Section 68(i) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(i)borrow or permit any member of his dependent family members to borrow or otherwise place himself or a member of his dependent family members under a pecuniary obligation to a broker or a money lender or a subordinate employee of the Authority or any person, association of persons, firm, company or institution, whether incorporated or not, having dealings with the Authority;
