राष्ट्रीय पेंशन प्रणाली (एनपीएस) के बारे में
एनपीएस के बारे में
राष्ट्रीय पेंशन प्रणाली ट्रस्ट (एनपीएस ट्रस्ट) को पीएफआरडीए द्वारा भारतीय ट्रस्ट अधिनियम 1882 के प्रावधानों के अनुसार 27 फरवरी 2008 को एनपीएस ट्रस्ट डीड के निष्पादन के साथ स्थापित किया गया था। एनपीएस ट्रस्ट को राष्ट्रीय पेंशन प्रणाली (एनपीएस) के तहत संपत्तियों और फंड्स का प्रबंधन करने के लिए स्थापित और गठित किया गया है, जो लाभार्थियों (सब्सक्राइबर्स) के हित में है। एनपीएस ट्रस्ट एनपीएस संरचना के तहत सभी संपत्तियों का पंजीकृत मालिक है, और पेंशन फंड्स एनपीएस ट्रस्ट की ओर से प्रतिभूतियों की खरीद करते हैं। हालांकि, सब्सक्राइबर्स एनपीएस के तहत प्रतिभूतियों, संपत्तियों, और फंड्स के लाभकारी मालिक बने रहते हैं।
पीएफआरडीए द्वारा स्थापित: एनपीएस ट्रस्ट को पेंशन फंड नियामक और विकास प्राधिकरण (पीएफआरडीए) द्वारा 27 फरवरी 2008 को स्थापित किया गया था।
कानूनी नींव: इसे भारतीय ट्रस्ट अधिनियम 1882 के अनुसार स्थापित किया गया था।
उद्देश्य: एनपीएस ट्रस्ट सब्सक्राइबर्स के लाभ के लिए राष्ट्रीय पेंशन प्रणाली (एनपीएस) के तहत संपत्तियों और फंड्स का प्रबंधन करता है।
स्वामित्व: एनपीएस ट्रस्ट एनपीएस संरचना के तहत सभी संपत्तियों का पंजीकृत मालिक है।
लाभकारी स्वामित्व: सब्सक्राइबर्स एनपीएस के तहत प्रतिभूतियों, संपत्तियों, और फंड्स के लाभकारी मालिक बने रहते हैं।
सुरक्षा खरीद: पेंशन फंड्स एनपीएस ट्रस्ट की ओर से प्रतिभूतियों की खरीद करते हैं।
एनपीएस संरचना
राष्ट्रीय पेंशन प्रणाली (एनपीएस) में एक मजबूत, अनबंडल्ड सिस्टम संरचना है जिसे दक्षता, पारदर्शिता, और लागत-प्रभावशीलता सुनिश्चित करने के लिए डिज़ाइन किया गया है। एनपीएस पारिस्थितिकी तंत्र के भीतर प्रत्येक मध्यस्थ एक विशिष्ट कार्य करता है ताकि परिचालन और मध्यस्थता लागत को कम किया जा सके, प्रणालीगत जोखिमों को कम किया जा सके, और विफलता के एकल बिंदुओं को समाप्त किया जा सके।
एनपीएस की इस बहु-स्तरीय संरचना में निम्नलिखित प्रमुख संस्थाएं शामिल हैं:
1. एनपीएस ट्रस्ट एनपीएस सब्सक्राइबर्स की पेंशन संपत्तियों की सुरक्षा के लिए पीएफआरडीए द्वारा गठित। ट्रस्ट परिचालन गतिविधियों की निगरानी करता है और पीएफआरडीए द्वारा नियुक्त ट्रस्टी बोर्ड द्वारा शासित होता है।
2. केंद्रीय रिकॉर्डकीपिंग एजेंसी (सीआरए) रिकॉर्डकीपिंग, प्रशासन, और सब्सक्राइबर सेवाओं के लिए जिम्मेदार। वर्तमान में, पीएफआरडीए के साथ तीन सीआरए पंजीकृत हैं:
- प्रोटीन ईगॉव टेक्नोलॉजीज लिमिटेड
- केफिन टेक्नोलॉजीज लिमिटेड
- कंप्यूटर एज मैनेजमेंट सर्विसेज लिमिटेड
3. पेंशन फंड्स (पीएफ) पीएफ पेंशन योगदानों के निवेश का प्रबंधन पीएफआरडीए के निवेश दिशानिर्देशों के आधार पर करते हैं। वर्तमान में, एनपीएस के तहत 11 पेंशन फंड्स पंजीकृत हैं।
4. ट्रस्टी बैंक (टीबी) एनपीएस के भीतर संग्रह, पूलिंग, प्रेषण, और फंड समन्वय जैसी बैंकिंग सेवाएं प्रदान करता है। वर्तमान में एक्सिस बैंक लिमिटेड को ट्रस्टी बैंक के रूप में नियुक्त किया गया है।
5. प्वाइंट्स ऑफ प्रेजेंस (पीओपी) गैर-सरकारी क्षेत्र में एनपीएस के लिए वितरण और सेवा चैनल के रूप में कार्य करते हैं। पीओपी सब्सक्राइबर पंजीकरण, योगदान, और सेवा प्रदान करते हैं।
6. कस्टोडियन एनपीएस ट्रस्ट के नाम पर डिमैट खातों को बनाए रखकर संरक्षक और डिपॉजिटरी सेवाएं प्रदान करता है। वर्तमान में डॉयचे बैंक एनपीएस के तहत प्रतिभूतियों का संरक्षक है।
7. सेवानिवृत्ति सलाहकार पीएफआरडीए के साथ पंजीकृत योग्य व्यक्ति या संस्थाएं एनपीएस सलाहकार सेवाएं प्रदान करने और पेंशन योजना के वितरण को सुविधाजनक बनाने के लिए।
