Section 2 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
2. Definitions.
(1)In these regulations, unless the context otherwise requires-(a)"Act" means the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013);(b)"Auditor" means a person who is qualified to audit the accounts of a company under section 224 of the Companies Act, 1956 (1 of 1956);(c)"Citizen of India" means any person qualifying to be a citizen of India under the Citizenship Act, 1955 (57 of 1955);(d)"Company" means any company formed and registered under the Companies Act, 1956 (1 of 1956) or Companies Act, 2013;(e)"Compliance officer" means a person of responsibility from the point of presence; designated as such and charged with the responsibility of monitoring compliance by the point of presence of the provisions of the Act or the rules or the regulations made or notifications, guidelines, circulars or instructions issued by the Authority thereunder;(f)"Atal Pension Yojana (APY)" means the contributory pension scheme, notified by the Government of India, vide notification number F.No.16/1/2015-PR with effect from 06.10.15 and shall include all amendments thereto;(g)"Pension Schemes" for the purpose of these regulations shall include the pension schemes regulated by the Authority being the National Pension System (NPS), NPS-Lite-Swavalamban and Atal Pension Yojana (APY) regulated and administered by the Authority or any other pension scheme of the Government of India.(h)"Point of Presence- sub-entity" means an entity which has been assigned with any of the functions or obligations of a point of presence as specified under these regulations, by a registered point of presence and which has been approved by the Authority.(i)"National Pension System-Lite" means the scheme under National Pension System providing a feature of optimized group model of National Pension System to subscribers belonging to unorganized sector, of which National Pension System-Swavalamban is a component where Government of India co-contribution was admissible.(2)Words and expressions used and not defined in these regulations but defined in the Act, shall have the meanings assigned to them in the Act.
