Departments in Authority

Overview 

The Information and Cybersecurity Department at PFRDA plays a crucial role in safeguarding the organization's information assets. This department is responsible for protecting these assets from unauthorized access, use, disclosure, disruption, modification, or destruction. By managing all aspects of information and cybersecurity within PFRDA-regulated system, the department ensures the integrity, confidentiality and availability of critical information.

Key Functions 

1. Developing and Implementing Cybersecurity Policies and Procedures

• The department develops and implements a comprehensive cybersecurity program that outlines PFRDA's security goals and objectives. This includes creating specific cybersecurity policies, procedures, standards, and guidelines for both internal implementation and Regulated Entities.

2. Developing and Implementing Security Architecture

• The department is responsible for designing and maintaining a robust security architecture for the organization.

3. Conducting Security Assessments and Audits

• Regular security assessments and audits are conducted to identify and address gaps in the cybersecurity policy and its implementation. The cybersecurity department collaborates with other departments to provide cybersecurity inputs and assist in supervising regulated entities (REs) or intermediaries.

4. Responding to Cybersecurity Incidents

• The department coordinates responses to security incidents, analyzes them to prevent recurrence, and reports incidents to relevant organizations.

5. Creating Cybersecurity Awareness

• Raising awareness about cybersecurity best practices among stakeholders is a key function.  The department issues advisories and alerts to its stakeholders to keep them informed about the latest cybersecurity threats and best practices.

6. Interaction with other Regulatory Bodies and external Cybersecurity Institutes

• The department interacts with other regulatory bodies and external agencies such as CERT-In, NCIIPC, DSCI, etc. to maintain and enhance the organization's information security.

Overview 

The Finance & Accounts Department of the Pension Fund Regulatory and Development Authority (PFRDA) is integral to the organization's financial management and operational efficiency. This department is tasked with maintaining accurate financial records, ensuring compliance with statutory requirements, and managing the financial transactions of the authority. It plays a pivotal role in budget preparation, payroll management, vendor payments, and financial reporting. By overseeing these critical functions, the department ensures that PFRDA operates within its financial means and adheres to all relevant financial regulations. 
The department also coordinates with various internal and external stakeholders to facilitate audits, manage grants, and ensure the proper utilization of funds. It is responsible for the financial aspects of key schemes such as the Swavalamban Scheme and Atal Pension Yojana, ensuring that these programs are financially sustainable and effectively managed. Through diligent financial oversight and strategic management of resources, the Finance & Accounts Department supports the overall mission of PFRDA to provide secure and efficient pension fund management. 

Key Functions 

1. Financial Management

• Maintaining financial accounts and ensuring compliance with rules and regulations. 
• Finalizing annual accounts and managing accounting software. 

2. Payroll and Claims

• Timely disbursement of salaries and maintenance of payroll accounting. 
• Processing employee claims and reimbursements. 

3. Budgeting and Auditing

• Compiling budgets in consultation with other departments. 
• Coordinating grant and audit-related matters. 

4. Compliance and Reporting

• Complying with statutory requirements under the GST Act, Income Tax Act, and other laws. 
• Filing TDS and GST returns. 

5. Vendor and Payment Management

• Settling vendor bills and releasing payments. 
• Managing operational accounts and cash accounts. 

6. Scheme Operations

• Overseeing operations related to the Swavalamban Scheme and Atal Pension Yojana. 
• Conducting actuarial valuations for gratuity and leave encashment. 

Overview 

This department is dedicated to enhancing financial literacy amongst various stakeholders connected with pension schemes regulated/administered by PFRDA and public at large, through comprehensive trainings. By conducting extensive training programs and pension literacy initiatives, the department aims to empower individuals with the knowledge required to make informed decisions about their retirement planning. The department is also responsible for the implementation and operationalization of the Retirement Planners (RP) Scheme, which involves the empanelment and training of RPs. These planners aim to create awareness about retirement planning, NPS and APY to assist individuals in understanding and managing their pension plans effectively. Additionally, the department manages the Pension Sanchay website, a dedicated platform for financial literacy, to spread awareness and educate subscribers and the general public on the fundamental elements related to money, financial planning, retirement planning, investment evaluation and annuity. The website has a blog section for discussions and sharing of information on behavioural aspects of retirement planning, fundamentals of money & finance, retirement planning, saving & investing and pensions. Furthermore, the department oversees the Information Helpdesk Services for NPS, APY and UPS ensuring that individuals have access to accurate and timely information, alongwith SEPF related matters.

Key Functions 

1. Training Programs

• Selection and appointment related activities of a training agency. 
• Conducting training sessions on products under NPS architecture for public at large.
• Developing and updating training content. 
• Preparing and updating the monthly training schedule on NPS/UPS/APY.

2. Financial Literacy Initiatives

• Implementing pension literacy programs and managing the RP Scheme.
• Selection and appointment related activities of agency for operationalizing of RP Scheme.
• Empanelment of RPs.
• Developing and updating content on Financial Literacy handbooks/materials/videos related to retirement Planning/NPS/UPS/APY.
• Maintaining and updating the RP Portal.

3. Pension Sanchay Website

• Managing content and publishing articles. 

4. Information Helpdesk Services

• Selection and appointment related activities of agency for implementation of Information Helpdesk Services for NPS/UPS/APY.
• Implementing and managing call center services for NPS/UPS/APY.
• Conducting training for call centre supervisors and executives.
• Arranging specific outbound call campaigns as per requirements for different departments of PFRDA.

5. Subscriber Education Protection Fund (SEPF)

• Constitution of the SEPF Committee.
• Hosting of the SEPF Committee meetings on a quarterly basis.
• Providing secretarial support.
• Apprising the Committee of the progress in reference to the actionable which arise alongwith the utilization of the SEPF.

