Section 44(9) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(9)The approved point of presence-sub entity shall-(a)pay the fees as specified by Authority for registering as point of presence sub-entity;(b)abide by the Code of Conduct specified in this regulation for the point of Presence;(c)enter into an agreement with each of the point of presence(s) for specifying the scope of its authority, responsibilities and mutual liabilities arising out of transactions related to pension schemes;(d)comply with the rules, regulations and guidelines issued by Authority in relation to pension schemes;(e)keep and maintain the books and documents specified under rules, regulations and guidelines issued by Authority in relation to pension schemes;(f)comply with the Know Your Customer requirements specified or laid down by the Authority for pension schemes;(g)at all times maintain strict confidentiality with regard to all matters, documents, information or data already exchanged or to be exchanged in relation to any subscriber.(h)Any other conditions that may be specified or laid down by the Authority in the interest of subscribers or for orderly growth of pension schemes and National Pension System.
