Section 23(2) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(2)The number of pension funds shall be determined by regulations and the Authority may, in public interest, vary the number of pension funds:Provided that at least one of the pension funds shall be a Government company.Explanation.—For the purposes of this sub-section, the expression ―Government company" shall have the meaning assigned to it in section 617 of the Companies Act, 1956 (1 of 1956).
