Section 23(2) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(2)The purposes referred to in sub-regulation (1) may include:-(a)ensuring that the books of account, records including electronic records and documents are being maintained in the manner required under these regulations;(b)ascertaining whether adequate internal control systems, procedures and safeguards have been established and are being followed by the point of presence;(c)ascertaining whether the provisions of the Act or the regulations made or circulars, guidelines or notifications issued by the Authority are being complied with;(d)inquiring into the complaints received from subscribers, nodal offices, intermediaries or any other person on any matter having a bearing on the activities assigned by the Authority to the point of presence;(e)inquiring suo motu into such matters as may be deemed fit in the interest of subscribers.
