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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(e) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(e)"Competent Authority" means,
(i)The Chairperson in the case of officers, which expression shall also include wholetime member of the Authority or Executive Director, in regard to any matter or power to be dealt with or exercisable by the Chairperson under these Regulations, but which are delegated to him.
(ii)In the case of all other employees, concerned Executive Director, which expression shall also include, any officer lower in rank, in regard to any matter or power to be dealt with or exercised by the Executive Director under these Regulations, but which are delegated to him.