Section 24 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
24. Notice before inspection and audit.
(1)Before undertaking an inspection or audit under regulation 23, the Authority or its authorized representative or auditor shall give ten working days' notice to the point of presence; Provided that no notice shall be required if the Authority is satisfied that an inspection or audit is required for immediate safeguarding of the interest of the subscribers.(2)During the course of an inspection or audit, the point of presence against which the inspection or audit is being carried out shall be bound to discharge its obligations as provided in these regulations.