Department of FSDC, Inter Regulatory Matters, EWG, FSLRC, NCFE, IOPS and Annual Report

The role of the department is to prepare policy briefs, provide technical support, draft presentations, collate inputs and translate them into coherent, actionable points which can be discussed and deliberated in the meetings. The department coordinates with the respective departments of PFRDA and the Working Groups/Respective Regulators or government departments, to ensure timely resolution of issues as and when they arise while ensuring a smooth inter-regulatory transmission of information. The department also provides the requisite support for the sub-groups under FSDC, namely FSDC-SC, Early Warning Group, Inter Regulatory Forum, Inter Regulatory Technical Group, and Technical Group for Financial Inclusion and Financial Literacy amongst others. (Website - FSDC)

The department also provides the update on the progress of the implementation status in PFRDA, of the recommendations given by the FSLRC. The Indian financial sector being governed by multiple Acts, Rules and Regulations. To address the issues relating to the dynamic, complex and highly interregulated world along with the need to assess its soundness for addressing the emerging requirements in a rapidly changing world, the Finance Minister announced the formation of the FSLRC during the Budget speech of 2010-11 which was notified in 2011.

The department is also responsible for providing the requisite support to the Nominee Director from PFRDA appointed to the Board of NCFE and secretarial support to the Chair of NCFE when PFRDA assumes the same; completion of actionable as decided at the Board Meeting of NCFE, providing further reach and visibility to the programmes which are initiated by NCFE and assist NCFE for achieving its objectives to ensure a higher level of financial education as PFRDA is one of the promotors of NCFE. (Website - NCFE)

The department is also responsible for drafting and/or vetting of inputs for technical papers, international policy initiatives such as Risk Based Supervision, and providing data related to the NPS architecture to IOPS and Working Party on Private Pensions (WPPP) for their respective marquee publications of Pension Markets in Focus and Pensions at a Glance. As of May 31, 2025, PFRDA has also been elected to the Executive Committee of IOPS. Furthermore, PFRDA is also a member of the WPPP which falls under the ambit of Organisation for Economic Co-operation and Development (OECD). The IOPS is a leading global standard-setting body focused on the effective supervision of private pension systems. Established in July 2004, IOPS emerged from the collaborative efforts of the OECD and the International Network of Pension Regulators and Supervisors, building on the OECD’s early work in pension oversight and regulatory cooperation. PFRDA is one of the founding members of IOPS. (Website - IOPS)

The department, in pursuance to Section 46 of the PFRDA Act, 2013, is responsible for the drafting of the Annual Report in line with the PFRDA (Reports, Returns and Statements) Rules, 2015, and ensure its timely submission to DFS so that it may be laid in both houses of the Parliament as per the timelines prescribed therein. Furthermore, as per the Rule 3 of the PFRDA (Reports, Returns and Statements) Rules, 2015, this department is also responsible for the submission of the Quarterly Returns to the DFS. (Link - Annual Reports)

Overview - Grievances Cell

The procedure of redressal of grievances under NPS & APY is executed as per provisions of the PFRDA (Redressal of Subscriber Grievance) Regulations 2015 and amendments thereto which provides a four level grievance escalation matrix and the grievances pertaining to NPS/UPS/APY are required to be lodged with entities registered/empanelled with the Authority or govt nodal offices under the NPS architecture at the first level. Further escalations may be exercised as per the escalation matrix.

The Grievances Cell at PFRDA facilitates redressal of policy level subscribers’ grievances received directly through emails, letters at PFRDA.
 
Key Functions

1. Forwarding Grievances to CRAs

• Complaints received directly at PFRDA are forwarded to the concerned CRAs for registering in the CGMS portal.

2. Coordination for Redressal

• Coordinates with CRAs to ensure that the grievances are assigned to the concerned intermediaries/govt nodal offices and are resolved promptly.

3. Record Maintenance

• Record of level grievances received, resolved and pending is maintained for records and information purposes.

4. Reporting

• Periodic reports on level grievances are provided to the senior management as well as under the Annual Report, PFRDA.  

Overview -  Public Grievances Portal & CPGRAMS department

The Public Grievances Portal & CPENGRAMS Department at PFRDA handles complaints received via the Centralized Public Grievance Redress and Monitoring System (CPGRAMS). PFRDA ensures that grievances related to NPS, UPS and APY are forwarded to the concerned CRAs and resolved within the prescribed timelines. Regular monitoring and reporting ensure transparency in grievance redressal.   
 
Key Functions

1. Grievance Management

• Complaints received via CPGRAMS are documented and forwarded to CRAs for resolution.

2. Timely Coordination

• Proper tracking and resolution of grievances is ensured by collaborating with CRAs.

3. Monthly Reports

• Reports on grievance resolution are generated and submitted to senior management.

Overview - Redressal of Subscriber Grievances Regulations department

The Regulation - Redressal of Subscriber Grievance department at PFRDA undertakes drafting, amending, and implementing regulations related to resolution of grievances of subscribers under NPS architecture. It ensures that the regulatory framework remains updated based on stakeholder feedback, and all amendments are effectively communicated to relevant entities.  
 
Key Functions 

1. Regulatory Amendments

• Regulatory changes are developed and proposed based on industry feedback.

2. Implementation of Amendments

• Amendments are implemented as per the extant Regulations and procedures.  

3. Notification & Dissemination

• Approved amendments are published on the website of PFRDA and communicated to stakeholders.  

