Section 2(1) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Insurance Act, 1938 (4 of 1938);(b)"Authority" means the Insurance Regulatory and Development Authority established under sec-section (1) of Section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(c)"Board" means the Board of Directors of the Governing Body of an insurer, by whatever name called;(d)"Chairman" means the Chairman of the Committee referred to in clause (a) of sub-section (1) of Section 64-UA of the Act, and includes the presiding member of any meeting of the Committee, as the case may be;(e)"Committee" means the Tariff Advisory Committee established under the Act;(f)"Election Officer" means the Secretary of the Committee charged with the responsibility of conduct of election of representatives of insurers on the Committee and matters incidents thereto;(g)"Insurer" means and insurer who has obtained a certificate of registration under Section 3 of the Act, or renewal of registration under Section 3-A of the Act, as the case may be, to carry on general insurance business and includes:(i)an insurance co-operative society, whose sole purpose is to carry on general insurance business;(ii)an organization exempted under Section 118 of the Act; and(iii)a provident soceity under section 65 of the Act;(h)"Member" means a member of the Committee elected in the manner provided in these regulations, and so includes the Chairman and Vice-Chairman and every person co-opted to fill in casual vacancy pursuant to Regulation 4 of these regulations;(i)"Secretary" means an officer of the office of the Authority nominated under sub-section (2) of Section 64-UA of the Act;(j)"Vice-Chairman" means the person nominated by the Authority to be the Vice-Chairman of the Committee.
