Section 39 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
39. Appeals to Securities Appellate Tribunal.
- The retirement adviser or any person concerned, aggrieved by an order under these regulations, may prefer an appeal to the Securities Appellate Tribunal, against such order in accordance with the provisions of sub-section (1) of section 36 of the Act.Explanation. - For the purposes of this Chapter, the expression,-(a)"designated authority" means an officer of the Authority appointed under sub-regulation (1) of regulation 32;(b)"designated member" means the Chairperson or a whole-time member of the Authority designated for the purpose;(c)"noticee" means the person to whom a notice has been issued under this Chapter.Chapter-VI Miscellaneous
