Section 35 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
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, guidelines, notifications or circulars issued or administered by the Authority, the designated authority shall submit a report, where the facts so warrant, recommending,-(a)suspension of certificate of registration for a specified period;(b)cancellation of certificate of registration;(c)prohibiting the noticee to take up any new assignment or contract or launch new scheme for the period specified in the order;(d)debarring the principal officer of the noticee from being employed or associated with any registered intermediary, for the period as may be specified;(e)imposition of any other condition , restrictions or compliances as may be deemed necessary upon the noticee or its principal officer or other officers or any other person concerned with it;(f)warning the noticee.
