Section 42 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
42. Power of Authority to issue directions.
(1)Without prejudice to any order that may be issued under these regulations, the Authority may, in the interest of the subscribers or for the purpose of securing the proper management of retirement adviser , issue necessary direction which the Authority may deem fit and proper in the circumstances of the case:Provided that before issuing any directions, the Authority shall give to the persons concerned, a reasonable opportunity of being heard:Provided further that if the circumstances warrant that any interim direction is required to be passed immediately, the Authority may give to the persons concerned, a reasonable opportunity of being heard after passing the direction, without any undue delay.First ScheduleForm APension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016.[See Regulations 3 and 11]Application for Grant of Certificate of Registration/Renewal as Retirement adviser Pension Fund Regulatory and Development Authority, B-14/A,Chhatrapati Shivaji Bhawan, Qutab Institutional Area, Katwaria Saria, New Delhi-110016Instructions
