Section 18(1) in The Insurance Regulatory and Development Authority Act, 1999
(1)Without prejudice to the foregoing provisions of this Act, the Authority shall, in exercise of its powers or the performance of its functions under this Act, be bound by such directions on questions of policy, other than those relating to technical and administrative matters, as the Central Government may give in writing to it from time to time:Provided that the Authority shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.
