Section 3 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
3. Categories of the Points of Presence.
(1)Application for registration as Point of Presence shall be made for performing any one or more of the following activities, namely:i. National Pension System (NPS) - Distribution and servicing for public at large through physical as well as online platformsii. National Pension System (NPS) - Distribution and servicing for citizens at large through online platforms onlyiii. National Pension System (NPS) - Distribution and servicing only for own employees and other personnel either through physical or online platforms.Provided that only such entities shall be permitted to function which has covered its employees for social security benefits under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 or the Employees State Insurance Act, 1948 or under the Goods and Services Act, 2017 and is registered with authorities under the said enactments, for not less than a period of two years, from the date of the application.iv. NPS-Lite-Swavalamban scheme.v. Atal Pension Yojana.vi. Any other scheme regulated or administered by Authority.(2)The Applicants are permitted to seek registration to act as a Point of Presence in any or all of the categories as mentioned in sub-regulation (1), subject to its fulfilling the eligibility conditions as are specified. Such applicant may choose to opt for registration for performance of any or all of such activities as permitted under sub-regulation(1), and the application so received in the Authority, shall be considered specifically only in respect of those activity(s) for which it has been received. Any Applicant, who has not chosen to perform more than one activity under sub-regulation (1), at the time of filing its application, shall be eligible to seek registration for another activity, by satisfying the conditions so applicable together with payment of application fee, being fifty percent. of the application fee so stipulated, for each such activity.
