Section 5 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
5. Power to implement.
(1)The power to implement these regulations vests in the Chairperson who is also empowered to issue such administrative instructions as may be necessary to give effect to and carry out the purposes of these regulations or otherwise to secure effective control of the employees and the decision of the Chairperson shall be final and binding on the employees.(2)The Powers exercisable by the competent authority under these regulations shall also be exercisable by authority superior to the authority first mentioned.Chapter-II Appointments, Probation and Termination of Service
