Section 27(2) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
(2)While disposing of a request under these regulations, the Authority may require the concerned Trustee Bank to satisfy the Authority of the factors as it deems fit, including but not limited to the following: -(a)the arrangements made by the Trustee Bank at its own costs and expenses for maintenance and preservation of records and other documents required to be maintained under the Act, regulations and guidelines;(b)redressal of subscriber grievances;(c)transfer of records, funds or securities of the subscribers at its own cost and expense;(d)the arrangements made by it for ensuring continuity of service to the subscribers;(e)defaults or pending actions, if any.
