Section 14(2) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(2)If in the opinion of the Authority, the non-fulfillment of the eligibility criteria by the applicant and of which relaxation is sought, would not pre-judicially affect the interest of the subscribers, may grant exemption from such criteria, by recording its reasons in writing. The Authority may in such circumstances impose such additional conditions. as it may deem fit for grant of certificate of registration.
