Section 10 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
10. Principles of Pricing of Health Insurance Products offered by Life, General and Health Insurers.
- a. Insurers shall ensure that the premium for a health insurance policy shall be based on,i. Age: for individual policies and group policies.ii. Other relevant risk factors as applicableb. For provision of cover under family floater, the impact of the multiple incidence of rates of all family members proposed to be covered shall be considered.c. The premiums filed shall ordinarily be not changed for a period of three years after a product has been cleared in accordance to the product filing guidelines specified by the Authority. Thereafter the insurer may revise the premium rates depending on the experience subject to (d) (e) and (f) hereunder. However, such revised rates shall not be changed for a further period of at least one year from the date of launching the revision.d. The policy premium rate shall be unchangedi. for all group products for the term of the policy.ii. for all individual and family floater products, other than travel insurance products offered by general insurers and health insurers, for at least:
