Section 17(1) in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
(1)It shall be the duty of every trustee, Chief Executive Officer, officer and employee of the National Pension System Trust, to produce to the Authority or its authorised representative or auditor such books, accounts, records including telephone records and electronic records and documents in his custody or control and furnish to it or him with such statements and information relating to activitiesentrusted to it or him by the Authority, as it or he may require, within such reasonable period as may be specified.
