Section 40 in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
40. Appointment of compliance officer.
(1)The National Pension System Trust shall appoint a compliance officer who shall be responsible for monitoring compliance of provisions of the Act, the rules and the regulations made, and notifications, guidelines and instructions issued by the Authority, matters relating to exit from the National Pension System and for redressal of subscriber grievances.(2)The compliance officer shall immediately and independently report any non-compliance observed by him or her to the National Pension System Trust and the Authority.
