Section 20 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
20. Redressal of subscriber grievances.
(1)The overall responsibility of the point of presence for redressal of subscriber grievances shall be as provided under the Pension Fund Regulatory and Development Authority (Redressal of Subscriber Grievance) Regulations, 2015 or any amendments thereof or any guidelines issued by the Authority. The point of presence shall ensure that an effective mechanism to receive and redress complaints from the subscribers, is in place and the grievances are examined and redressed in a prompt and fair manner.(2)The point of presence shall inform a subscriber at the commencement of relationship with the subscriber and at such other time when the information is likely to be required by the subscriber of :-(i)the subscriber's right to seek redress for any complaints, including under the Pension Fund Regulatory and Development Authority (Redressal of Subscriber Grievances) Regulations, 2015 or any amendments thereof or any guidelines issued by the Authority ;(ii)The processes followed by the point of presence to receive and redress complaints from its subscribers.(3)The point of presence shall display the grievance redressal mechanism prominently on its website.
