Section 35 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
35. Appointment of designated authority.
(1)Where it appears to the designated member that any central recordkeeping agency which has been granted certificate of registration under the Act, these regulations or any other concerned person has committed any default of the nature specified in regulation 32, he may appoint an officer not below the rank of a Chief General Manager, or any other officer of an equivalent rank as a designated authority.(2)No officer who has conducted investigation or inspection in respect of the alleged violation shall be appointed as a designated authority.
