Section 4 in Insurance Regulatory and Development Authority of India (Re-insurance) Regulations, 2018
4. 'Board' for the purpose of these regulations means-
A. The Board of Directors of (a) the Indian Insurers other than IIOs writing direct insurance business, (b) Indian Re-insurers and (c) Service Companies of Lloyd's India;B. The Executive Committee, of Foreign Re-insurers' Branches (FRBs) and International Financial Service Centre Insurance Offices (IIOs), duly authorized by the Board of Directors of their applicant companies;C. The Head of the insurance division or department of exempted insurers;
