Section 10 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
10. Constitution.
(1)The Authority shall constitute a Committee to be called "Surveyors and Loss Assessors Committee" (herein after referred to as "the Committee"), for assisting the Authority on the matters and affairs relating to Insurance Surveyors and Loss Assessors.(2)The Committee shall consist of the following persons:-(a)an Officer of the Authority;(b)two representatives of the Surveyors and Loss Assessors;(c)a representative of Insurers from Public sector and a representative of insurers from Private sector(d)a representative of the policy holders;(3)The Committee will have tenure of three years and will be presided over by the officer of the Authority.
