Section 30(2) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(2)While disposing off a request under these regulations, the Authority may require the concerned point of presence to satisfy the Authority of such factors as it deems fit, including, but not limited to the following-(a)the arrangements made by the Point of Presence, at its own costs and expenses for maintenance and preservation of records and other documents required to be maintained under the relevant 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;(f)Any other matter in the interest of the subscribers.
