Section 18 in The Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulations, 2015
18. Conditions of certificate of Empanelment.
- Any certificate of empanelment granted by the Authority to an annuity service provider shall be subject to the following conditions, namely,-(a)where the annuity service provider proposes to change its status or constitution, it shall intimate to the Authority of such information along with the approval obtained from the Insurance Regulatory and Development Authority, for continuing to act as an annuity service provider;(b)it shall pay the applicable fees in accordance with these regulations;(c)it shall abide by the provisions of the Act, the rules and the regulations made or any direction, guidelines or circulars as may be issued by the Authority thereunder;(d)it shall abide by the provisions of the Insurance Act, 1938, Insurance Regulatory and Development Authority Act, 1999 and the rules and regulations framed thereunder.(e)it shall meet the eligibility criteria and other requirements specified in these regulations throughout the tenure of the certificate of empanelment:Provided that the Authority may impose such other and further conditions as it may deem fit in the interest of subscribers or for orderly development of the National Pension System or the Pension sector.
