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Insurance Regulatory and Development Authority Act, 1999 8. Bar on future employment of members The Chairperson and the whole-time members shall not, for a period of two years from the date on which they cease to hold office as such, except with the previous approval of the Central Government, accept- (a) any employment either under the Central Government or under any State Government; or (b) any appointment in any company in the insurance sector.    |
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