Regulation Contribution Management - Govt. Nodal Office (CG/SG, CAB, SAB)

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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