Section 14(i) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(i)against whom any investigation has been commenced by any agency or authority in relation to activities of fraud or financial impropriety or any orders of restraint, debarment, prohibition or like nature has been passed against it by any regulatory body or by the government or has been convicted for commission of any economic offences or involving moral turpitude by any court of law.
