Section 5(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(3)Every TPA and applicant seeking registration as TPA from the Authority shall have the words 'Insurance TPA' in its name to reflect that it is engaged or proposes to engage in the business of TPA for rendering health services.Provided the existing TPAs may fulfill this norm and change their name by incorporating words 'Insurance TPA' within a period of one year from the date of notification of these Regulations.
