Section 3(5) in The Insurance Regulatory And Development Authority (Meetings) Regulations, 2000
(5)The notice and agenda for the meeting shall be normally circulated seven days in advance by the Designated Officer. The notice and agenda may be delivered to the members personally upon acknowledgment or despatched through registered post or transmitted through any other secure and reliable modern means of communication, as may be recognised under any law for the time being in force.
