Section 4 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
4. Product Filing Procedure for health insurance products.
- a. No insurance product of a Life Insurer, General Insurer and Health Insurer under Health Insurance Business and any revision or modification thereon shall be marketed or offered by any insurer unless it is filed with the Authority as per the Product Filing Guidelines and duly disposed of by the Authority as provided therein.b. Health Insurance products of Life Insurers shall also be subject to the provisions specifically provided for health products in the following Regulations as modified from time to time:
