Section 65 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
65. Restrictions on Investments.
- An employee can make investments in equity and equity related instruments, including convertible debentures and warrants up to two times the monthly gross salary of the employee per investment and subject to declaration of all such investments in the annual asset-liability declaration, prior approval of the Authority shall be obtained where the investment exceeds this limit.These restrictions would apply to :(i)Investments of the employees;(ii)Investments of dependent children or other wards managed by the employee as a guardian(iii)Investment made by spouse, dependent children, dependent parents and dependent parents-in-Laws of the employee out of the moneys received from the employee.
