Section 20(2) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(2)Notwithstanding anything contained in the said notification, the National Pension System shall, on the commencement of this Act, have the following basic features, namely:–(a)every subscriber shall have an individual pension account under the National Pension System;(b)withdrawals, not exceeding twenty-five per cent. of the contribution made by the subscriber, may be permitted from the individual pension account subject to the conditions, such as purpose, frequency and limits, as may be specified by the regulations;(c)the functions of recordkeeping, accounting and switching of options by the subscriber shall be effected by the central recordkeeping agency;(d)there shall be a choice of multiple pension funds and multiple schemes: Provided that—(a)the subscriber shall have an option of investing up to hundred per cent. of his funds in Government Securities; and(b)the subscriber, seeking minimum assured returns, shall have an option to invest his funds in such schemes providing minimum assured returns as may be notified by the Authority;(e)there shall be portability of individual pension accounts in case of change of employment;(f)collection and transmission of contributions and instructions shall be through points of presence to the central recordkeeping agency;(g)there shall not be any implicit or explicit assurance of benefits except market based guarantee mechanism to be purchased by the subscriber;(h)a subscriber shall not exit from the National Pension System except as may be specified by the regulations; and(i)at exit, the subscriber shall purchase an annuity from a life insurance company in accordance with the regulations.
