(1)The Executive Committee of the Life Insurance Council shall consist of the following persons, namely:--(a)four representatives of members of the Life Insurance Council elected in their individual capacity by the members in such manner as may be laid down in the bye-laws of the Council;(b)an eminent person not connected with insurance business, nominated by the Authority;(c)three persons to represent insurance agents, intermediaries and policyholders respectively as may be nominated by the Authority;(d)one representative each from self-help groups and Insurance Co-operative Societies:Provided that one of the representatives as mentioned in clause (a) shall be elected as the Chairperson of the Executive Committee of the Life Insurance Council.
