Section 5 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
5. Compulsory registration for Health services by TPA.
- [(1) No person or an entity can commence or carry out the business of TPA and render health services mentioned at clauses (a) and (b) of sub-regulation (1) of regulation 3 of these regulations without a valid certificate of registration from the Authority.] [Substituted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).](2)The main and sole object of the TPA, on being registered with the Authority, shall be to exclusively carry on business of providing health services. A TPA shall not engage itself in any other business.(3)Every TPA and applicant seeking registration as TPA from the Authority shall have the words 'Insurance TPA' in its name to reflect that it is engaged or proposes to engage in the business of TPA for rendering health services.Provided the existing TPAs may fulfill this norm and change their name by incorporating words 'Insurance TPA' within a period of one year from the date of notification of these Regulations.(4)[ No insurer shall engage any person or entity to render health services mentioned at clauses (a) and (b) of sub-regulation (1) of regulation 3 of these regulations unless such person or entity is holding a valid certificate of registration from the Authority as TPA.] [Substituted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]