8. वार्षिकी सेवा प्रदाता (एएसपी) एनपीएस से बाहर निकलने पर सब्सक्राइबर्स को वार्षिकी भुगतान प्रदान करने के लिए पंजीकृत बीमा कंपनियां।
एनपीएस संरचना से संबंधित विस्तृत दिशानिर्देशों और विनियमों के लिए, कृपया पीएफआरडीए विनियमों का संदर्भ लें।
एनपीएस लाभ
राष्ट्रीय पेंशन प्रणाली (एनपीएस) निम्नलिखित प्रमुख विशेषताएं और लाभ प्रदान करती है:
- कम लागत - एनपीएस दुनिया की सबसे कम लागत वाली पेंशन योजनाओं में से एक है, जो दीर्घकालिक सेवानिवृत्ति योजना के लिए आदर्श है।
- लचीला - सब्सक्राइबर्स अपने प्वाइंट ऑफ प्रेजेंस (पीओपी), केंद्रीय रिकॉर्डकीपिंग एजेंसी (सीआरए), पेंशन फंड मैनेजर, और संपत्ति आवंटन रणनीति का चयन कर सकते हैं। इन विकल्पों को आवश्यकतानुसार संशोधित किया जा सकता है।
- पोर्टेबल - एनपीएस खाता नियोक्ताओं और भौगोलिक स्थानों के बीच पूरी तरह से पोर्टेबल है, जिससे निरंतरता और सुविधा सुनिश्चित होती है।
- कर-कुशल - आयकर अधिनियम 1961 के तहत सब्सक्राइबर्स को कर प्रोत्साहन उपलब्ध हैं।
- उत्तम रिटर्न - सब्सक्राइबर या नियोक्ता द्वारा चयनित निवेश विकल्पों के आधार पर बाजार से जुड़े रिटर्न प्रदान करता है।
- पारदर्शी - एनपीएस खातों तक 24x7 ऑनलाइन पहुंच प्रदान करता है, नियमित अपडेट और पूर्ण पारदर्शिता के लिए अनिवार्य सार्वजनिक प्रकटीकरण के साथ।
Withdrawal Procedure
Under National Pension System (NPS), The Central Recordkeeping Agency (CRA) has been entrusted with the responsibility of receiving instructions related to all types of withdrawals, processing and settlement of all such claims from NPS account holders under National Pension System. CRA's have created a specific Claim Cell called NPS Claim processing cell (NPSCPC) for processing all claims under NPS and the contact details of the same are as given below whom the subscribers can contact for obtaining the information, forms and procedure pertaining to the Exit and withdrawal of benefits upon exit from National Pension System (NPS):
NSDL:
COMMUNICATION ADDRESS OF CRA CLAIM CELL |
NPS Claim Processing Cell, NSDL e-Governance Infrastructure Limited, 10 th Floor, Times Tower, K amala Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbai - 4000013 |
---|---|
TELEPHONE NUMBERS | 022-24994274 022-24994842 022-249904200 (Board) |
E-MAIL ID’S | npsclaimassist[at]nsdl[dot]co[dot]in |
CONTACT PERSON / PERSONS | Ms.Manjiri Salvi / Mr. Dinesh Dalvi |
SECOND OR SENIOR LEVEL CONTACT PERSON | Mr. Mandar Karlekar |
E-MAIL ID | mandark[at]nsdl[dot]co[dot]in |
KFin Technologies Private Limited:
COMMUNICATION ADDRESS OF CRA CLAIM CELL |
NPS Unit, KFin Technologies Pvt. Ltd., Tower – B, Plot No 31 & 32, Selenuim Building Financial District, Nanakramguda, Gachibowli, Hyderabad, Telangana 500032 |
---|---|
TELEPHONE NUMBERS | 1800 208 1516 |
E-MAIL ID’S | withdrawal[dot]nps[at]kfintech[dot]com |
CONTACT PERSON / PERSONS | Ms. Rajani Chintalacheruvu |
SECOND OR SENIOR LEVEL CONTACT PERSON | Mr. Ramesh Godavarthi |
E-MAIL ID | ramesh[dot]godavarthi[at]kfintech[dot]com |
Subscribers / PAO / POP / AGGREGATOR can contact the personnel mentioned above in case of any doubt / queries on the withdrawal process or any other information pertaining to the withdrawal of benefits under NPS.
