Section 9 in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000
9. Absolute privilege of appointed actuary
.-(1) An appointed actuary shall enjoy absolute privilege to make any statement, oral or written, for the purpose of the performance of his functions as appointed actuary. This is in addition to any other privilege conferred upon an appointed actuary under any other regulations.(2)Any provision of the letter of appointment to be appointed actuary, which restricts or prevents his duties, obligations and privileges under these regulations, shall be of no effect.
