Document Detail
To
All Insurance Companies and Third Party Administrators
Re: Extension of timelines to comply with the Guidelines on Standards and Benchmarks for the Hospitals in the Provider Network
1. Reference is invited to IRDAI Circular ref IRDA/HLT/GDL/CIR/114/07/2018 dated 27th July, 2018 on the captioned subject.
2. In partial modification of the captioned guidelines, taking into consideration the status of the compliance by network providers, the timelines for complying with the standards and benchmarks specified at Clause (a) (i) and (ii) of the within referred Circular dated 27th July, 2018 stands extended for a further period of twelve months for all the existing network providers.
3. The norms specified in the within referred circular dated 27th July, 2018 shall continue to be applicable for all the new entrants and there is no change in other norms specified therein.
4. This Circular is issued in terms of Regulation 31(e) of the IRDAI (Health Insurance) Regulations 2016.
5. This Circular shall be applicable with immediate effect.
6. The above instruction is subject to the directions of the Hon’ble Delhi High Court in its order dated 29th May 2019 / 31st May 2019, in respect of W.P(C) 6237 of 2019, which needs to be complied with till further orders of the Hon’ble Court.
General Manager (Health)