Section 22(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(1)Before servicing the [travel or health or medical insurance] [Substituted 'foreign travel' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] policies issued by the foreign insurers, a TPA shall obtain the complete terms and conditions governing such policy and shall service only on the specific authorisation of the foreign insurer.A TPA shall also submit to the foreign insurers the details of the health services that could be offered as part of agreement.
