Section 19(1) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(1)If at any time the Authority has reason to believe that the central recordkeeping agency or pension fund is acting in a manner likely to be prejudicial to the interest of subscribers, it may, after giving the central recordkeeping agency or pension fund, as the case may be, an opportunity of being heard, make a report thereon to the Central Government.
