Section 12(w) in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
(w)it may, through a written approval, authorize any intermediary to expend a pre-determined amount on activities such as legal counselling, engaging advocates and consulting in the benefit of subscriber interest. It must, during the meeting where the agenda for such approval is placed, record the reason for such authorization in accordance with guidelines laid down by the Authority;
