Section 2(1) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013);(b)"Board of Trustees" means trustees appointed by the Authority to the Board of the National Pension System Trust;(c)"compliance officer" means a person of responsibility from the Trustee Bank; designated as such and charged with the responsibility of monitoring compliance by it of the provisions of the Act, or the rules or the regulations made or notifications, guidelines, circulars or instructions issued by the Authority there under.(d)"Drawing and Disbursing Officer" means a Drawing and Disbursing Officer under the Central Government or a similar office under it or a State Government or an autonomous body which shall interact with the Pay and Accounts Office (or equivalent office) or the central recordkeeping agency on behalf of the subscribers for the purpose of the National Pension System;(e)"firewall" means a system to prevent access to inside information of different segregated activities and resources among the key personnel of the Trustee Bank, the systems, back office, bank and securities accounts which must be segregated activity-wise;(f)"nodal office" means the offices which act as interface between the subscribers and the central recordkeeping agency and includes the Government office like Principal Accounts Officer, Directorate of Treasuries and Accounts, Pay and Accounts Officer, District Treasury Office, Drawing and Disbursing Office as well as point of presence and a service provider in the un-organized sector, National Pension System-Lite oversight office and the National Pension System-Lite Accounting Office in the National Pension System-Lite sector;(g)"Pay and Accounts Office" means a Pay and Accounts Office under the Central Government or a State Government or a similar office under a Union territory or an autonomous body responsible for maintaining the contribution details for subscribers covered under the National Pension System;(h)[ "Permanent Retirement Account Number" means a unique number allotted by the central recordkeeping agency to each subscriber under the schemes regulated or administered by the Authority;] [Substituted by Notification No. PFRDA/12/RGL/139/6, dated 19.2.2019 (w.e.f. 23.3.2015).](i)"principal officer" means any person who is responsible for the activities of a Trustee Bank and includes, -(i)any whole-time director, executive director, managing director or Chief Executive Officer or Chief Financial Officer, in the case of a body corporate;(ii)any person designated as a principal officer by the board of directors; and(iii)any key managerial personnel or any person in accordance with whose directions or instructions the board of directors or any one or more of the directors is or are accustomed to act as such;(j)"service-level standards" means standards defining the service quality and turnaround time for fulfilling the duties and responsibilities laid down for the Trustee Bank.
