Section 4 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
4. Exemption from registration.
(1)The following persons or entities shall not be required to seek registration under regulation 3 subject to the fulfilment of the conditions stipulated therefor, -(a)Any intermediary or entity regulated by the Authority.(b)Any other entity as may be specified by the Authority other than specified under sub-regulation (2).(2)The following persons or entities shall not be required to obtain a certificate of registration subject to the fulfilment of the conditions stipulated therefor, -(a)Any advocate, solicitor or law firm, who provides retirement advice to their clients, incidental to their legal practice;(b)Any member of Institute of Chartered Accountants of India, Institute of Company Secretaries of India, Institute of Cost and Works Accountants of India, Institute of Actuaries of India or any other professional body as may be specified by the Authority, who provides retirement advice to his clients, incidental to his professional service;(c)Any other entity as may be specified by the Authority.Provided that such persons or entities shall comply with the general obligation(s) and responsibilities as specified in these regulations and shall be fully liable for any defaults, as provided under these regulations, notwithstanding that such persons or entities have not obtained or granted any certificate of registration under these regulations:
