Section 2(1) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013);(b)"auditor" means a person who is qualified to audit the accounts of a company under section 224 of the Companies Act, 1956 (1 of 1956);(c)"certificate" means a certificate of registration granted by the Authority under sub-section (3) of section 27 of the Act;(d)"company" means any entity formed and registered under Companies Act, 1956 (1 of 1956);(e)"compliance officer" means a person of responsibility from the central recordkeeping agency; designated as such and charged with the responsibility of monitoring compliance by it of the provisions of the Act or the rules or the regulations made or notifications, guidelines, circulars or instructions issued by the Authority there under;(f)"Drawing and Disbursing Officer" means a Drawing and Disbursing Officer (DDO) under Central Government or similar offices under it or the State Governments or an autonomous body which shall interact with the Pay and Accounts offices(or equivalent offices) or the central recordkeeping agency on behalf of the subscribers for the purpose of the National Pension System;(g)"I-Pin" means the Personal Identification Number used to authenticate the subscriber to log in central recordkeeping agency, National Pension System Contributions Accounting Network system through internet;(h)"Key Stakeholder or Stakeholder" shall include a person or a group of persons who has an interest in National Pension system or any other pension scheme regulated by the Authority, which includes subscribers, Ministries or Departments of Government of India, Autonomous Organizations under Government of India, Ministries or Departments of State Governments/ Union territories who have joined the National Pension System, Autonomous organizations under State Governments or Union territories, Institutions or Body Corporate in the Government or private sector or any other agency connected with development and promotion of National Pension System and or any other pension scheme regulated by the Authority and all intermediaries registered with the Authority;(i)"National Pension System data" shall include-all proprietary data generated out of operation and transactions, documents and related information including but not restricted to subscriber data which central recordkeeping agency obtains, possesses or processes in the context of providing the services to the subscribers as specified in the regulations and the Service Level Agreement;(j)"nodal office" means the offices which act as interface between the subscribers and the central recordkeeping agency and shall include the Government offices like Principal Accounts Officer, Directorate of Treasuries and Accounts, Pay and Accounts Officer, District Treasury Office, Drawing and Disbursing Office as well as point of presences and the service providers in the unorganized sector and the National Pension System-Lite Oversight Office and the National Pension System-Lite Accounting Office under the National Pension System-Swavalamban of the National Pension System.;(k)"Pay and Accounts Office" (P&AO) means the pay and accounts office under the Central and state government(s) or similar offices under the Government of India or State government(s) or Union Territories or Autonomous bodies responsible for maintaining the contribution details for subscribers covered under National Pension System;(l)"PRAN" means the Permanent Retirement Account Number allotted as a unique identification number to each subscriber;(m)Principal officer means any person who is responsible for the activities of a central recordkeeping agency and shall include:(i)a whole time or executive director or managing director or Chief Executive Officer(ii)any key employee; and(iii)any person designated as a principal officer by central recordkeeping agency ;(n)"Service Level Agreement" (SLA) means the agreement interalia providing for quality and performance parameters, specified by Authority, which the central recordkeeping agency is expected to execute with other intermediaries.(o)"Third Party Systems" means the systems (or any part thereof) in which the intellectual property rights are owned by a third party and to which central recordkeeping agency has been granted a license to use and which are used in providing the services;(p)"T-Pin" means the number used to authenticate the subscriber in the Interactive Voice Response (IVR) system.
