Document Detail

Title: To all Insurers
Reference No.: IRDA/HLT/MISC/CIR/128/08/2018
Date: 16/08/2018
The Mental Healthcare Act, 2017
1.Reference is drawn to the Mental Healthcare Act, 2017 which has come into force w.e.f 29.5.2018. As per Sec 21(4) of the said Act, every insurer shall make provision for medical insurance for treatment of mental illness on the same basis as is available for treatment of physical illness.
2.All insurance companies are hereby directed to comply with the aforesaid provisions of the Mental Healthcare Act, 2017 with immediate effect.
 
 
(D V S Ramesh)
General Manager (Health)  
  • Download


  • file icon

    The Mental Healthcare Act, 2017.pdf

    47 KB