Section 31(1) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(1)On and from the date of suspension or cancellation of the certificate, the concerned point of presence shall-(a)not undertake any additional assignment or collect any new contributions or information from the subscriber or prospective subscriber. During the period of such suspension, it shall cease to carry on any activity in respect of which the certificate of registration had been granted;(b)allow its subscribers to transfer, as the case may be, their money or other interests in the pension account without any additional cost;(c)make provisions as regards liabilities incurred or assumed by it;(d)take such other action including the action relating to any records or documents and information or money of the subscribers that may be in the custody or control of such point of presence, within the time limit and in the manner, as may be required under the relevant regulations or as may be directed by the Authority, while passing the order under these guidelines or otherwise.
