Section 32(1) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(1)Where it appears to the designated member that any point of presence who has been granted certificate of registration under these regulations or any other concerned person has committed any default of the nature specified in regulation 29, he may appoint an officer not below the rank of a Chief General Manager, or any other officer of an equal rank as a designated authority.
