Section 7 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
7. Furnishing of information and clarification.
(1)Subject to sub-regulation (4) of regulation 4, the Authority may require an applicant to furnish any further information or clarification for the purpose of disposal of the application, and, thereafter, in regard to any other matter as may be deemed necessary by the Authority. The applicant or its principal officer shall, if so required, appear before the Authority for a personal representation in connection with an application.(2)The applicant shall furnish such information and clarification to the satisfaction of the Authority, within the time directed in this regard by the Authority.
