Section 3(1) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(1)Application for registration as Point of Presence shall be made for performing any one or more of the following activities, namely:i. National Pension System (NPS) - Distribution and servicing for public at large through physical as well as online platformsii. National Pension System (NPS) - Distribution and servicing for citizens at large through online platforms onlyiii. National Pension System (NPS) - Distribution and servicing only for own employees and other personnel either through physical or online platforms.Provided that only such entities shall be permitted to function which has covered its employees for social security benefits under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 or the Employees State Insurance Act, 1948 or under the Goods and Services Act, 2017 and is registered with authorities under the said enactments, for not less than a period of two years, from the date of the application.iv. NPS-Lite-Swavalamban scheme.v. Atal Pension Yojana.vi. Any other scheme regulated or administered by Authority.
