Section 15(2) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(2)Servicing of subscriber requests such as the following:-(a)the point of presence shall be responsible for receiving and processing switching requests from subscribers among schemes and among pension fund;(b)the point of presence shall upload all requests from subscribers into the central recordkeeping agency system within the timelines laid down under any service standards or in accordance with the guidelines issued by the Authority for the purpose;(c)In respect of the subscriber withdrawal requests, the point of presence shall be responsible for receiving and processing, from subscribers, for withdrawal or exiting from pension schemes within the timelines laid down under the service level standards or any guidelines issued by the Authority under the Pension Fund Regulatory and Development Authority (Exit and Withdrawal under National Pension System) Regulations, 2015, as amended. The point of presence shall not collect from subscribers any extra charge for provision of such service, unless permitted by the Authority;(d)The Point of Presence shall be responsible for attending to subscriber's request for shift from one point of presence to another point of presence or to another point of presence service provider branch;(e)the point of presence shall be responsible for receiving and processing all subscriber requests.(f)the point of presence shall be responsible for receiving, uploading into centralized grievance management system and resolving the grievances pertaining to it..(g)the point of presence - sub entity shall adhere to the service standards or such standards as per the guidelines laid down by the Authority for the purpose;
