Section 21(a) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(a)A Retirement Adviser shall maintain the following records,-(i)Know Your Customer records of the prospects or subscriber;(ii)Risk profiling sheet as specified in Fourth schedule as amended from time to time, duly filled up and signed by the subscriber Copies of agreements with prospects or subscribers, if any;(iii)A register or record containing list of the prospects or subscribers, the date of advice, fee charged , if any for such advice.(iv)Any other documents or records, as may be notified by the Authority.
