Section 2(1) in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013);(b)"auditor" means a person who is qualified to audit the accounts of a company under section 224 of the Companies Act, 1956 (1 of 1956);(c)"company" means a company formed and registered under the Companies Act, 1956 (1 of 1956);(d)"compliance officer" means a person of responsibility from the National Pension System Trust; designated as such and charged with the responsibility of monitoring compliance by it of the requirements of the Act or the rules or the regulations made or notifications, guidelines, circulars or instructions issued by the Authority thereunder;(e)"charges" shall include charges and any other levies payable by the subscriber to the intermediaries under the National Pension System as may be determined by the Authority from time to time.;(f)"investment guidelines" mean guidelines and circulars issued by the Authority from time to time with regard to permissible asset classes, permissible investment and concentration limits;(g)"Schedule" means any of the schedules annexed to these regulations;(h)"trustees" means the Board of Trustees appointed to the National Pension System Trust from time to time or the trustees appointed in relation to other pension schemes covered under these regulations.
