Section 21 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
21. Appointment of Compliance officer.
(1)Each point of presence shall appoint a compliance officer who shall be responsible for monitoring compliance by it of the provisions of Act, rules and regulations, notifications, guidelines, instructions issued by the Authority for redressal of subscriber grievances.(2)The compliance officer shall immediately and independently report any non-compliance observed by such officer to the Authority.
