Section 21(1) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
(1)Before undertaking an inspection or audit under regulation 20the Authority or its authorised representative or the auditor shall give ten working days' notice to the Trustee Bank:Provided that no notice shall be required if the Authority is satisfied that an inspection or audit is required for immediate safeguarding of the interest of the subscribers.