In order to facilitate and expedite the process for settlement of the withdrawal claims of NPS subscribers, PFRDA has made it mandatory for all the nodal offices (PAOs/DTOs/POPs/Aggregators) to process the withdrawal claims of their underlying subscribers on the online platform being made available on the CRA system from April 1,2016. This functionality has been made available on CRA website. Physical Withdrawal request submitted by the POPs will not be processed by CRA.
The withdrawal process for claiming the benefits under NPS is common to all the subscribers i.e., Government employee subscribers and all others and involves the following broad and generic
Steps:
1. Generation of claim-id by CRA before the subscribers attains age of 60 years/superannuation.
2. The subscriber if desires to defer his withdrawal of lump sum or purchase of annuity or wants to continue to his NPS account after attaining the age of superannuation/60 years. Such option shall be exercised at least fifteen days prior to attaining the age of sixty years /superannuation to the CRA through their nodal office/ POP/Aggregators etc.
3. Subscribers can initiate online Exit themselves and submit the required documents to their nodal office/POPs etc. or the nodal office/POPs initiates the online request based on the Exit application documents submitted by the subscribers or their claimants (death case).
The list of documents are as under:
- Withdrawal application form.
- Original PRAN Card / notarized affidavit in case if the original is not submitted.
- Photo ID proof.
- Residence proof.
- Cancelled cheque /bank certificate/copy of the bank passbook with photograph and all the other details like IFS Code, Account no, Branch address and Code.
- Direct credit mandate.
- Annuity application form duly filled and signed by subscriber.
- Death certificate in original, if the claim is for the benefits arising out of the death of the subscriber.
- Legal heir certificate wherever applicable.
- Relieving letter and NOC, if applicable.
4. The Nodal offices/POPs/Aggregators etc verifies the online Exit request and authorizes it. There after physical copy of exit request along with documents mentioned in point no. 3 is to be sent to CRA for record keeping purpose.
5. Receipt of online exit claim authorized by the Nodal office/Pop etc at CRA.
- Execution of exit claim as per the approved exit request received at CRA on the basis of the entitlement as per NPS exit rules.
- Instructions to PFM and TB for crediting lump sum withdrawal.
- Forwarding of Annuity form to ASP. ASP and the subscribers to coordinate with each other to complete annuity purchase documents.
- Transfer of annuity purchase funds to the concerned ASP as per the instructions provided in the Exit/withdrawal application form by the subscribers and amount claimed by the concerned ASP.
6. Overall, the entire effort of online withdrawal process is to minimize the time required for settlement of withdrawal claims and minimize the hardships to the NPS subscribers. The subscribers and the concerned Nodal offices(DDO/PAOs/DTOs/POPs/Aggregators) are requested to refer PFRDA (Exits and Withdrawals Under the National Pension System) Regulations, 2015
A subscriber can exit from National Pension System (NPS) only in accordance with PFRDA (Exits and Withdrawals under NPS) Regulations, 2015 which are notified on 11th May, 2015. The said regulation is a comprehensive document giving details of all the benefits that can be withdrawn under the National Pension System and the applicable conditions thereof. The said regulation is available on our website at www.pfrda.org.in.
