Section 7(3) in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000
(3)The appointed actuary shall be entitled-(a)to attend all meetings of the management including the directors of the insurer;(b)to speak and discuss on any matter, at such meeting-(i)that relates to the actuarial advice given to the directors;(ii)that may affect the solvency of the insurer;(iii)that may affect the ability of the insurer to meet the reasonable expectations of policy holders; or(iv)on which actuarial advice is necessary;(c)to attend-(i)any meeting of the share-holders or the policy-holders of the insurer; or(ii)any other meeting of members of the insurer at which the insurer's annual accounts or financial statements are to be considered or at which any matter in connection with the appointed actuary's duties is discussed.
