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Title:
Reference No.: 1979_GI_2000_ENG
Date: 14/07/2000
The Insurance Advisory Committee (Meetings) Regulations, 2000
THE GAZETTE OF INDIA: EXTRAORDINARY        PART III –SEC.4
 
INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY
 
NOTIFICATION
 
New Delhi, the 14th July, 2000
 
The Insurance Advisory Committee (Meetings) Regulations, 2000
 
F.No.IRDA/Reg/7/2000.--
 
In exercise of powers conferred by clause (e) of sub-section (2) and sub-section (1) of section 26 read with section 25 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), the Authority, in consultation with the Insurance Advisory Committee, hereby makes the following regulations, namely: -
 
1.      Short title, extent and commencement.-
 
(1)    These regulations may be called the Insurance Advisory Committee (Meetings) Regulations, 2000.
 
(2)    They shall come into force on the date of their publication in the Official Gazette.
 
2.      Definitions.-
 
In these regulations, unless the context otherwise requires:
 
(a)    “Act” means the Insurance Regulatory and Development Authority Act, 1999 (41of 1999).
 
(b)   “Advisory Committee” means the Insurance Advisory Committee as constituted by the Authority pursuant to the provisions of section 25 of the Act.
 
(c)    “Authority” means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Act.
 
(d)   “Chairperson” means the Chairperson of the Authority.
 
(e)    “Designated Officer” means any officer of the Authority charged with the duty and responsibility of issuance of notice, circulation of agenda, recording and safe-keeping of the minutes of the meeting of the Advisory Committee.
 
(f)     “Member” means a member of the Advisory Committee as constituted by the Authority under section 25 of the Act and includes ex officio members (i.e., the Chairperson and members of the Authority).
 
 
(g)     “Members of the Authority” means the members of the Authority including the Chairperson appointed by the Central Government pursuant to the provisions of section 4 of the Act.
 
(h)    “Total strength” means the total number of members of the Advisory Committee including ex officio members, existing at the relevant time.
 
(i)      Words and expressions used in these regulations and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act.
 
3.      Procedure for meetings of the Advisory Committee.-
 
(1)    The Advisory Committee may meet for the despatch of business, adjourn and otherwise regulate its meetings, as provided in these regulations.
 
(2)    The Advisory Committee may meet as often as may be considered necessary but not less than three times in a year, for advising the Authority on matters relating to the making of the regulations under section 26 of the Act and also on such other matters as may be prescribed under sub-section (5) of section 25 of the Act.
 
(3)    The meetings of the Advisory Committee shall be held at such place and time as may be decided by the Chairperson.
 
(4)    For purposes of convenience of attention to business, the Chairperson may with the consent of the Advisory Committee also constitute sub-committee of members whose decision thereon will be available to the Advisory Committee.
 
(5)    The notice and agenda for the meeting shall normally be circulated seven days in advance by the Designated Officer. The notice and agenda may be delivered to the members personally upon acknowledgement or despatched by registered post or courier service 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. Provided, however, that the Chairperson may convene an emergent meeting of the Advisory Committee by giving at least forty-eight hours notice.
 
(6)    Every meeting of the Advisory Committee or sub-committee shall be presided over by the Chairperson. If for any reason, the Chairperson is unable to attend a meeting of the Advisory Committee, any other ex officio member, being a full-time member of the Authority chosen by the members present shall preside at the meeting.
 
(7)    An item not included in the agenda of a meeting of the Advisory Committee may be taken up for consideration, if so approved by the Chairperson or the presiding member, as the case may be.
 
 
4.      Quorum.-
 
(1)   The quorum for transaction of business at a meeting of the Advisory Committee or sub-committee shall be a minimum of one-third of the total strength. Provided, however, that any fraction that might arise while calculating the one-third total strength be disregarded.
 
(2)   If at any such meeting, quorum is not present, the Chairperson or the presiding member, as the case may be, shall after waiting for thirty minutes from the scheduled commencement time of the meeting, adjourn the meeting for such hour on the same day or some other day as he may think fit. Where at the adjourned meeting also the required quorum is not present, the members present shall constitute the quorum and proceed with the transaction of business.
 
(3)   A member shall attend all the meetings of the Advisory Committee or sub-committee, save where leave of absence has been sought and the same has been granted by the Chairperson or the presiding member.
 
(4)   Where a member ceases to attend consecutively three meetings of the Advisory Committee without just and sufficient cause, the Authority may consider exclusion of his name from the Advisory Committee and fill in the resultant vacancy as it may consider necessary.
 
5.      Minutes of the meetings.-
 
(1)   The Chairperson or the presiding member shall cause the minutes to be recorded of the proceedings at the meetings of the Advisory Committee or sub-committee in such form and manner as may be considered appropriate by him.
 
(2)   The minutes shall also contain the names of members present at the meeting.
 
(3)   The minutes of each meeting shall contain a fair and correct summary of the decisions arrived at the meeting.
 
(4)   The designated officer shall send a copy of the minutes as finalised and approved by the Chairperson or the presiding member, as the case may be, to each of the members for his/her information.
 
  
6.      Miscellaneous provisions.-
 
(1)   Each member for attending the meetings of the Advisory Committee or sub-committee shall be entitled to reimbursement of expenses, sitting fees, incidentals, etc., from the Authority, as per the stipulations made in this behalf by the Authority from time to time.
 
(2)   No member, other than the Chairperson or a person specifically authorised by him shall give information to the Press or to any other public media on matters relating to the decisions taken at the meetings of the Advisory Committee or sub-committees.
 
 
 N. RANGACHARY, Chairperson
 No. ADVT-3/4/Exty/161/2000
 
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