The Pension Fund Regulatory and Development Authority Act, 2013

Chapter X Miscellaneous

43. Power of Central Government to issue directions.

1.   Without prejudice to the foregoing provisions of this Act, the Authority shall, in exercise of its powers or the performance of its functions under this Act, be bound by such directions on questions of policy, other than those relating to technical and administrative matters, as the Central Government may give, in writing to it, from time to time:

Provided that the Authority shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.

2.   The decision of the Central Government, whether a question is one of policy or not, shall be final.