Section 19(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)While maintaining the records in terms of regulation 19 (1) and 19 (2) of these regulations, the TPA shall follow strictly the professional confidentiality between the parties as required. However, this does not prevent the TPA from disclosing the relevant information relating to business of TPA to any Court of Law, Tribunal, the Government or the Authority in case any investigation is carried out or is proposed to be carried out against the insurer, TPA or any other person or for any other reason.
