Section 43 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
43. Confidentiality.
- The point of presence shall maintain absolute confidentiality with respect to all records, data and information received by it under any pension scheme including the National Pension System. The point of presence shall not, without the prior permission of Authority, produce or share such data or information as evidence, or for any other purpose, except as required by the due process of law. A point of presence shall maintain confidentiality with respect to personal information and data of the subscribers and protect the data as per the stipulations laid down in Schedule-III.
