Section 31(1)(d) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(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.