Section 4 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
4. Applicability of these regulations.
(1)These regulations shall be applicable to TPAs offering health services as mentioned in Regulation 3 of these regulations.Provided that where the TPA offers health services as indicated in Regulation 3 (1) (e) and 3 (1) (f) of these regulations, the terms agreed between the entity engaging the TPA and the TPA would apply;Provided further that the entities engaging the TPA for rendering health services as in Regulation 3 (1) (e) and 3 (1) (f) of these regulations shall do so at their own risk.(2)These regulations shall also be applicable to all insurers whether or not a TPA is engaged.
