Section 15(2) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(2)Retirement Adviser which is an individual or a firm or body corporate or any other entity, advising a prospect or subscriber or a group or class of subscribers collectively, may charge advisory fees, subject to any ceiling as may be specified by Authority, through issuance of appropriate notifications ,guidelines, circulars or any other directions, if any.The fees in such cases shall be chargeable as per the written agreement between the prospect/subscriber and the Retirement Adviser. Further, a Retirement Adviser shall ensure that fees charged to the prospects/subscribers including the group of subscribers are fair and reasonable and commensurate to the services offered.All fee and charges collected shall be duly acknowledged by the retirement adviser by issuance of appropriate receipts for the service provided.
