Section 12(1) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(1)After considering an application made under regulation 3, if the Authority is of the opinion that a certificate should not be granted to the applicant, it may reject the application for reasons to be recorded in writing. The Authority may before rejecting the application give the applicant a reasonable opportunity of curing the deficiencies within a specified time period.
