Section 31(1) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(1)Any person aggrieved may apply to the Authority for an interim measure of protection in respect of any of the following matters, namely:–(a)the retention, preservation, interim custody or sale of any asset or property which is regulated by the provisions of this Act;(b)securing any pension fund, moneys and other assets and properties owned by or under the control of the pension fund;(c)interim injunction or appointment of an administrator; and(d)such other interim measures as may appear to the Authority to be just and necessary,and the Authority shall have power to make such orders including an order for attachment of assets of the pension fund as it deems fit in this regard.
