Section 11 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
11. Conditions of certificate of registration.
- Any certificate of registration granted by the Authority to point of presence shall be subject to the following conditions, namely:-(a)where the point of presence, proposes to change its status or constitution, it shall obtain prior approval of the Authority, for continuing to act as a point of presence after such change in its status or constitution;(b)it pays the applicable fees and levies in accordance with the relevant regulations;(c)it abides by the provisions of the Act, regulations, directions, guidelines and circulars as may be issued by the Authority from time to time;(d)it meets the eligibility criteria and other requirements specified in these regulations throughout the tenure of such certificate of registration so granted:(e)No Point of presence shall commence its business until it has deposited the security deposit as required under these regulations, excepting in case of such entities where such requirement is not applicable.Provided that the Authority may impose such other and further conditions as it may deem fit in the interest of subscribers and or for the orderly development of the National Pension System or the pension sector or any other pension scheme regulated or administered under the Pension Fund Regulatory and Development Authority Act, 2013.
