Section 20(6) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(6)The [fees] [Substituted 'remuneration' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] agreed to be payable to the TPA and agreed to be receivable by the TPA shall be based on the health services rendered to the insurer. Insurers are prohibited to pay any remuneration related to the product, linking to the claims experience or the reduction of claim costs or loss ratios.
