Section 26 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
26. Notice before inspection.
(1)Before ordering an inspection under regulation 25, the Authority shall give not less than ten days notice to the retirement adviser.(2)Notwithstanding anything contained in sub-regulation (1), where the Authority is satisfied that in the interest of the subscribers no such notice should be given, it may by an order in writing direct that the inspection of the affairs of the retirement adviser be taken up without such notice.(3)During the course of an inspection, the retirement adviser against whom the inspection is being carried out shall be bound to discharge its obligations as provided in regulation 25.
