कस्टोडियन के बारे में

सिक्योरिटीज का कस्टोडियन उस इकाई को संदर्भित करता है जिसे प्राधिकरण द्वारा अधिनियम की धारा 27 की उप-धारा (3) के तहत पंजीकरण प्रमाणपत्र प्रदान किया गया है। यह प्रमाणन इकाई को प्राधिकरण द्वारा विनियमित पेंशन योजनाओं के लिए कस्टोडियल और डिपॉजिटरी प्रतिभागी सेवाएं प्रदान करने की अनुमति देता है।

पेंशन फंड नियामक और विकास प्राधिकरण (सिक्योरिटीज का कस्टोडियन) विनियम, 2015 को 14 मई, 2015 को अधिसूचित किया गया था और तब से इसमें संशोधन किए गए हैं। सिक्योरिटीज का कस्टोडियन इन विनियमों का पालन करना चाहिए, जिसमें किसी भी बाद के संशोधन शामिल हैं।

Roles & Responsibilities of Custodian

For detailed information, refer to the Pension Fund Regulatory and Development Authority (Custodian of Securities) Regulations, 2015 and its subsequent amendments.

कार्य

"कस्टोडियल सेवाएं" उन सेवाओं को संदर्भित करती हैं जो SEBI (कस्टोडियन) विनियम, 1996 (संशोधनों के साथ) के तहत परिभाषित हैं, जैसा कि प्राधिकरण द्वारा निवेश दिशानिर्देशों के अनुसार अनुमति दी गई है।

कस्टोडियन के कार्यों में राष्ट्रीय पेंशन प्रणाली (NPS) या अटल पेंशन योजना (APY) के तहत रखी गई प्रतिभूतियों या संपत्तियों की सुरक्षा शामिल है। कस्टोडियन NPS ट्रस्ट की ओर से निपटान, रसीदों का रिकॉर्डिंग, रिकॉर्ड बनाए रखने, और कस्टडी खातों का प्रबंधन करने के लिए जिम्मेदार है।

डॉयचे बैंक एजी को 17 मार्च, 2022 को राष्ट्रीय पेंशन प्रणाली (NPS) और अन्य पेंशन योजनाओं के लिए सिक्योरिटीज का कस्टोडियन नियुक्त किया गया था, जो पेंशन फंड नियामक और विकास प्राधिकरण (PFRDA) द्वारा विनियमित हैं।

Regulations of Custodian

Pension Fund Regulatory and Development Authority (Custodian of Securities) Regulations, 2015
Initially notified on May 14, 2015, these regulations establish the guidelines and responsibilities for entities acting as custodian of securities for pension schemes regulated by the PFRDA
Get Details

Pension Fund Regulatory and Development Authority (Custodian of Securities) (Amendment) Regulations, 2021
These regulations, notified on December 8, 2021, amend the original 2015 regulations to enhance the framework for custodial services under the National Pension System (NPS) and other pension schemes regulated by the Pension Fund Regulatory and Development Authority (PFRDA)
View Details Here
 

Custodian Circulars

08-Apr-2019 | PFRDA/2019/9/SUP_CUST/1 | PFRDA (Internal Audit of Custodian of Securities) Guidance Note - 2019

This guidance note, issued on April 8, 2019, standardizes the internal audit process for custodian of securities under the National Pension System (NPS) and other schemes regulated by the Pension Fund Regulatory and Development Authority (PFRDA). The internal audit must be conducted quarterly and cover all aspects of custodial operations and procedures.

Get the details

Custodian Charges

In consideration for the services provided, the Custodian is entitled to charge asset servicing fees, expressed as a percentage of the assets (to be calculated on daily accrual basis) under custody. This fee is calculated on a daily accrual basis for various schemes regulated or administered by the Pension Fund Regulatory and Development Authority (PFRDA), as approved by the Authority. The fee structure is subject to revision to ensure subscriber interests and the orderly growth of the pension sector.

The asset servicing charges are based on the daily closing balance of assets held by the custodian of securities under the pension schemes regulated by the Authority. This includes the face value of debt instruments and the purchase price of equity instruments.

Asset Servicing Charges
•    0.000000001770% per annum of assets under custody for both electronic and physical segments.
 

List of Custodians

Deutsche Bank AG
Deutsche Bank AG has been granted the Certificate of Registration to act as custodian of securities under the National Pension System (NPS) and other pension schemes regulated by the Pension Fund Regulatory and Development Authority (PFRDA). The bank provides comprehensive custodial services, ensuring the safekeeping and management of assets.