Section 80(7) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(7)Any inquiry initiated by the Complaints Committee under sub-regulation (6) pursuant to any such complaint shall be deemed to be an inquiry within the meaning of regulation 82 and accordingly:(i)The Complaints Committee shall be deemed to be an inquiry officer appointed with respect to such complaint and shall have all the powers, functions and duties of an inquiry officer as provided in that regulation;(ii)The proceedings shall be held, as far as may be, in accordance with that regulation, subject to the following modifications, namely:(a)That the charges shall be framed and communicated to the employee by the Complaints Committee (instead of the competent authority) under sub-regulation (3) thereof; and(b)The written statement of defence of the employee shall be sent to the Complaints Committee (instead of to the competent authority).(iii)The findings of the Complaints Committee shall be in the form of a report, which complies with the requirements of sub-regulation (21) of regulation 82 and such report shall be deemed to be an inquiry report for the purpose of these regulations.
