The Pension Fund Regulatory and Development Authority Act, 2013
50.
Offences
by companies.
1. Where an offence
under this Act has been committed by a company, every person who at the time
the offence was committed was in charge of, and was responsible to, the company
for the conduct of the business of the company, as well as the company, shall
be deemed to be guilty of the offence and shall be liable to be proceeded
against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person liable
to any punishment provided in this Act if he proves that the offence was
committed without his knowledge or that he has exercised all due diligence to
prevent the commission of such offence.
2. Notwithstanding
anything contained in sub-section ( 1 ), where any offence under this Act
has been committed by a company and it is proved that the offence has been
committed with the consent or connivance of, or is attributable to, any neglect
on the part of any director, manager, secretary or other officer of the
company, such director, manager, secretary or other officer shall also be
deemed to be guilty of the offence and shall be liable to be proceeded against
and punished accordingly.
Explanation .- For the purposes of
this section,-
a.
“company”
means any body corporate and includes a firm or other association of
individuals; and
b.
“director”,
in relation to a firm, means a partner in the firm.