Section 35 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
35. Data and related issues.
- a. The TPA and the insurer shall establish a seamless flow of data transfer for all the claims. Towards this purpose the entities referred herein shall endeavour electronic flow of the data.b. The respective claim settlement files shall be handed over to the insurer within 15 days thereof.[c. Authority may require insurers, third party administrators and network providers to comply with data related matters and settlement of claims through electronic means as per the guidelines as may be specified by the Authority from time to time.] [Substituted by Notification No. F.No. IRDAI/Reg/14/165/2019, dated 19.11.2019 (w.e.f 12.7.2016).]
