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PFRDA notifies amendments to Retirement Adviser (RA) Regulations- (Press Information Bureau) (27 Feb 2024)

MANU/PIBU/0208/2024

Civil

The Pension Fund Regulatory and Development Authority (PFRDA) has notified the Retirement Adviser (RA) (Amendment) Regulations, 2023 on 20.02.2024.

The amendments to Retirement Adviser Regulations simplify the provisions related to eligibility criteria, timelines to expedite the process of registration and removal of the requirement of submission of security deposits with an objective of Ease of Doing Business.

The notable amendments inter alia include

i. Non-Individual applicants regulated by other financial regulators are made eligible;

ii. Security deposit is not required;

iii. Applications to be disposed of within 30 days.

The above simplifications are in line with Union Budget 2023-24 announcement to review regulations to reduce the cost of compliance and enhance the Ease of Doing Business.

Tags : AMENDMENTS   RETIREMENT ADVISER   REGULATIONS  

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