Section 32 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
32. Payments to Network Providers and Settlement of Claims of Policyholders.
- a. For the purpose of claim settlement, insurer shall make direct payments to the Network provider and to the policyholders by integrating their banking system platform with the Network Provider or the policyholder, as the case may be. Provided that, if a claimant opts for payment through a cheque or Demand Draft, the insurer shall not deny such request.
