Section 44(10) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(10)General Obligations: point of presence-sub entity shall-(i)provide subscriber registration forms to the applicant or prospective applicant for registration in pension schemes;(ii)receive subscriber registration form in such form as specified or laid down by the authority duly filled and signed by the subscriber along with the necessary documentation;(iii)ensure that prescribed Know Your Customer documents have been attached with the Subscriber registration form;(iv)ensure that the subscriber registration form submitted by the applicant is complete in all respects;(v)ensure that contribution is collected only by means of cheque or Demand Draft drawn in favour of "Name of the point of presence with whom such point of presence-SE is registered - collection account - National Pension System Trust". As Illustration, if the point of presence sub-entity is registered with State Bank of India then the instrument will be in favour of "SBI collection account - National Pension System Trust". Collection of National Pension System contributions by way of cash is not permitted for point of presence sub-entity;(vi)ensure that Service Standards prescribed for various operational activities are adhered to.Chapter-VII Power of Authority to Issue Clarification and Direction
