Section 21 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
21. Maintenance of records.
(a)A Retirement Adviser shall maintain the following records,-(i)Know Your Customer records of the prospects or subscriber;(ii)Risk profiling sheet as specified in Fourth schedule as amended from time to time, duly filled up and signed by the subscriber Copies of agreements with prospects or subscribers, if any;(iii)A register or record containing list of the prospects or subscribers, the date of advice, fee charged , if any for such advice.(iv)Any other documents or records, as may be notified by the Authority.(b)The records may be maintained in physical or electronic format in such manner that it can be retrieved whenever required by the Authority or any other person authorised by the Authority.(c)A Retirement Adviser, other than an individual Retirement Adviser generating a fees of amount of more than the limit as specified by Authority for retirement advisory services, shall undertake yearly audit in respect of compliance with these regulations from a member of Institute of Chartered Accountants of India. Provided that in case of banks offering services of retirement adviser, the same shall be covered under the scope of its statutory audit.
