Section 22(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)A TPA shall submit the returns pertaining to servicing of policies referred in Regulation 22 of these regulations, in such form as may be specified by the Authority.Provided the entities mentioned in this regulation namely foreign insurers, Central or State Government, that may engage the TPAs for rendering the services referred herein, may do so at their own risk. Such functions of the TPA shall not fall within the jurisdiction of the Authority.
