Section 40 in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
40. Appointment of Compliance Officer.
(1)The Trustee Bank must appoint a compliance officer who shall be responsible for monitoring compliance by it of the provisions of Act, rules and regulations, notifications, guidelines, instructions issued by the Authority.(2)The compliance officer must immediately and independently report any non-compliance observed by him or her to the Authority.
