Section 6 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
6. Review of Health Insurance Products.
- (i) All particulars of any health insurance product of Life Insurers, General Insurers and Health Insurers shall, after introduction, revision or modification be reviewed by the Appointed Actuary at least once a year. If the product is found to be financially unviable, or is deficient the Appointed Actuary may revise the product appropriately and apply for revision under Product Filing Guidelines subject to the provisions of Regulation 10 of these Regulations.
