Section 15(7) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(7)While processing of the application for renewal of Certificate of Registration of a TPA, the Authority may call for additional information, clarifications or data as deemed necessary and it shall be the duty of the TPA to comply within the timelines given by the Authority. On failing to comply, the Authority may take appropriate regulatory action as deemed fit under the regulations.E. Consideration of renewal application
