Section 18(1) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(1)The central recordkeeping agency shall generally be responsible for the centralized recordkeeping, administration and customer service functions for all the subscribers under the National Pension System or any scheme regulated or administered by the Authority in accordance with the provisions of the Act, rules and regulations made thereunder as also operational service level standards or any standard operating procedures or guidelines issued by the Authority.]
