Section 14(2) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(2)Without prejudice to the generality of the provisions contained in sub-section (1), the powers and functions of the Authority shall include—(a)regulating the National Pension System and the pension schemes to which this Act applies;(b)approving the schemes, the terms and conditions thereof and laying down norms for the management of the corpus of the pension funds, including investment guidelines under such schemes;(c)registering and regulating intermediaries;(d)issuing to an intermediary, on application, a certificate of registration and renewing, modifying, withdrawing, suspending or cancelling such registration;(e)protecting the interests of subscribers by—(i)ensuring safety of the contribution of subscribers to various schemes of pension funds to which this Act applies;(ii)ensuring that the intermediation and other operational costs under the National Pension System are economical and reasonable;(f)establishing mechanism for redressal of grievances of subscribers to be determined by regulations;(g)promoting professional or organisations connected with the pension system;(h)adjudication of disputes between intermediaries and between intermediaries and subscribers;(i)collecting data and requiring the intermediaries to collect such data and undertaking and commissioning studies, research and projects;(j)undertaking steps for educating subscribers and the general public on issues relating to pension, retirement savings and related issues and training of intermediaries;(k)standardising dissemination of information about performance of pension funds and performance benchmarks;(l)regulating the regulated assets;(m)levying fees or other charges for carrying out the purposes of this Act;(n)specifying by regulations the form and manner in which books of account shall be maintained and statement of accounts shall be rendered by intermediaries;(o)calling for information from, undertaking inspection of, conducting inquiries and investigations including audit of, intermediaries and other entities or organisations connected with pension funds;(p)exercising such other powers and functions as may be prescribed.
