Section 35 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
35. Action in case of default.
- After considering the representations, if any, of the noticee, the facts and circumstances of the case and applicable provisions of the Act, regulations, directions or guidelines or circulars issued by the Authority, the designated authority shall submit a report, to the designated member, wherein the facts so warrant, recommending,-(a)suspension of certificate of registration for a specified period;(b)cancellation of certificate of registration;(c)prohibiting the notice to take up any new assignment or contract or launch new scheme for the period specified in the order;(d)debarring a principal officer of the notice from being employed or associated with any registered intermediary or other registered person for the period specified in the order;(e)debarring a branch or an office of the notice from carrying out activities for the specified period;(f)warning the notice;(g)any other relevant matter
