Section 56(2)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(b)Setting up a practice, either independently or as partner of a firm, as adviser or consultant in matters in respect of which the retired officer-

(i)has no professional qualifications and the matters in respect of which the practice is to be set up or is carried on are relatable to his official knowledge or experience, or

(ii)the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position, or

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Union of India - Subsection

Section 56(2)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015