Section 16 in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
16. Recognition of body or body corporate for monitoring of retirement advisers.
(1)The Authority may recognize any body or body corporate for the purpose of monitoring the activities of retirement advisers.(2)The Authority may, at the time of grant of recognition to such body or body corporate, delegate administration and supervision of retirement advisers to such body or body corporate on such terms and conditions as may be specified by the Authority.(3)The Authority may specify that no person shall act as a retirement adviser unless he or she or it is a member of such a recognized body or body corporate and in such event, provisions of these regulations and byelaws or articles of such body or body corporate shall apply mutatis mutandis to such retirement advisers.
