Section 39(2) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(2)The noticee may, within twenty one days of receipt of the notice send a reply to the designated member who may pass appropriate order after considering the reply, if any received from the noticee and providing the person with an opportunity of being heard, as expeditiously as possible and endeavor shall be made to pass the order within one hundred and twenty days from the date of receipt of reply of the notice or hearing.
