Section 26 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
26. Protection of Policyholders' Interest.
- Every insured shall be provided with a Customer Information Sheet as specified by the Authority in the relevant Guidelines. The insurer shall establish necessary systems, procedures, offices and infrastructure to enable efficient issuance of pre-authorisations on a 24 hour basis and for prompt settlement of claims and grievances.
