Section 5 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
5. Furnishing of further information, clarification and personal representation.
(1)The Authority may require the applicant to furnish further information or clarification regarding matters relevant to retirement advisory services for the purpose of consideration of the application filed under sub-regulation (2) of regulation 3.(2)The applicant or his authorised representative, if so required, shall appear before the Authority for personal representation in regard to processing and grant of registration or exemption where so applicable.
