Section 34 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
34. Reply by notice.
(1)The notice shall submit to the designated authority its written representation within the period specified in the notice along with documentary evidence, if any, in support thereof:Provided that the designated authority may extend the time specified in the notice for sufficient grounds shown by the notice and after recording reasons of extension in writing.(2)If the notice does not reply to the show-cause notice, within the time granted for the purpose, the designated authority may proceed with the matter ex parte recording the reasons for doing so and make recommendation as the case may be on the basis of material facts available before it.
