Section 24 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
24. Authority's power to inspect.
(1)The Authority, with or without prior notice, may appoint one or more of its officers as "inspecting authority" to undertake inspection of books of accounts, records and documents of the TPA for any of the purposes mentioned in regulation 24 (2).(2)The inspection under regulation 24 (1) may be carried out for any of the following purposes, namely:a. to ensure that the statutory books or books of account are being maintained in the manner as required;orb. to ensure that the provisions of the Act, rules, regulations, guidelines, circulars, advisories are being complied with; orc. to inspect the complaints received from any insured, any insurer, other TPA or any other person on any matter having a bearing on the activities of the TPA; ord. to inspect the affairs of the TPA suo motu in the interest of proper development of TPA business or in policyholders' interests.(3)A TPA shall maintain all the books of account, statements, documents, etc., at the head office or corporate office of the TPA as notified to the Authority, and it shall be the duty of all officers and employees of the TPA to make these available to the inspecting authority.(4)The TPA shall also make available to the Authority for inspection, copies of all contracts entered into with the insurers.
