Section 15(4) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(4)The point of presence registered for activities under sub-clause (iv) and/or (v) of regulation 3, may engage the services of other service providers or banking correspondents, for facilitating the distribution of pension schemes as facilitators, provided the usage of facilitators for the subject pension scheme is approved by the Authority and that the point of presence solely shall be liable for any acts of omission or commission by the facilitator in discharge of its functions.
