Section 20(2) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
(2)The purposes referred to in sub-regulation (1) may include, -(a)to ascertain the infrastructural capabilities, systems and procedures;(b)to ensure that the books of account, records including telephone records and electronic records and documents are being maintained in the manner required under these regulations;(c)to ascertain whether adequate internal control systems, procedures and safeguards have been established and are being followed by the Trustee Bank;(d)to ascertain whether the provisions of the Act or rules or the regulations made there under or circulars, guidelines or notifications issued by the Authority are being complied with;(e)to inquire into the complaints received from subscribers, nodal offices, intermediaries or any other person on any matter having a bearing on the activities assigned by the Authority to the Trustee Bank;(f)to inquire suomotu into such matters as may be deemed fit in the interest of subscribers.
