Section 47 in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
47. Appointment of Compliance officer.
(1)The central recordkeeping agency must appoint a compliance officer who shall be responsible for monitoring compliance by it of the provisions of Act, rules and regulations, notifications, guidelines, instructions issued by the Authority.(2)The compliance officer must immediately and independently report any non-compliance observed by him or her to the Authority.
