Section 29(1) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
(1)Where it appears to the designated member that any Trustee Bank which has been granted certificate of registration under these regulations or any other concerned person has committed any default of the nature specified in regulation26, he may appoint an officer not below the rank of a Chief General Manager, or any other officer of an equivalent rank as a designated authority.
