Section 20(c) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(c)the central recordkeeping agency data. - It shall maintain a repository of data to support interfacing requirements and activities under the National Pension System. This includes maintaining amongst other, data relating to subscribers, accounting, investment, pension contribution, pension funds scheme performance, Trustee Bank communication, participating states ,organizations, pension funds and annuity service providers;
