Section 25 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
25. Authority's right to inspect.
(1)The Authority may suo moto or upon receipt of information or complaint appoint one or more persons as inspecting authority to undertake inspection of the books of accounts, records and documents relating to retirement advisers for any of the following reasons, namely: -(a)to ensure that the books of account, records and documents are being maintained by the retirement adviser in the manner specified in these regulations;(b)to inspect into complaints received from subscribers or any other person, on any matter having a bearing on the activities of the retirement adviser;(c)to ascertain whether the provisions of the Act and these regulations are being complied with by the retirement adviser;(d)to inspect into the affairs of a retirement adviser, in the interest of the pension sector or in the interest of subscribers.(2)In respect of banks offering services of retirement adviser, without prejudice to the powers of inspection as contained under sub-regulation(1), the Authority may request the Reserve Bank of India to exercise such powers, as may be required.
