Section 21 in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
21. Notice before inspection or audit.
(1)Before undertaking an inspection or audit under regulation 20the Authority or its authorised representative or the auditor shall give ten working days' notice to the Trustee Bank:Provided that no notice shall be required if the Authority is satisfied that an inspection or audit is required for immediate safeguarding of the interest of the subscribers.(2)During the course of an inspection or audit, the Trustee Bank against whom the inspection or audit is being carried out shall be bound to discharge its obligations as provided in these regulations.
