Section 2 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
2. Definitions.
- In this regulation, unless the context otherwise requires,-(i)"Act" means the Pension Fund Regulatory and Development Authority Act , 2013 (23 of 2013);(ii)"any other pension scheme" means any other pension scheme referred to in clause (b) of sub-section (1) of section 12 of the Act;(iii)"Auditor" means a person who is qualified to audit the accounts of a company under Section 224 of the Companies Act, 1956 (1 of 1956) or appointed under Section 139 of the Companies Act, 2013.(iv)"Authority" means the Pension Fund Regulatory and Development Authority established under sub-section (1) of section 3 of the Pension Fund Regulatory and Development Authority Act, 2013;(v)"Chairperson" means the Chairperson of the Authority;(vi)"Company" means any entity formed and registered under Companies Act, 1956 or incorporated under the Companies Act, 2013.(vii)"Compliance Officer" shall be a person of responsibility from a Retirement adviser, and designated as such, duly responsible for monitoring compliance of the provisions of Act, rules and regulations, notifications, guidelines, instructions, etc., issued by the Authority or the Central Government from time to time and for redressal of subscriber grievances.(viii)"Fees and charges" means fees and charges payable as remuneration for services rendered by intermediaries under National Pension System.(ix)"Member" means member of the Authority and includes its Chairperson.(x)[ "Prospects" means any prospective subscriber or group of subscribers of National Pension System or any organisation or corporate or employer, which desires to implement National Pension System for its employees or has implemented such pension system for its employees, and where National Pension System is available in a jurisdiction outside the territory of India, citizens of India, residing in such jurisdictions.] [Substituted by Notification No. PFRDA/12/RGL/139/10, dated 28.4.2017 (w.e.f. 13.6.2016).](xi)"Retirement adviser" means any person being an individual, registered partnership firm, body corporate, or any registered trust or society, which desires to engage in the activity of providing advice on National Pension System or other pension scheme regulated by Authority to prospects/subscribers or other persons or group of persons and is registered as such under these regulations.(2)Words and expressions used and not defined in these regulations but defined in the Act, shall have the meanings respectively assigned to them in the Act.
