Section 8(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)Without prejudice to the generality of provisions of Regulation 8(1), the Authority in particular, shall examine the following :a. the applicant has the words "Insurance TPA" in its name;b. the applicant has complied with the minimum capital requirements;c. the promoters of the applicant have the financial strength to carry out the business of TPA;d. at least one of the directors of a TPA holds a minimum qualification of MBBS, with a valid registration from the Medical Council of India or Medical Council of any state of India and is thereby entitled to practice medicine within its jurisdiction; and is acting within the scope and jurisdiction of his/her registration.e. the applicant or its promoters or its directors are not suffering from any of the disqualifications mentioned under section 42 D of the Act.f. the applicant has the necessary infrastructure such as adequate office space, equipment and trained manpower to effectively discharge its functions;g. the applicant has employed at least one person who has the necessary qualifications as mentioned in Regulation 11 of these regulations and has adequate experience to conduct the business of TPA;h. the Chief Executive Officer or Chief Administrative Officer and Chief Medical Officer of the applicant fulfils the fit and proper criteria as per Regulation 11 of these Regulations;i. the applicant has sufficient reach with Network Hospitals and Information Technology capabilityj. the applicant has necessary in-house medical expertise in addition to the regulatory stipulation of at least one Director having the stipulated medical qualification.(ja)[ The applicant shall demonstrate the preparedness in respect of adequate technological capabilities, data security and human resources. [Inserted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).](jb)The promoters of the applicant shall have professional competence and general reputation of fairness and integrity to the satisfaction of the Authority.]k. any other requirements that the Authority may consider necessary for grant of Certificate of Registration to the TPA.