अवलोकन : मानव संसाधन

पीएफआरडीए में मानव संसाधन (एचआर) विभाग मानव पूंजी का प्रबंधन और अनुकूलन करने में महत्वपूर्ण भूमिका निभाता है, जिससे प्रभावी कार्यबल योजना, भर्ती, प्रशिक्षण और कर्मचारी सगाई सुनिश्चित होती है। यह सकारात्मक कार्य वातावरण बनाने, एचआर नीतियों को संगठनात्मक लक्ष्यों के साथ संरेखित करने और नियामक ढांचे के साथ अनुपालन बनाए रखने पर केंद्रित है। विभाग स्टाफिंग आकलन, मुआवजा संरचनाओं, प्रदर्शन प्रबंधन और कर्मचारी कल्याण के लिए जिम्मेदार है, जबकि सेवा नियमों और शासन नीतियों का पालन सुनिश्चित करता है। 

मुख्य कार्य

1. भर्ती और स्टाफिंग

• भर्ती चक्र का प्रबंधन करता है, जिसमें भर्ती प्रक्रियाएं और ऑनबोर्डिंग शामिल हैं। 
• कर्मचारियों के लिए प्रोबेशन, पुष्टि और कार्य असाइनमेंट की निगरानी करता है। 

2. कर्मचारी रिकॉर्ड और उपस्थिति

• उपस्थिति रिकॉर्ड, अवकाश प्रबंधन और सेवा से संबंधित दस्तावेज़ों को बनाए रखता है। 

3. प्रदर्शन और मुआवजा

• प्रदर्शन मूल्यांकन, पदोन्नति और वेतन वृद्धि का संचालन करता है। 
• पदोन्नति पर मुआवजा संरचनाओं और वेतन समायोजन की निगरानी करता है। 

4. प्रशिक्षण और विकास

• प्रशिक्षण कार्यक्रमों और क्षमता निर्माण पहलों को लागू करता है। 
• उत्तराधिकार योजना, पुरस्कार और मान्यता सहित एचआर नीतियों को अपडेट और लागू करता है। 

5. कर्मचारी लाभ और कल्याण

• समूह बीमा नीतियों (मेडी-क्लेम, व्यक्तिगत दुर्घटना, टर्म इंश्योरेंस) का प्रशासन करता है। 
• चिकित्सा सहायता कोष (एमएएफ), ग्रेच्युटी और अवकाश नकदीकरण अनुरोधों का प्रबंधन करता है। 

6. अनुपालन और शासन

• विभिन्न समितियों (एससी/एसटी/पीडब्ल्यूडी/ईडब्ल्यूएस, पूर्व सैनिक, ओबीसी, आईसीसी, एमएएफ) की बैठकों का समन्वय करता है। 
• सूचना का अधिकार (आरटीआई) अनुरोधों और संसदीय प्रश्नों को संभालता है। 
• अनुशासनात्मक कार्रवाइयों और सतर्कता से संबंधित मामलों का प्रबंधन करता है। 

7. डेटा और नीति प्रबंधन

• सेवा नियम, दिशानिर्देश और परिपत्र तैयार करता है। 
• एनपीएस ट्रस्ट के सीईओ के चयन प्रक्रिया की निगरानी करता है। 
• शीर्ष प्रबंधन समिति से संबंधित मामलों का प्रबंधन करता है। 

अवलोकन: सूचना प्रौद्योगिकी विभाग

पीएफआरडीए में सूचना प्रौद्योगिकी (आईटी) विभाग संगठन के तकनीकी संसाधनों के बाधारहित संचालन और इष्टतम उपयोग को सुनिश्चित करने में महत्वपूर्ण भूमिका निभाता है। यह विभाग हार्डवेयर, सॉफ्टवेयर, नेटवर्क और एप्लिकेशन समेत कई प्रकार के आईटी इंफ्रास्ट्रक्चर घटकों के प्रबंधन के लिए उत्तरदायी है। व्यापक आईटी सहायता प्रदान करके विभाग द्वारा पीएफआरडीए के परिचालन लक्ष्यों को कुशलतापूर्वक और सुरक्षित रूप से प्राप्त करने में सहयोग प्रदान किया जाता है। 

आईटी विभाग की भूमिका में संगठन की क्षमताओं को बढ़ाने के लिए उन्नत प्रौद्योगिकियों और नई पहलों हेतु रणनीतिक योजना, उनका कार्यान्वयन और खरीद करना शामिल है। विभाग यह सुनिश्चित करता है कि सभी आईटी सिस्टम सुरक्षित, विश्वसनीय और अद्यतित हों, जिससे पीएफआरडीए के समग्र मिशन को समर्थन प्रदान किया जा सके। 

विभाग के मुख्य कार्य 

1. आईटी उपकरण रखरखाव और सहायता: आईटी विभाग यह सुनिश्चित करता है कि सभी आईटी उपकरणों को इष्टतम कार्य करने के लिए उनका रखरखाव और समर्थन किया जाए। इसमें नियमित रखरखाव, समस्या निवारण और हार्डवेयर घटकों की मरम्मत शामिल है। 

2. आईटी संबंधित वस्तुओं और सेवाओं की खरीद: विभाग आईटी संबंधित वस्तुओं और सेवाओं की खरीद को प्रबंधित करता है तथा यह सुनिश्चित करता है कि संगठन में संचालन के लिए आवश्यक नवीनतम तकनीक और संसाधनों की उपलब्धता हो। 

3. पीएफआरडीए वेबसाइटें / पोर्टल, जिनमें ईमेल और ई-ऑफिस का प्रशासन और रखरखाव शामिल है : आईटी विभाग पीएफआरडीए की वेबसाइटों और पोर्टलों का प्रशासन और रखरखाव करता है तथा यह सुनिश्चित करता है कि वे सुरक्षित, अद्यतित, अत्यधिक सुलभ और उपयोगकर्ता के अनुकूल हों। 

4. ईमेल, ई-ऑफिस और वीडियो कॉन्फ्रेंसिंग का प्रशासन और रखरखाव : ईमेल, ई-ऑफिस प्रणाली और वीडियो कॉन्फ्रेंसिंग का प्रबंधन और रखरखाव आईटी विभाग के अन्य प्रमुख जिम्मेदारी वाले क्षेत्र हैं। 

5. नेटवर्क का प्रशासन और रखरखाव: विभाग, संगठन के नेटवर्क इंफ्रास्ट्रक्चर के प्रशासन और रखरखाव के लिए जिम्मेदार है, जो कनेक्टिविटी, सुरक्षा और प्रदर्शन को सुनिश्चित करता है। 

6. क्लाउड खाते का प्रशासन और रखरखाव: आईटी विभाग प्राधिकरण के क्लाउड खातों का प्रबंधन करता है, यह सुनिश्चित करता है कि क्लाउड सेवाओं का प्रभावी ढंग से उपयोग किया जाए। 

The Information and Cybersecurity Department at PFRDA plays a crucial role in safeguarding the organization's information assets. This department is responsible for protecting these assets from unauthorized access, use, disclosure, disruption, modification, or destruction. By managing all aspects of information and cybersecurity within PFRDA-regulated system, the department ensures the integrity, confidentiality, and availability of critical information.

