Section 2(1) in The Insurance Regulatory and Development Authority Act, 1999
(1)In this Act, unless the context otherwise requires,—(a)“appointed day” means the date on which the Authority is established under sub-section (1) of section 3;(b)“Authority” means the Insurance Regulatory and Development Authority of India established under sub-section (1) of section 3;(c)“Chairperson” means the Chairperson of the Authority;(d)“Fund” means the Insurance Regulatory and Development Authority Fund constituted under sub-section (1) of section 16;(e)“Interim Insurance Regulatory Authority” means the Insurance Regulatory Authority set up by the Central Government through Resolution No. 17(2)/94-Ins.-V, dated the 23rd January, 1996;(f)“intermediary” or “insurance intermediary” includes insurance brokers, re-insurance brokers, insurance consultants, corporate agents, third party administrators, surveyors and loss assessors and such other entities, as may be notified by the Authority from time to time;(g)“member” means a whole-time or a part-time member of the Authority and includes the Chairperson;(h)“notification” means a notification published in the Official Gazette;(i)“prescribed” means prescribed by rules made under this Act;(j)“regulations” means the regulations made by the Authority.
