Section 5(2) in The Insurance Ombudsman Rules, 2017
(2)The members of the Executive Council of Insurers shall comprise of-(i)two persons representing life insurers to be nominated by the Life Insurance Council ;(ii)two persons representing General insurers, other than stand-alone health insurers, to be nominated by the General Insurance Council;(iii)one person representing stand-alone health insurers to be nominated by the General Insurance Council;(iv)one representative of the IRDAI; and(v)one representative of the Central Government in the Ministry of Finance from the Department of Financial Services not below the rank of Director;(vi)the Chairman, Life Insurance Corporation of India (LIC of India) established under the Life Insurance Corporation Act, 1956 (31 of 1956) or the Chairman, General Insurers' (Public Sector) Association of India (GIPSA) established under the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972) provided they are not acting as Chairperson of the Executive Council of Insurers.
