Section 72(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)No employee, shall ;(a)Ever encourage outside agencies to call on him at his residence/temporary headquarters while on tour for discussion on official matters.(b)In dealing with the intermediaries and public for seeking any clarification on matters relating to them, resort to oral clarifications and personal discussions as far as possible and written communication shall be the normal practice.(c)Use office facilities like letter heads for writing to the companies asking them to consider allotment of shares securities to their family members, friends or associates on expiry of the relevant dates or otherwise.(d)Ever involve in any type of activities/favours and physical facilities so as to place himself in an embarrassing position in the discharge of his duties with integrity and fairness.
