Section 17 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
17. [ Process of transfer of assets in case of termination or surrender of certificate of registration. [Substituted by Notification No. PFRDA/12/RGL/139/7, dated 25.6.2018 (w.e.f. 27.4.2015).]
- The treatment of the regulated assets at the end of central recordkeeping agencys tenure shall be as follows:-a. the central recordkeeping agencys software application shall be transferred at zero cost to the other central recordkeeping agency or any entity authorized for this purpose by the Authority;b. any third party software and components off the shelf specific to the central recordkeeping agency application system, shall also be transferred at zero cost to the other central recordkeeping agency or any other entity authorized for this purpose by the Authority;c. dedicated system-specific hardware (if any) both at the primary data center and the Disaster Recovery Center, shall be transferred as per the book value of these assets;d. database shall be transferred to the new central recordkeeping agency or any other entity at zero cost.e. any incidental costs on account of transfers, shall be borne by the transferor central recordkeeping agency.]
