Section 9 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
9. Grant of Certificate of Registration.
(1)The Authority, on examination of the application and details furnished by the applicant and on being satisfied that the applicant fulfils the requirements and conditions as mentioned in Regulation 7 and 8 of these regulations, may issue the Certificate of Registration to the applicant under Section 42D of the Act in such form as may be specified by the Authority:Provided that the Authority may impose such other conditions as it may deem fit at the time of grant of Certificate of Registration.(2)Every applicant approved by the Authority for grant of Certificate of Registration shall pay a further sum of [Rs. 2,00,000/- (Rupees two lakh only) and other taxes as may be applicable] [Substituted 'Rs. 30,000/- (Rupees Thirty Thousand only) and applicable service tax' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] to the Authority as registration fee prior to grant of Certificate of Registration and the same shall be paid to the Authority in the manner as mentioned in Regulation 7(2) of these Regulations.(3)A TPA which has been granted Certificate of Registration shall commence business operations within twelve months from the date of grant of Certificate of Registration by the Authority. [Where a TPA could not commence the business operations within twelve months as stipulated, it shall, within thirty days before the expiry of twelve months from the date of grant of certificate of registration by the Authority, seek in writing further extension of time substantiating the reasons thereof. The Authority on considering the request may grant a further period of six months to the TPA to commence the business operations.Provided that where the TPA did not commence the business operations within the period stipulated under this sub-regulation, the Authority shall cancel the certificate of registration and publish the same in its website for information of general public.] [Inserted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).](4)Validity: Every Certificate of Registration granted by the Authority to a TPA or any renewal thereof, in terms of these regulations, shall remain in force for a period of three years as indicated in the Certificate of Registration, unless the Authority decides to revoke, suspend or cancel the Certificate of Registration in accordance with these regulations.(5)Every TPA which has been granted Certificate of Registration shall display and be identified in public domain by the name with which it is registered with the Authority, IRDAI registration number, validity period of the Certificate of Registration, address of the Registered and Corporate Office and the insurers it is representing.
