Section 46(1) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(1)The Authority shall furnish to the Central Government at such time and in such form and manner as may be prescribed, or as the Central Government may direct to furnish such returns, statements and other particulars in regard to any proposed or existing programme for the promotion and development of the pension industry as the Central Government may, from time to time, require.
