Section 14 in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
14. Maintenance of records..
(1)The National Pension System Trust shall maintain such books and accounts in such form and in a manner as may be determined by the Authority, in addition to those that are statutorily required to be maintained. The National Pension System Trust shall cause its accounts to be audited by a chartered accountant on every financial year in such manner as may be directed by the Authority from time to time.(2)The Board of Trustees shall give true and accurate accounts of all money received and spent and all matters in respect thereof in the course of management of the National Pension System Trust's properties or in relation with carrying out the objectives and purpose of the National Pension System Trust as well as all the assets and liabilities related to the National Pension System Trust's properties.(3)The Board of Trustees shall, prepare once every year, an annual report of the activities of the National Pension System Trust. A copy of the same along with the copy of the audited accounts at the end of the financial year be furnished to the Authority, not later than July,31st of the same calendar year.(4)The National Pension System Trust shall maintain proper books of accounts and records with respect to -(i)all sums of money received and expended by it under the " National Pension System Trust General Administration Account" and the matters in respect of which the receipt and expenditure have taken place;(ii)the assets and liabilities of the National Pension System Trust;(iii)minutes of meetings of trustees;(iv)audited reports of pension funds schemes approved by the pension fund and approved by the Board of Trustees;(v)consolidated scheme accounts approved by the Board of Trustees;(vi)register for documents or records received and sent to the National Pension System intermediaries.
