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The Pension Fund Regulatory and Development Authority Act, 2013 4. Composition of Authority. The Authority shall consist of the following Members, namely:- a. a Chairperson; b. three whole-time members; and c. three part-time members, to be appointed by the Central Government from amongst persons of ability, integrity and standing and having knowledge and experience in economics or finance or law with at least one person from each discipline.    |
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