[22nd
March 2023] In exercise of the powers
conferred by clause (a) of sub-section (2) of section 51, read with sub-section
(3) of section 5 of the Pension Fund Regulatory and Development Authority Act,
2013 (23 of 2013), the Central Government hereby makes the following rules
further to amend the Pension Fund Regulatory and Development Authority (Salary
and Allowances Payable to, and Other Terms and Conditions of Service of,
Chairperson and Whole-time Members) Amendment Rules, 2014, namely:- (1)
These rules may be called the Pension Fund
Regulatory and Development Authority (Salary and Allowances Payable to, and
Other Terms and Conditions of Service of, Chairperson and Whole-time Members)
Amendment Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. (i)
for sub rule (1), the following sub rule
shall be substituted namely: - "(1)
The chairperson of the Pension Fund
Regulatory and Development Authority and every whole-time member thereof shall
be appointed by the Central Government on the recommendation of the Financial
Sector Regulatory Appointment Search Committee.", (ii)
in sub rule (2), for the words
"Selection Committee", the words "Financial Sector Regulatory
Appointment Search Committee" shall be substituted.Pension
Fund Regulatory And Development Authority (Salary And Allowances Payable To,
And Other Terms And Conditions Of Service Of, Chairperson And Whole-Time
Members) Amendment Rules, 2023
In the Pension Fund Regulatory and Development Authority (Salary and Allowances
Payable to, and Other Terms and Conditions of Service of, Chairperson and
Whole-time Members) Rules, 2014, in rule 3,