Section 8 in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015
8. Consideration of application and rejection.
- [(1) For the purpose of grant of certificate, the Authority shall take into account all matters which it deems relevant to the activities under the schemes regulated or administered by it, including but not limited to the following, namely: -] [Substituted by Notification No. PFRDA/12/RGL/139/6, dated 19.2.2019 (w.e.f. 23.3.2015).](a)whether the applicant satisfies the eligibility criteria specified in these regulations and also the terms and conditions as may be specified in the selection process referred to in regulation 3;(b)[ whether the grant of certificate is in the interest of subscribers and the objective of orderly development of pension sector and the schemes regulated or administered by the Authority.;] [Substituted by Notification No. PFRDA/12/RGL/139/6, dated 19.2.2019 (w.e.f. 23.3.2015).](c)whether the applicant is a person who has been refused a certificate by the Authority or whose certificate has been cancelled by the Authority.(d)any other ground that the Authority may specify for consideration and rejection of application.(2)Any application for grant of certificate may be rejected on any of the following grounds, namely: -(a)if the application is not complete in all respects and does not conform to the requirements specified in these regulations or any other selection criteria specified by the Authority on the date of inviting applications for grant of certificate of registration;(b)if the application is unaccompanied by the specified application fee or with relevant documents in support or the applicant fails to furnish such additional information as required by the Authority;(c)if the application contains incorrect, false or misleading information.(3)Where an application is rejected under clause (b) of sub-regulation (2), the Authority shall record reasons in writing:Provided that, before rejecting any such application, the Authority shall give the applicant an opportunity to remove the objection within such time as may be specified by the Authority:Provided further that where an application is rejected by the Authority for the reason that it contains false or misleading information, no such opportunity may be given and the applicant shall not make any application for grant of certificate under these regulations or any other regulations for a period of one year from the date of such rejection.
