Section 6(10) in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
(10)The Designated Officer shall also communicate, with the Approval of the Chairperson or the presiding member, the relevant extracts of the decision taken at the meeting of the Authority or any of its Committees to all concerned for necessary follow-up action and monitor their compliance by evolving a suitable reporting system. Periodical reports on follow-up action shall be submitted to the Authority.
