Section 30(3) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(3)The penalty shall be imposed by a member other than the member in charge of investigation and surveillance:Provided that while adjudging the quantum of penalty under section 28, the member shall have due regard to the following factors, namely:—(a)amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;(b)amount of loss caused to a subscriber or group of subscribers; and(c)the repetitive nature of the default.