Key Functions of the Department

1. Developing and Implementing Cybersecurity Policies and Procedures: The department develops and implements a comprehensive cybersecurity program that outlines PFRDA's security goals and objectives. This includes creating specific cybersecurity policies, procedures, standards, and guidelines for both internal implementation and Regulated Entities.

2. Developing and Implementing Security Architecture: The department is responsible for designing and maintaining a robust security architecture for the organization. 

3. Conducting Security Assessments and Audits: Regular security assessments and audits are conducted to identify and address gaps in the cybersecurity policy and its implementation. The cybersecurity department collaborates with other departments to provide cybersecurity inputs and assist in supervising regulated entities (REs) or intermediaries.

4. Responding to Cybersecurity Incidents: The department coordinates responses to security incidents, analyzes them to prevent recurrence, and reports incidents to relevant organizations.

5. Creating Cybersecurity Awareness: Raising awareness about cybersecurity best practices among stakeholders is a key function.  The department issues advisories and alerts to its stakeholders to keep them informed about the latest cybersecurity threats and best practices.

6. Interaction with other Regulatory Bodies and external Cybersecurity Institutes: The department interacts with other regulatory bodies and external agencies such as CERT-In, NCIIPC, DSCI, etc. to maintain and enhance the organization's information security.

Overview -  Internal Audit 

The Internal Audit Department of the Pension Fund Regulatory and Development Authority (PFRDA) reviews the functioning of various departments of PFRDA, based on internal risk-based assessment mechanism. 

Overview - Surveillance

The responsibility of the department involves Surveillance of the activities executed by various stakeholders under the regulatory ambit of the Pension Fund Regulatory and Development Authority (PFRDA).

Overview - Investigation 

The Investigation Department of the Pension Fund Regulatory and Development Authority (PFRDA) conducts Investigations wherever required, under the instructions of the competent authority.

Overview - Adjudication & Enforcement Department

The Adjudication & Enforcement Department of the Pension Fund Regulatory and Development Authority (PFRDA) provides support in the matters related to adjudication and enforcement.

 

Overview

The department handles the legal functions of the Authority.

Overview 

The Department serves as a knowledge centre for pension research. It Supports evidence-based pension policy through research, data dissemination, publications, and stakeholder engagement. It also stands as an observer of various market trends in financial market and macro-economic indicators which may impact the pension sector and assets under NPS.  In addition to its policy research functions, the department is also responsible for key publications such as the PFRDA Pension Bulletin and the Handbook of NPS Statistics, which provide stakeholders with valuable insights and up-to-date data on the trends in the National Pension System.

Key Functions

1. Market Watch

• Tracks market trends, India’s rapidly evolving demographic profile, economic shifts, and financial sector dynamics, for shaping forward-looking, inclusive, and sustainable pension policies.

2. Pension Bulletin

• Publishes a monthly bulletin compiling and disseminating key updates on pension-related developments.  

3. Policy Research

• Conducts in-depth research on Indian and global pension policies, evaluating best practices for overall improvement of pension ecosystem. 

 
4. Handbook of NPS Statistics

• Collects, verifies, and publishes comprehensive statistical data on the National Pension System (NPS).   

5. PFRDA Development Research Group (DRG)

• Supports and promotes academic inquiry through research projects and commissioned studies to generate actionable insights.

6. Data Requests as per the Data Governance Policy

• Nodal department review and sharing data with the external agency for matters related to research and analysis purposes.

7. Working Paper Series

• Nodal department for processing and approving the working paper of PFRDA.

Overview 

The role of Promotion and Development Department of the Pension Fund Regulatory and Development Authority (PFRDA) is to promote and develop the Atal Pension Yojana (APY), NPS Lite, and the National Pension System (NPS) [across Governments, Central Autonomous Bodies (CABs) and State Autonomous Bodies (SABs)]. 
The department fosters an environment conducive to the adoption and implementation of these pension schemes, ensuring financial security in old age.  

To achieve this, the department collaborates with various stakeholders, including state and central government bodies, financial institutions, and fintech companies, to strengthen the pension ecosystem, enhance scheme sustainability, and increase subscriber participation.        

Key Functions 

1. Promotional Activities for APY

• Finalisation of annual targets for APY Service Providers (APY-SPs)
  Fixation of targets and communicating the same to APY-SPs, SLBCs/ UTLBCs.
• Review of performance of APY-SPs with respect to achievement of targets Conducting Annual and Zonal Review Meetings, In-person & VC Meetings with APY-SPs/ SLBCs/UTLBCs/ LDMs etc., Letters/ E-mails to Higher Officials of APY-SPs, FI-Heads, SLBC/ UTLBC Convenors, Nodal Officers etc.
• State Level and District APY Outreach Programmes
  Organizing State Level and District Level APY Outreach Programmes in co-ordination with SLBCs/UTLBCs and LDMs.
• Campaigns
  Conceptualizing, designing and implementation of various campaigns to augment the enrolments, persistency and regularization of Nil Credit accounts on an ongoing basis throughout the year, declaration of results, procurement and distribution of awards and certificates to the winning APY-SPs, Nodal Officers, Branch Heads, SLBCs/UTLBCs Officials, LDMs etc.
• Interaction with SLBCs/ UTLBCs
  Officials participate in quarterly and sub-committee meetings of SLBCs/ UTLBCs on an ongoing basis and review the developments with regard to APY implementation in the respective States and UTs.
• Training and Media
  Planning medial campaign, handling social media, press releases, preparing training content and arranging training programs and subscribers awareness programs through empanelled training agency, etc.   

