Section 9 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
9. Re-employment in Authority.
(1)No person who has ceased to be in the service of the Authority except by way of removal or dismissal or compulsory retirement may be re-employed without the specific sanction of, and on such terms and conditions as may be specified by the Authority.(2)Except as otherwise provided by the Authority at the time of his reemployment, these Regulations shall apply to a person who is re-employed in the Authority, as if he had entered the service for the first time on the date of his re-employment.
