Section 11(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)A CEO or CAO shall possess the following qualifications -a. a bachelor's degree from a recognised University; andb. a pass in the Associateship examination conducted by the Insurance Institute of India or such equivalent examination as may be recognised and specified by the Authority; andc. completion of training with an institution recognised by the Authority for these purposes, as may be specified by the Authority.
