Section 18 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
18. Effect of and action on Revocation, Suspension, Cancellation, voluntary surrender or denial of renewal of Certificate of Registration.
(1)On and from the date of the order issued by the Authority, of revocation, cancellation, suspension or voluntary surrender of the certificate of registration, or denial of renewal of certificate of registration, the TPA shall cease to do the business of TPA unless mentioned otherwise in the order.(2)The TPA shall forthwith inform the insurer for taking alternative steps such as appointment of another TPA or undertaking of the servicing of the affected policies as may be necessary, immediately, to continue to cater to the insured or policyholders serviced by the TPA.(3)The TPA shall immediately handover to the concerned insurer all the books, information, records or documents, etc. and the complete data collected by it relating to the business carried on by it with regard to such insurer.(4)On publication of the order, where an insurer, approaches the TPA for return of the above referred information or records, the TPA shall render all cooperation and assistance to the insurer.(5)A TPA which renders non-insurance services relating to any of the health schemes mentioned in Regulation 22 (3) of these Regulations shall immediately notify the order issued by the Authority to the concerned Central or State Governments.(6)Where TPA renders the health services of the foreign insurers to their respective policyholders visiting India, it shall immediately notify the order issued by the Authority to all such foreign insurers to whom the TPA services were rendered in the preceding three financial years.(7)No Insurer shall permit a TPA whose certificate of registration is revoked, suspended or cancelled or which has been denied renewal of Certificate of Registration to render health services to their policyholders in foreign countries.(8)Where a Certificate of Registration of a TPA is revoked or cancelled or where the TPA is denied renewal or where the TPA voluntarily surrenders certificate of registration, the company shall not carry the words "Insurance TPA" in its name.
