Section 18 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
18. Pay, allowances and other benefits.
(1)The Authority, shall at its discretion, determine from time to time the pay and allowances applicable to different categories of employees.(2)The Authority, may at its discretion, from time to time frame such schemes and allow such other benefits for the welfare of the employees at such terms and conditions as it may determine.
