Section 19 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
19. Systems and procedures.
(1)Each point of presence shall have all the technological capabilities, infrastructures and necessary systems and procedures that may be required to enable it to co-ordinate with other intermediaries.(2)Each point of presence shall be responsible for the acts of commissions or omissions by its employees or the persons whose services it has procured.
