Section 26(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(2)No employee who has once indicated his domicile, shall be allowed to alter the same unless he satisfies the Authority that the change is bonafide and in no case may an employee be permitted to change his domicile in such a manner as to increase the cost to the Authority of any such concession.Chapter-V Leave and Joining Time