2. Developmental Initiatives for APY

• Activation of banks and branches.
• Engagement with Central Ministries, State Governments, RBI, NABARD, Financial Institutions, NRLM/ SRLM etc. for promotion of APY.
• APY Product/ Process improvements: new functionality development, e-APY, etc.
• Updation of publicity content: APY Flyer, Subscriber Information Brochure, FAQs, content on website etc.
• Advocacy through public lectures and talks at premier academic institutions etc.

3. Coordination with Stakeholders for APY

• Liaising with Dept. of Financial Services (DFS)/ Dept. of Expenditure (DoE) – Budgeting & Expenditure under APY.
• Central Ministries, State Governments, Central Recordkeeping Agencies (CRAs), PoPs-APY, SLBCs/UTLBCs, Financial Sector Regulators, Financial Institutions and Other stakeholders – for various matters. 
• Demands for funds under RE/BE.
• Incentive Release to APY-SPs
• Actuarial valuation of APY

4. Facilitation for Migration from NPS Lite to APY   

5. Implementation of NPS in CABs & SABs

• Identifying and onboarding CABs and SABs for NPS implementation.

6. Additional Responsibilities

• Agendas for Authority and Pension Advisory Committee (PAC) meetings. 
• Parliament Matters and Questions, RTIs. 
• Data/ MIS sharing with PMO, Niti Aayog, DFS etc.
• Preparation of MIS

Overview: Promotion & Development - NPS (incl. All Citizen, Corporate), NPS Vatsalya, Product Development

The Promotion and Development Department of the PFRDA plays a pivotal role in expanding the reach of the National Pension System (NPS) across the private sector, encompassing the All Citizen Model, Corporate Model, and Retirement Advisors (RAs). The department primarily focuses on increasing awareness, simplifying the subscriber onboarding process, and strengthening engagement with both individuals and organisations.

By working in close collaboration with Points of Presence (PoPs), Central Recordkeeping Agencies (CRAs), and other key stakeholders, the department ensures a seamless and user-friendly NPS onboarding experience. Through strategic campaigns, training initiatives, and stakeholder outreach, it fosters a supportive ecosystem that promotes NPS adoption and makes retirement planning more accessible and rewarding for all.
 
Key Functions
 
 1. Strategy Formulation   

•  Develops annual strategies to increase NPS adoption in the private sector .  
• Conducts yearly performance analysis and goal setting based on stakeholder feedback.  

 2. Performance Review & Optimization 

• Regularly reviews and expand NPS distribution channels to enhance efficiency.  
• Organises strategy and review meetings with PoPs, and  recognise the top-performing POPs for their contribution under NPS.

3. Engagement with POPs & CRAs   

•  Collaborates closely with PoPs and CRAs to streamline the NPS subscriber onboarding process.
• Identifies and addresses operational bottlenecks to ensure a more efficient and seamless user experience.

 4. Awareness & Outreach Programs   

• Organises Corporate awareness programmes in collaboration with trade bodies and other institutions to promote the benefits of NPS.
• Undertakes multi-channel promotional activities to enhance visibility and public understanding of the scheme.  

 5. POP Activation & Support 

•  Supports newly registered PoPs and facilitates the reactivation of dormant PoPs to strengthen NPS distribution.
• Provides  guidance for effective business plan formulation and implementation. 

 6. Training & Capacity Building 

• Organises and Conducts training sessions for PoPs and corporate officials to keep them informed about NPS operations, procedures, and benefits.
• Strengthens the knowledge base of key stakeholders to enable more effective promotion and implementation of NPS.

 7. Employer Engagement 

•  Works with corporates, government bodies, and CPSEs to drive NPS adoption in their organisations.  
• Facilitates seamless integration of NPS as a retirement benefit for employees.  

8. Coordination with Authorities 

•  Collaborates with DOR and CBDT on taxation policies and superannuation fund regulations related to NPS.   

 9. Additional Responsibilities 

•  Manages various other initiatives to strengthen and expand the reach of NPS.  

 10. Product Innovation & Development   

•  Designs and develops new NPS products tailored to evolving subscriber needs.   
•  Ensures that the NPS remains a competitive and attractive pension option.   

Overview: Communication & Media

 

The Media & Communication Department of the Pension Fund Regulatory and Development Authority (PFRDA) plays a vital role in increasing public awareness and visibility of the National Pension System (NPS) and Atal Pension Yojana (APY). Through strategic media planning, PR activities, and stakeholder engagement, the department ensures that NPS and APY remain accessible, well-understood, and widely adopted.   
 
By coordinating with media agencies, public relations firms, and press representatives, the department effectively communicates the benefits of these pension schemes to individuals, corporates, and policymakers.   
 
Key Functions of the Department   

1. Promotion and Publicity Activities 

• Prepare annual media plan and budget. 

• Manage empanelment of media agencies. 

• Conceptualise, design, and execute media campaigns across platforms. 

• Coordinate with media agencies for content creation and campaign execution. 

• Coordinate with CBC-DAVP/BOC and PMO Ad Approval Cell. 

2. Media Communications and PR Activity 

• Appointment of PR Agency and preparation of PR plan. 

• Coordinating with Press Information Bureau (PIB) and journalists for press releases. 

• Holding press meets, roundtables and media interactions. 

• Handling Social Media.

Overview  

The Regulation - Process Management (CRA, Trustee Bank, ASP and Exit) Department of the Pension Fund Regulatory and Development Authority (PFRDA), is responsible for regulating Central Recordkeeping Agency (CRA), Trustee Bank and Annuity Service Provider (ASP) along with handling policy matters related to Exit and Withdrawal, in accordance with the applicable regulations. 
 
