Renewability of Health Insurance - Policy Holder
- Free-Look Period
- Insurance Repository System
- Renewability of Health Insurance
- Portability of Health Insurance
- Group Insurance
- Unit Linked Products
- Policyholder Protection Committee
- Distance Marketing
- Rejection of Claims
- Pension Policies
- e-Insurance Policies
- Warnings and Penalties
- Servicing of Life Insurance Orphan Policies
- Modified Guidelines on Advertisements
- Motor Insurance - Partial Loss Claims
- Guidelines on Standardization in Health Insurance
- IRDAI Health Insurance Regulations - 2016
Renewability of Health Insurance
There has been some concern among consumers, especially senior citizens, about insurance companies turning down the renewal of health insurance policies.
IRDA has stipulated that a health insurance policy should always be renewed except if there has been
1 Fraud
2 Moral hazard (intentionally taking an insurance policy in order to make a false claim)
3 Misrepresentation