Section 23 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
23. Redressal of grievances.
(a)A Retirement Adviser shall redress subscriber grievances promptly.(b)A Retirement Adviser shall abide by and be bound by the provisions of the Pension Fund Regulatory and Development Authority (Redressal of Subscriber Grievance) Regulations, 2015 as amended from time to time.
