Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004

(1)The Chairman or the Committee may, if it is considered necessary and expedient, for examining various technical matters and issues and to make available to the Committee technical advice, constitute various technical sub-committees, consisting of technical persons in the relevant fields, such as, engineering, marketing underwriting, commercial, surveying, legal and regulatory framework or such other areas in regard to general insurance industry, as may be deemed necessary, and such other technical committees may meet at such intervals areas follow such procedure and the members thereof are entitled to such allowances and reimbursements, as may be specified in writing by the Chairman from time to time :Provided that the technical committees may also contain a few members of the Committee, if so desired, by the Chairman of the Committee.