Section 15(5) in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
(5)Any change or amendment required to be incorporated in the systems and procedures, arising out of the audit or inspection report and approved by the Authority, shall be effected within sixty days by the National Pension System Trust and informed to the Authority and required change or amendment shall be effected through the change control note procedure as defined by the Authority.
