Section 7(3)(c) in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000
(c)to attend-(i)any meeting of the share-holders or the policy-holders of the insurer; or(ii)any other meeting of members of the insurer at which the insurer's annual accounts or financial statements are to be considered or at which any matter in connection with the appointed actuary's duties is discussed.