Section 13 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
13. Conditions of certificate.
- The certificate granted under regulation 9 shall, inter alia, be subject to the following conditions:-(a)the retirement adviser shall abide by the provisions of the Act and these regulations and features of National Pension System;(b)the retirement adviser shall forthwith inform the Authority in writing, if any information or particulars previously submitted to the Authority are found to be false or misleading in any material particulars or if there is any material change in the information already submitted;(c)the retirement adviser shall include the words 'retirement adviser ' in its name:(d)Provided that if the retirement advisory service is being provided by a separately identifiable department or division or a subsidiary, such separately identifiable department or division or subsidiary shall include the words 'retirement adviser ' in its name;(e)[ entities, other than individuals, registered with the Authority, as retirement advisers, shall only be allowed to conduct the Retirement Advisory services, outside the territory of India, for certain classes or sections of prospects, to the extent so specifically permitted. Such entities shall seek prior specific approval, by submitting written request to Authority along with an application and fee, if any, that may be specified. The Authority may grant the approval, subject to the condition that Retirement Adviser will take prior approval, where so required, as per relevant law, of the concerned jurisdiction, outside India. [Inserted by Notification No. PFRDA/12/RGL/139/10, dated 28.4.2017 (w.e.f. 13.6.2016).]The Authority may while granting such approval, interalia have regard to the past experience, trackrecord and performance of the applicant.] [Substituted by Notification No. PFRDA/12RGL/139/10, dated 28.12.2017 (w.e.f. 13.6.2016).]
