Section 48 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
48. Power of Authority to issue clarifications.
- In order to remove any difficulties in the application or interpretation of these regulations, the Authority shall have the power to issue clarifications and guidelines in the form of notes or circulars which shall be binding on the central recordkeeping agency or any person connected with it.[Schedule I] [Substituted by Notification No. PFRDA/12/RGL/139/7, dated 25.6.2018 (w.e.f. 27.4.2015).]Pension Fund Regulatory and Development Authority(Central recordkeeping agency) Regulations, 2015{See regulation 9 (3)]Certificate of RegistrationIn exercise of the powers conferred under sub-section 3 of Section 27, read with sub-section (1) of Section 21 of the Pension Fund Regulatory and Development Authority Act, 2013, the Authority hereby grants this certificate of registration to ..................................................... as a central recordkeeping agency on this day of ....................................................... This certificate shall remain valid unless surrendered by the applicant and accepted by the Authority or suspended or cancelled by the Authority.Registration Code for this Central Recordkeeping Agency is ..............................................Date:Place:Authorised Signatory
