Section 26 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
26. Domicile.
(1)Every employee shall on his appointment declare his domicile in writing to the Authority and if such domicile is not his place of birth he must establish the same to the satisfaction of the Competent Authority.(2)No employee who has once indicated his domicile, shall be allowed to alter the same unless he satisfies the Authority that the change is bonafide and in no case may an employee be permitted to change his domicile in such a manner as to increase the cost to the Authority of any such concession.Chapter-V Leave and Joining Time
