Section 40 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
40. Appeals to Securities Appellate Tribunal.
- The point of presence or any person concerned may if aggrieved by any order passed by the designated member prefer an appeal before the Securities Appellate Tribunal under subsection (1) of Section 36 of the Act.Explanation. - For the purposes of this Chapter,-(a)"designated authority" means an officer of the Authority appointed under sub-regulation (1) of regulation 32;(b)"designated member" means the Chairperson or a whole-time Member of the Authority designated for the purpose;(c)"noticee" means the person to whom a notice has been issued under this Chapter.
