of Finance S.R.O. No. 1734, dated the 25th May, 1957.](2)[ Words and expressions used herein and not defined in these rules, but defined in the Act shall have the meanings respectively assigned to them in the Act.] [Inserted by Notification No. G.S.R. 460 (E), dated 30.6.2021.]
