Section 10 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
10. Refusal for grant of Certificate of Registration.
(1)The Authority may refuse grant of Certificate of Registration to an applicant if it is satisfied thata. the application is not complete in all respects or not conforming to the instructions mentioned in the form for application or not complying with the requirements of these regulations or directions of the Authority.b. the applicant does not comply with the requirements and conditions for grant of Certificate of Registration under these regulations:Provided that before refusing Certificate of Registration under Regulation 10 (1) (a), the Authority shall grant reasonable opportunity to complete the application or conform to the instructions mentioned in the form or comply with the requirements;Provided further that before refusing Certificate of Registration under Regulation 10 (1) (b), the Authority shall give the applicant a reasonable opportunity of being heard.(2)Any order of refusal to grant Certificate of Registration shall be communicated to the applicant by the Authority in writing indicating reasons for such decision.(3)[ An applicant or any of the promoters of the applicant against whom an order of refusal for grant of certificate of registration has been passed by the Authority shall not, for a period of one year from such refusal, submit a fresh application to the Authority for grant of certificate of registration as a TPA.] [Substituted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]