Key Functions

• Processing of registration applications of CRA, Trustee Bank and empanelment application of ASP.
• Issuance of Certificate of Registration to CRA / Trustee Bank and Certificate of Empanelment to ASP.
• Processing of cancellation of registration or empanelment certificates, if any.
• Processing of Extension/Renewal of Certificate of Registration of CRA / Trustee Bank and Certificate of Empanelment of ASP.
• Framing new regulations/amending the existing Regulations.
• Issuance of Circular / Guidelines pertaining to CRA, Trustee Bank, Exits & withdrawals and ASP to stakeholders.
• Issuance of clarification on various regulatory provisions pertaining to CRA, Trustee Bank, Exits & withdrawals and ASP to stakeholders.
• Processing of Annual Compliance Certificate related to fulfilment of eligibility criteria during the currency of the registration of CRA/Trustee Bank or empanelment of ASP.
• Processing of Annual Fees received from CRA and Trustee Bank as per the stipulated regulations and guidelines.
• Completion of other associated activities related to broad areas of the department.

For more details refer PFRDA (Central Recordkeeping Agency) Regulations, PFRDA (Trustee Bank) Regulations and PFRDA (Exits and Withdrawals) Regulations.
 

Overview - Pension Fund Management

The Fund Management Regulation Department of PFRDA plays a key role in overseeing the registration, governance, and regulatory compliance of pension funds under the National Pension System (NPS) in compliance with the PFRDA Act, the Rules & Regulations issued thereunder, and other guidelines/ circulars/ directives issued by the Authority.
The department is responsible for policy formulation, proposal evaluation, and legal coordination to safeguard the interests of NPS subscribers. By implementing strict regulatory frameworks, it ensures efficient fund management, investor protection, and the long-term sustainability of pension funds. 
 
Key Functions

1. Pension Fund Registration & Compliance

• Selection, registration, renewal, and cancellation of pension funds.  

2. Regulatory Oversight

• Implementation of PFRDA (Pension Fund) Regulations and policy amendments.  

3. Policy Development & Clarifications

• Guidelines for Pension Funds, NPS Trust, and intermediaries, along with clarifications on circulars.  

4. Fee Structure & Agreements

• Determination, collection, and review of fee structures and agreement formats.  

5. Proposal Evaluation

• Assessment and recommendations for policy decisions.  

6. Legal & Board Activities

• Management of legal cases, interdepartmental coordination, and Board agenda preparation.

Overview - Custodian

The Fund Management Regulation (Custodian) Department of PFRDA is responsible for regulating custodians of securities within the National Pension System (NPS). It ensures that custodians operate in accordance with PFRDA regulations, maintaining transparency, security, and efficiency in handling pension fund assets.  
By overseeing registration, compliance, and policy development, the department ensures a well-structured custodial framework that safeguards subscriber investments and upholds regulatory standards in pension fund management.  

Key Functions

1. Selection & Registration

• Registering, renewing, and canceling certificate of registration granted to custodians of securities. 

2. Regulatory Compliance

• Ensuring adherence to PFRDA regulations and implementing necessary amendments. 

3. Policy Issuance & Review

• Developing and reviewing guidelines for custodians to maintain best practices in fund management.   

Overview - NPS Trust

The Regulation - Fund Management (NPS Trust) Department of the Pension Fund Regulatory and Development Authority (PFRDA) is dedicated to overseeing the regulatory activities related to the NPS Trust. This department plays a crucial role in ensuring the establishment, governance, and effective functioning of the NPS Trust, which is integral to the National Pension System (NPS). The department ensures that arm’s length distance is maintained and the NPS Trust operates independently while adhering to the regulatory framework set by PFRDA.
The department is responsible for appointing trustees and the chairperson, issuing and reviewing policies, and providing necessary clarifications on guidelines and circulars. It also prescribes formats for information and agreements, evaluates proposals, and handles inter-departmental communications. Through its comprehensive regulatory oversight, the department ensures that the NPS Trust operates transparently and efficiently, safeguarding the interests of all stakeholders involved in the NPS.

Key Functions

1. Establishment of NPS Trust

• Setting up the NPS Trust as an intermediary on an arm’s length basis.

2. Appointment of Trustees and Chairperson

• Appointing trustees and the chairperson on the Board of NPS Trust.

3. Regulatory Activities

• Managing activities related to PFRDA (NPS Trust) regulations and amendments.

4. Policy Issuance and Review

• Issuing and reviewing policies, guidelines, and instructions for the NPS Trust.

5. Clarifications

• Providing clarifications on guidelines, policies, and circulars.

6. Information Formats

• Prescribing formats for information and agreements.

7. Proposal Evaluation

• Evaluating proposals and submitting comments on behalf of the Authority to various committees and stakeholders.

8. Inter-Department Communications

• Handling communications between departments.

9. Board Agenda Preparation

• Preparing Board agenda items and submitting action taken reports (ATR) to the Board Secretariat.

10. Other Responsibilities

• Performing additional tasks as assigned by the Head of Department (HOD), Whole Time Member (WTM), or Chairman.

Overview: Regulation Contribution Management- POP, Aggregator, NPS Lite, RA

The Regulation - Contribution Management - POP-NPS, POP-NPS-Lite, POP-APY, RA department at PFRDA is entrusted with overseeing regulatory activities related to Points of Presence (PoPs) registered under the National Pension System (NPS), NPS-Lite, Atal Pension Yojana (APY) and Retirement Advisers (RAs). This department ensures that all regulatory processes and compliances are complied with by the above intermediaries  and in accordance with the prescribed Regulations, policies, guidelines and directions.

A key function of the department is to evaluate applications and grant registration to eligible entities as PoPs under NPS, NPS-Lite, APY & Retirement Advisers (RAs). It also monitors the ongoing compliance of registered PoPs and Retirement Advisers (RAs) with the applicable regulatory framework. 

Key Functions of the Department

1.    Issuance/renewal/surrender/cancellation of registration of PoPs and RAs.
2.    Ensuring regulatory compliance as prescribed under PFRDA Act, relevant regulations, master circulars, circulars, advisories, directions etc issued for PoPs and RAs.

Overview: Supervision Contribution Management- POP, Aggregator, NPS Lite, RA

The Supervision Contribution Management-II department under the Pension Fund Regulatory and Development Authority (PFRDA) supervises and ensures compliance of Points of Presence (POPs) under (NPS, NPS Lite, APY and RAs) operating in the Non-Government sector. The department enforces adherence to the PFRDA Act, 2013, along with relevant Regulations and Operational Guidelines to maintain efficiency and compliance in the National Pension System (NPS), Atal Pension Yojana (APY), and NPS-Lite.  

