Section 25(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)Every TPA shall intimate the opening and closing of the branches or change in registered or branch office within fifteen days from the date of change in such form as may be specified by the Authority from time to time:Provided that no TPA shall open any representative office or a liaison office or a branch office in a country outside India without prior approval of the Authority in writing. For opening an office outside India, the TPA shall make an application and furnish such information as may be required by the Authority.
