Section 24(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(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.
