Section 11(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(3)The appointment of any of the officials referred in regulation 11 (1) and (2) and the appointment of any of the Directors to the Board of TPA shall be intimated to the Authority within thirty days of the date of appointment in such form as may be specified by the Authority :Provided that the Authority, for the reasons recorded in writing, may direct the TPA to terminate the services of CEO, CAO, CMO or any of the Directors of the TPA within such time as may be mentioned therein and the TPA shall terminate the services of such persons within such time :Provided further that before issuing such direction, the Authority shall give the TPA an opportunity of being heard.[Provided further that] [Inserted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] The Chief Executive Officer or Chief Administrative Officer and Chief Medical Officer shall not suffer disqualifications mentioned under Section 42D of the Act.
