Section 15(3) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(3)The point of presence shall be responsible for the following, in the event of cancellation or suspension of registration by the Authority or where it ceases to be a point of presence:-(a)the point of presence shall transfer all the data or records or documents or money (uncleared funds and cleared funds that have not been transferred to the Trustee Bank) of subscribers to any other point of presence as may be authorized or appointed by Authority for providing services, at the time of termination. All such documents and records shall be transferred without any cost to the new point of presence or its successor, as may be determined by the Authority;(b)the point of presence, which has been directed to transfer such documents and records, shall extend all necessary cooperation and support to the successor points of presence;(c)on transfer of such documents and records, the transferor point of presence shall confirm to the transferee point of presence whether all such necessary documents and records have been transferred;
