Section 7 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
7. Qualification and certification requirement.
(a)The individual, proprietor, partners, trustees, members and representatives of a retirement adviser registered under these regulations, offering retirement advice shall possess the minimum qualifications of that being a Graduate in any discipline, at all times, and;(b)Individuals and the proprietor, partners, trustees, members and representatives of retirement advisers to ensure that the individuals offering retirement advice shall, at all times, possess a valid certification on retirement planning or retirement advisory services from an Institute accredited by the Authority.Provided that such certification shall not be mandatory in the following cases:(i)an Investment Adviser registered with Securities and Exchange Board of India under its regulations(ii)any Certified Financial Planner (CFP) or Associate Financial Planner (AFP)- Retirement Planning Certification/s, awarded by Financial Planning Standards Board India (FPSB India)(iii)any other cases as specified by Authority.Provided further that fresh certification or renewal of the existing certificate through completing continuous professional education by the accredited institute must be obtained before expiry of the validity of the existing certificate to ensure continuity in compliance with certification requirements.
