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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(e) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016

(e)the retirement adviser,-
(i)goes into liquidation (other than for the purposes of a reconstruction or amalgamation on terms previously approved in writing by the Authority);
(ii)ceases to carry on business;
(iii)breaches any provision of the terms and conditions of registration, or fails to observe or perform any representation, warranty or undertaking given by the retirement adviser or fails to correct such breach or failure within ten working days of receiving notice in writing from the Authority specifying such breach or failure;
(iv)conducts its business in a manner prejudicial to the interest of the subscribers under National Pension System;
(v)does not co-operate in any enquiry conducted by the Authority;
(vi)indulges in manipulating the business under the National Pension System or any other pension schemes;
(vii)indulges in unfair trade practices.