Section 38 in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
38. Confidentiality.
- The Trustee Bank shall maintain absolute confidentiality with respect to all records, data and information received or acquired by it during the course of its working. It shall not, without the prior permission of the Authority, produce or share such data or information as evidence, or for any other purpose, except as required by the due process of law.