Key Functions of the Department 

1. Off-Site Monitoring of POPs & RAs

- Supervises operational activities of Points of Presence (POPs) through various Supervisory compliance reports.  
- Ensures Retirement Advisors (RAs) adhere to the related Regulations, Circulars and guidelines.  

2. On-Site Monitoring & Inspections

Conducts on-site inspections of POPs to assess compliance with operational guidelines.  

3. Grievance Management

Supervises and intervenes wherever required in addressing subscriber and stakeholder grievances related to POPs and RAs.  

4. Issuance of Operational Guidelines & Circulars 

Issues guidelines, advisories, circulars etc for POPs under NPS, NPS-Lite, APY and RAs 

Overview 

The Regulation - Contribution Management Department at PFRDA is responsible for handling regulatory activities related to Central Government, State Governments, Central Autonomous Bodies (CABs), and State Autonomous Bodies (SABs). This department ensures that all regulatory communications and processes are managed efficiently and in compliance with established policies and guidelines. 
The department's role is crucial in maintaining the integrity and smooth functioning of the National Pension System (NPS) / Unified Pension Scheme (UPS) by overseeing the registration and management of contributions from various government and autonomous entities. By coordinating with other departments and external bodies, the department ensures that all regulatory requirements are met and that stakeholders are kept informed and compliant. 

Key Functions

1. Disposal of Regulations & Policy Related Communication

• Review and respond to communications from government entities and autonomous bodies. 
• Prepare and send draft replies, maintain records, and follow up with other departments. 

2. Registration of CABs and SABs in NPS Architecture

• Evaluate and verify documents from autonomous bodies. 
• Process registrations and communicate with relevant entities. 

3. Handling Inter-Department Communications

• Coordinate with other departments on parliamentary questions, RTI queries, legal matters, and policy clarifications. 

4. Issuance of Policy/Guidelines/Instructions for the Government Sector

• Prepare and issue circulars/guidelines. 
• Inform stakeholders about changes and develop new functionalities as needed. 

5. Preparation of Board Agenda

• Prepare board agendas and action taken reports. 

6. Preparation of Meeting Agendas, Minutes, ATR Reports, and Presentations

• Prepare and circulate meeting agendas, minutes, action taken reports, and presentations. 

7. Maintenance of Inward and Outward Register

• Maintain registers for the movement of notes, files, letters, and other communications. 

8. File Management

• Manage and retrieve correspondence files efficiently. 

Target Turn Around Time (TAT) for Critical Activities

• Disposal of policy-related communication: 7 working days 
• Evaluation of Letters of Consent: 5 working days 
• Decision by recommending/approving authority: 3 working days 
• Issuance of registration letters: 3 working days 
• Communication of discrepancies: 3 working days 
• Disposal of parliamentary questions: 1 day 
• Disposal of RTI queries: 15 days 

Overview - RTI Department

In PFRDA, the RTI Department is charged with the task of fostering transparency and accountability by ensuring access to the required information for the citizens. The department receives queries and appeals under RTI and confirms compliance with the provisions of the RTI Act, 2005.  
The RTI Department keeps an important place in the establishment of PFRDA as an open, transparent institution. By giving access to information, the department enables the citizenry to make choices and hold public authorities accountable. Thus, the benefits conferred by more transparency include more trust from the public which is vital for good governance.  

Key Functions

1. Handling RTI queries

• Receiving Applications: RTI applications are received physically or online through the RTI portal of the Department of Personnel and Training (DoPT).  
• Initial Scrutiny: The applications are scrutinized for completeness with respect to the relevant fee. If an application is not complete, it is promptly rejected.  
• Forwarding to the Relevant Department: Queries are routed to the concerned departments for input. Where information is held by another department, the application is redirected there.  
• Compiling the Responses: Information from various departments is collated, an appropriate reply is prepared and then dispatched to the applicant within the stipulated period.  

 2. Responding to Appeals

• Examining Appeals: Appeals are examined, and inputs are sought from the concerned departments as necessary.  
• Drafting Orders: Orders are drafted after consultation with the Appellate Authority and dispatched within time.  

3. Coordination with CIC

• Responding to Notices: The department coordinates with the Central Information Commission (CIC) regarding second appeals and hearings, ensuring timely and accurate responses.  

 4. Proactive Disclosures

•  Transparency Audits: Transparency audits are held on an ongoing basis and proactive disclosures are maintained on the PFRDA website in accordance with Section 4 of the RTI Act.  
•  Quarterly Returns: Quarterly returns are filed on the CIC website per the RTI Act. 

 5. Third-Party Audits

•  Appointment and Coordination: Third-party auditors have been appointed for transparency audits, and coordination will be provided for the audits and processing of payments. 

राजभाषा विभाग के कार्य

राजभाषा विभाग भारतीय संविधान और राजभाषा अधिनियम, 1963 में वर्णित प्रावधानों के तहत प्राधिकरण के कार्यों में हिंदी के उपयोग को बढ़ावा देने के उद्देश से कार्य करता है। विभाग के मुख्य कार्य हैं -
•    भारत सरकार से प्राप्त राजभाषा अधिनियम और नियमों और अन्य संबंधित निर्देशों के प्रावधानों का कार्यान्वयन;
•    प्राधिकरण में हिंदी का उपयोग आसान बनाने और हिंदी के प्रोत्साहन के लिए संदर्भ सामग्री तथा प्रशिक्षण की  व्यवस्था  तैयार करना;
•    प्राधिकरण में हिंदी के प्रगामी प्रयोग पर सरकार को विभिन्न रिपोर्ट प्रस्तुत करना;
•    प्राधिकरण की वार्षिक रिपोर्ट, भारत में पेंशन की प्रवृत्ति और प्रगति पर रिपोर्ट, पेंशन बुलेटिन और प्राधिकरण के अन्य प्रकाशन जैसे सांविधिक दस्तावेजों का हिंदी अनुवाद करना;
•    प्राधिकरण में राजभाषा के कार्यान्वयन की समीक्षा करना और भारत सरकार की विभिन्न समितियों की बैठकों में प्राधिकरण का प्रतिनिधित्व करना;

