Section 16(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(3)However, the Authority may issue an order revoking or suspending the Certificate of Registration without notice if the TPA;a. violates any one or more of the requirements under the Code of Conduct mentioned in Regulation 23 of these regulations;b. is found to be guilty of fraud or is convicted of a criminal offence;c. commits such defaults which require immediate action in the opinion of the Authority;[***] [[Omitted 'd. has not commenced business within twelve months from the date of Certificate of Registration :Provided that the Certificate of Registration so revoked or suspended shall not be cancelled by the Authority unless an enquiry is conducted and the TPA has been given a reasonable opportunity of being heard.' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]]
