Section 90(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)An employee may appeal against an order imposing upon him any of the penalties specified in Regulation 81 or order of suspension under Regulation 88. The appeal shall lie to the Appellate Authority.Note: For the purpose of this regulation "Appellate Authority" means the Authority, in case the Chairperson is the competent authority; Chairperson or whole- time member of the Authority, in case the Executive Director is the competent authority and Executive Director concerned in all other cases.
