Section 8(1) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(1)For considering the eligibility of the applicant and grant of certificate to such applicant, the Authority shall take into account all matters which it deems relevant to the activities for record keeping under the National Pension System, or any other pension scheme referred to in clause(b) of sub-section (1) of section 12 of the Act, including but not limited to the following, namely: -(a)[ whether the applicant satisfies the eligibility criteria specified in these regulations and also the terms and conditions specified in regulation 4;] [Substituted by Notification No. PFRDA/12/RGL/139/7, dated 25.6.2018 (w.e.f. 27.4.2015).](b)whether the grant of certificate is in the interest of subscribers and the objective of orderly development of pension sector or the National Pension System.
