Section 19 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
19. [ Service to stakeholders or intermediaries. [Substituted by Notification No. PFRDA/12/RGL/139/7, dated 25.6.2018 (w.e.f. 27.4.2015).]
- The central recordkeeping agency is required to establish necessary system and procedure, in order to facilitate record keeping, administration and customer service functions including various statements, Management Information Systems and reports across various stakeholders or intermediaries of National Pension System Architecture viz. subscribers, Trustee Bank, nodal offices (Pay and Accounts Office or Drawing and Disbursal Officer or District Treasury Officer or District Treasury Authority), point of presence, other service providers, pension funds and annuity service providers in accordance with the provisions of the Act, rules and regulations, or any guidelines or directions or standard operating procedures issued by the Authority. The central recordkeeping agency shall be required to furnish various reports or information to the nodal offices, the Authority or the National Pension System Trust from time to time or as may be required. The various types of the Management Information System reports generated by the central recordkeeping agency, shall include,(a)number of Permanent Retirement Account Number issued on a daily basis and Permanent Retirement Account Number request pending;(b)funds deposited with the Trustee Bank;(c)error or discrepancy or exception reports on the National Pension System Contributions Accounting Network or pension funds or Trustee Bank;(d)scheme preferences report;(e)monthly or quarterly or periodic reports, as may be specified;(f)Service Level Agreements compliance reports (service levels and Information Technology infrastructure performance);(g)status of complaints(nodal offices, point of presence, other service providers);(h)complaints resolution status reports;(i)performance report of pension funds, nodal offices, point of presence, other service providers;(j)compliance reports on pension funds and annuity service providers and other stakeholders;(k)report on errors, lapses and discrepancies of pension funds, nodal offices, point of presence, other service providers;(l)any other reports as required by the Authority or the National Pension System Trust.Generation of these reports shall be automated and system driven with suitable audit trail. The application so designed shall provide a view for the Departments, the Authority or the National Pension System Trust to access the reports automatically. In addition, application should also provide the necessary functionalities for generation of queries on variety of information contained in the central recordkeeping agency database. The query results shall be exportable to desired formats as per the requirements of the National Pension System Trust. The National Pension System Trust shall be able to demand any other information/clarification required thereof through the interface.]
