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

Union of India - Subsection

Section 2(1)(i) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015

(i)"principal officer" means any person who is responsible for the activities of a Trustee Bank and includes, -
(i)any whole-time director, executive director, managing director or Chief Executive Officer or Chief Financial Officer, in the case of a body corporate;
(ii)any person designated as a principal officer by the board of directors; and
(iii)any key managerial personnel or any person in accordance with whose directions or instructions the board of directors or any one or more of the directors is or are accustomed to act as such;