The Pension Fund Regulatory and Development Authority Act, 2013

46. Furnishing of returns, etc., to Central Government.

1.   The Authority shall furnish to the Central Government at such time and in such form and manner as may be prescribed, or as the Central Government may direct to furnish such returns, statements and other particulars in regard to any proposed or existing programme for the promotion and development of the pension industry as the Central Government may, from time to time, require.

2.   Without prejudice to the provisions of sub-section ( 1 ), the Authority shall, within nine months after the close of each financial year, submit to the Central Government a report giving a true and full account of its activities including the activities for promotion and development of schemes of pension funds regulated under this Act during the previous financial year.

3.   Copies of the reports received under sub-section ( 2 ) shall be laid, as soon as may be, after they are received, before each House of Parliament.