Section 2(1)(m) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(m)Principal officer means any person who is responsible for the activities of a central recordkeeping agency and shall include:

(i)a whole time or executive director or managing director or Chief Executive Officer

(ii)any key employee; and

(iii)any person designated as a principal officer by central recordkeeping agency ;

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