Section 25 in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
25. General.
(1)If any TPA fails to furnish any document, statement, return, etc., to the Authority as required in any of the rules and regulations, the same shall be construed as a non-compliance of these regulations.(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.(3)All the provisions of the Act which are applicable for an 'Intermediary' or 'Insurance Intermediary' as defined in IRDA Act, 1999 as amended from time to time, are also applicable to an applicant or to the registered TPA.
