Section 22 in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
22. Point of presence.—
(1)The Authority may, by granting a certificate of registration under sub-section (3) of section 27, permit one or more persons to act as a point of presence for the purpose of receiving contributions and instructions, transmitting them to the Trustee Bank or the central recordkeeping agency, as the case may be, and paying out benefits to subscribers in accordance with the regulations made by the Authority from time to time in this regard.(2)A point of presence shall functions in accordance with the terms of its certificate of registration and the regulations made under this Act.
