On 18-10-2022, the Insurance Regulatory and Development Authority of India has issued a circular directing all the insurance companies to comply with their circular dated circular 16-07-2018 and cover mental illness all insurance products shall cover mental illness and comply with the provisions of the MHC Act, 2017 without any deviation.
Insurers are required to confirm compliance before 31-10- 2022.
As per Sec 21(4) of the Mental Healthcare Act, 2017 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.