Section 41 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
41. Compensation payable to Subscribers.
- In the event of the point of presence or point of presence sub-entity failing to adhere to the Service level standards or any guidelines issued by the Authority, including timelines for provision of services to subscribers and any loss or inconvenience is caused to the subscriber thereby, such point of presence or point of presence sub-entity shall be liable to compensate the subscriber, as per the guidelines issued in this regard by the Authority or as per the compensation limits mentioned in the referred service level standards or guidelines.Provided that there shall be no requirement of any loss or inconvenience to be proved on the part of the subscriber.
