Section 15 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
15. [ Tenure and exit of central recordkeeping agency. [Substituted by Notification No. PFRDA/12/RGL/139/7, dated 25.6.2018 (w.e.f. 27.4.2015).]
(1)Subject to compliance with the provisions of the Act, the rules and regulations, the certificate of registration, granted to a central recordkeeping agency shall remain valid, unless suspended or cancelled by the Authority, or permitted to be surrendered by such central recordkeeping agency, for just cause to be shown. In the event of cancellation, the National Pension System Trust shall at least thirty days before the date of cancellation, deliver to the central recordkeeping agency, instructions as to the disposal or transfer of the information and regulated assets held by it.(2)The tenure of registration of the central recordkeeping agency shall be brought to an end, if the central recordkeeping agency contravenes any of the conditions or clauses stipulated in the certificate of registration, after following the due process as specified under these regulations.]
