Section 20(a) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(a)A retirement adviser shall disclose to a prospective subscriber, all material information about himself/itself including its business, disciplinary proceedings history, professional qualifications, the terms and conditions on which it offers advisory services, affiliations with other intermediaries and such other information as is necessary to take an informed decision on whether or not to avail his/its services;
