Section 44(6) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(6)The Authority may cancel the approval granted to any such point of presence-sub-entity based upon the review of its performance in terms of number of new pension accounts opened, services rendered to the subscribers or if in the opinion of the Authority it is not in the interest of subscribers and or the objective of orderly development of Pension Sector and/ or National Pension System.