राजभाषा पखवाड़ा

भारत सरकार के दिशानिर्देशों के अनुसरण में प्राधिकरण में प्रत्येक वर्ष सितम्बर माह में राजभाषा पखवाड़ा क आयोजन किया जाता है I इसमें अधिकारियों के लिए अनेक प्रतियोगिताएं आयोजित की जाती हैं और विजेताओं को पुरस्कार प्रदान किया जाता है I

कार्यशाला और प्रशिक्षण 

अधिकारियों को राजभाषा में कामकाज को सरल बनाने के लिए प्रत्येक तिमाही में एक कार्यशाला का आयोजन किया जाता है I इसमें किसी वरिष्ठ विद्वान् को व्याख्यान देने के लिए आमंत्रित किया जाता है I मानव संसाधन विभाग के सहयोग से प्रशिक्षण की व्यवस्था की जाती है I

Overview

Supervision- Fund Management (Pension Funds and Custodian) monitors and supervises the activities undertaken by the Pension Funds and Custodian to ensure smooth discharge of the functions in accordance with the PFRDA Act, 2013, PFRDA (Pension Fund) Regulations, 2015, PFRDA (Custodian of Securities) Regulations, 2015 and various circulars, guidelines, advisories, directions issued thereunder.

Overview  

Department is responsible for supervising the Central Recordkeeping Agencies (CRAs), Trustee Bank and Annuity Service Providers (ASPs) to ensure that they adhere to the established regulations, guidelines, instructions, SOPs, Service level agreements etc. and monitor their performance. The department is also responsible for activities related to Exits and Withdrawals under NPS. The department oversees improvements in CRA Systems and development of new functionalities by the CRAs as per emerging needs.

Key Functions

CRA Supervision

• Processing the periodical reports received from CRAs and their performance are monitored in terms of adherence to compliance of regulations, guidelines, instructions, SOPs etc. 
• Onsite inspections of CRAs to ensure alignment with CRA regulations and guidelines.
• Periodic review meetings with CRA officials are conducted.
• Review of the new initiatives and system improvements that are introduced by CRA to enhance subscriber experience.

Trustee Bank Supervision

• Processing the periodical reports of Trustee bank.
• Monitoring the activities of Trustee bank to ensure compliance, system integrity, and adherence to timelines as defined under Service Level Agreement.
• Policy updates and system enhancements are communicated, ensuring timely fund flow and reporting.
• Introduce new features/processes for better service delivery, grievance handling, remittance processing, and subscriber fund transfers.

Exit & ASP Supervision

• CRA processes related to subscriber exit and withdrawals are monitored for compliance and effectiveness. 
• Overview the system capability of CRAs in adherence of the regulations for processing the Exit cases.
• ASP performance is reviewed using MIS reports; deviations are addressed and feedback is provided to streamline the annuity issuance process.
• Monitoring the adherence of the operational instructions/directions by the ASPs.

Overview  
The Supervision - Contribution Management - I (Government Nodal Office) department at PFRDA is supervising and monitoring NPS and UPS related activities within the Central government sector and NPS related activities within the State Governments, and Autonomous Bodies thereunder.

Key Functions

1. Report Analysis: Review and analysis of reports submitted by the Central Recordkeeping Agencies (CRAs) to assess the performance of government sector nodal offices in respect of Implementation of NPS and UPS (for Central Government).  

2. Performance Monitoring: Tracking and evaluating the performance of Central and State Government nodal offices for efficiency in implementation of NPS and UPS (for Central Government).

3. Correspondence Handling: Responding to queries, letters and communication from government offices, autonomous bodies

4. Government Interface: Coordination with various government ministries and departments with respect to implementation of NPS and UPS (for Central Government).

Overview   

The Vigilance Department of the Pension Fund Regulatory and Development Authority (PFRDA) ensures integrity, transparency, and ethical governance by implementing and monitoring anti-corruption measures. It operates under the Vigilance Manual 2021 and directives from the Central Vigilance Commission (CVC) to prevent, detect, and address misconduct within the organization. The department supports the Chief Vigilance Officer (CVO) in enforcing vigilance policies and promoting accountability and ethical conduct among employees.   
 
Key Functions 
 
1. Preventive Vigilance  

• Policy Formulation - Develops anti-corruption policies and ethical guidelines.   
• Training & Awareness - Conducts workshops on vigilance and integrity.   
• Risk Assessment - Identifies and mitigates organizational risks.   

2. Detective Vigilance 

• Surveillance & Monitoring - Tracks employee conduct to detect unethical practices.  
• Investigations - Conducts inquiries into fraud and misconduct.   
• Data Analysis - Uses trend analysis to identify potential risks.   

3. Punitive Vigilance  

• Disciplinary Actions - Recommends and enforces penalties for misconduct.   
• Legal Coordination - Works with CVC, CBI, and law enforcement for criminal proceedings.   
• Reporting & Compliance - Prepares detailed reports on vigilance activities.   

4. Support to the Chief Vigilance Officer 

• Administrative Support - Maintains records of vigilance activities.   
• Technical Support – Implements surveillance tools and data management systems.   
• Advisory Role - Provides policy recommendations to strengthen ethical practices.   

5. Complaint Handling & Disciplinary Proceedings 

• Complaint Registration - Manages grievances related to corruption and fraud.   
• Inquiry & Charge-Sheeting - Conducts thorough investigations and issues charge sheets.  
• Punishment & Compliance - Implements disciplinary measures and ensures compliance.   

6. Coordination with External Agencies 

• Collaboration with CVC & CBI - Shares data and supports legal investigations.   
• Joint Investigations - Assists in complex fraud detection.   
• Training & Best Practices - Participates in capacity-building programs with law enforcement.