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Proposed Amendments to IRDAI (Third Party Administrators – Health Services) Regulations, 2016:
1. Taking into consideration the experience gained while reviewing the dynamic needs of the insurance industry, the TPA Regulations 2016 were comprehensively reviewed in order to examine the scope for allowing operational freedom to both insurers and TPAs. The extant regulations are also reviewed from the perspective of allowing further facilitations that can be considered.
2. The provisions proposed to be amended, changes proposed and rationale for those changes are placed in Annexure - A.
3. The draft IRDAI (TPA – Health Services) (Amendment) Regulations, 2022 are placed in Annexure – B.
4. All the stakeholders are requested to forward their comments / suggestions, if any, on the proposed modifications in the attached format by 06th March, 2022, to saurabh.vinayak@irdai.gov.in.
General Manager (Health)
