Section 14 in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
14.
/669In exercise of the powers conferred by sub-section (4) of section 10 read with clauses (a) and (h) of sub-section (2) of the section 26 of the Insurance Regulators/ and Development Act, 1999 (41 of 1999), the Authority, in consultation with the Insurance Advisory Committee, hereby makes the following regulations, namely:
