Section 5 in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
5. Eligibility for appointment as trustees.
(1)The Authority shall appoint trustees to the Board of National Pension System Trust in accordance with these regulations.(2)No person shall be eligible to be appointed as a trustee of the Board of Trustees of the National Pension System Trust unless -(a)he or she is a citizen of India;(b)he or she is a person of ability, integrity and standing;(c)has not been found guilty of moral turpitude;(d)has not been convicted of any economic offence or violation of any securities laws;(e)suitably qualified, with sufficient education in law or finance or economics or accountancy or social welfare or administration with proven management skill, experience, capacity integrity and reputation;(f)any other qualifications or terms and conditions including age limit that may be specified by the Authority from time to time; and(g)has furnished particulars as specified in Schedule I.(3)No intermediary under the National Pension System, sponsor or no director (other than independent director), officer or employee of such intermediary, or sponsor shall be eligible to be appointed as a trustee of the trust.(4)[ No person who is appointed as a trustee of the Board of Trustees of the National Pension System Trust shall be eligible to be appointed as a trustee of any other pension trust, or as director of any of the intermediaries registered with the Authority or its sponsor.Provided that the above shall not be applicable to the Trustees appointed by Government of India or those appointed by any of the State Governments.] [Substituted by Notification No. PERDA/12/RGL/139/5, dated 29.7.2019 (w.e.f. 12.3.2015).]
