Section 46 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
46. Power of Authority to issue directions.
(1)Without prejudice to any order under Chapter V of these regulations, the Authority may, in the interest of the subscribers or for the purpose of securing the proper management of point of presence, issue necessary directions,(a)directing the point of presence to refund any contributions or money collected from the subscribers under any other pension scheme or under National Pension System with or without interest;(b)any other direction which the Authority may deem fit and proper in the circumstances of the case:Provided that before issuing any directions, the Authority shall give to the persons concerned, a reasonable opportunity of being heard:Provided further that if the circumstances warrant that any interim direction is required to be passed immediately, the Authority may give to the person(s) concerned, a reasonable opportunity of being heard after passing the direction, without any undue delay.