Online Withdrawal Process for NDSL
- Online Demo for Subscribers
- Online Demo for Nodal Offices-Central Government
- Online Demo for Nodal Offices-State Government
- FAQs on Exits for Government Sector Model (CG & CAB)
- FAQs on Exits for Government Sector Model (SG & SAB)
- FAQs on Exits for All Citizen Model
- FAQs on Exits for NPS Corporate Model
- FAQs on Exits for NPS Lite Model
Online Withdrawal Process for KFin Technologies Pvt. Ltd
- Online Demo for Subscribers
- Online Demo for Nodal Offices-Central Government
- Online Demo for Nodal Offices-State Government
- FAQs on Exits for Government Sector Model (CG & CAB)
- FAQs on Exits for Government Sector Model (SG & SAB)
- FAQs on Exits for All Citizen Model
- FAQs on Exits for NPS Corporate Model
- FAQs on Exits for NPS Lite Model
Withdrawal Procedure
Under National Pension System (NPS), The Central Recordkeeping Agency (CRA) has been entrusted with the responsibility of receiving instructions related to all types of withdrawals, processing and settlement of all such claims from NPS account holders under National Pension System. CRA's have created a specific Claim Cell called NPS Claim processing cell (NPSCPC) for processing all claims under NPS and the contact details of the same are as given below whom the subscribers can contact for obtaining the information, forms and procedure pertaining to the Exit and withdrawal of benefits upon exit from National Pension System (NPS):
NSDL:
COMMUNICATION ADDRESS OF CRA CLAIM CELL |
NPS Claim Processing Cell, NSDL e-Governance Infrastructure Limited, 10 th Floor, Times Tower, K amala Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbai - 4000013 |
---|---|
TELEPHONE NUMBERS | 022-24994274 022-24994842 022-249904200 (Board) |
E-MAIL ID’S | npsclaimassist[at]nsdl[dot]co[dot]in |
CONTACT PERSON / PERSONS | Ms.Manjiri Salvi / Mr. Dinesh Dalvi |
SECOND OR SENIOR LEVEL CONTACT PERSON | Mr. Mandar Karlekar |
E-MAIL ID | mandark[at]nsdl[dot]co[dot]in |
KFin Technologies Private Limited:
COMMUNICATION ADDRESS OF CRA CLAIM CELL |
NPS Unit, KFin Technologies Pvt. Ltd., Tower – B, Plot No 31 & 32, Selenuim Building Financial District, Nanakramguda, Gachibowli, Hyderabad, Telangana 500032 |
---|---|
TELEPHONE NUMBERS | 1800 208 1516 |
E-MAIL ID’S | withdrawal[dot]nps[at]kfintech[dot]com |
CONTACT PERSON / PERSONS | Ms. Rajani Chintalacheruvu |
SECOND OR SENIOR LEVEL CONTACT PERSON | Mr. Ramesh Godavarthi |
E-MAIL ID | ramesh[dot]godavarthi[at]kfintech[dot]com |
Subscribers / PAO / POP / AGGREGATOR can contact the personnel mentioned above in case of any doubt / queries on the withdrawal process or any other information pertaining to the withdrawal of benefits under NPS.
In order to facilitate and expedite the process for settlement of the withdrawal claims of NPS subscribers, PFRDA has made it mandatory for all the nodal offices (PAOs/DTOs/POPs/Aggregators) to process the withdrawal claims of their underlying subscribers on the online platform being made available on the CRA system from April 1,2016. This functionality has been made available on CRA website. Physical Withdrawal request submitted by the POPs will not be processed by CRA.
The withdrawal process for claiming the benefits under NPS is common to all the subscribers i.e., Government employee subscribers and all others and involves the following broad and generic
Steps:
1. Generation of claim-id by CRA before the subscribers attains age of 60 years/superannuation.
2. The subscriber if desires to defer his withdrawal of lump sum or purchase of annuity or wants to continue to his NPS account after attaining the age of superannuation/60 years. Such option shall be exercised at least fifteen days prior to attaining the age of sixty years /superannuation to the CRA through their nodal office/ POP/Aggregators etc.
3. Subscribers can initiate online Exit themselves and submit the required documents to their nodal office/POPs etc. or the nodal office/POPs initiates the online request based on the Exit application documents submitted by the subscribers or their claimants (death case).
The list of documents are as under:
- Withdrawal application form.
- Original PRAN Card / notarized affidavit in case if the original is not submitted.
- Photo ID proof.
- Residence proof.
- Cancelled cheque /bank certificate/copy of the bank passbook with photograph and all the other details like IFS Code, Account no, Branch address and Code.
- Direct credit mandate.
- Annuity application form duly filled and signed by subscriber.
- Death certificate in original, if the claim is for the benefits arising out of the death of the subscriber.
- Legal heir certificate wherever applicable.
- Relieving letter and NOC, if applicable.
4. The Nodal offices/POPs/Aggregators etc verifies the online Exit request and authorizes it. There after physical copy of exit request along with documents mentioned in point no. 3 is to be sent to CRA for record keeping purpose.
5. Receipt of online exit claim authorized by the Nodal office/Pop etc at CRA.
- Execution of exit claim as per the approved exit request received at CRA on the basis of the entitlement as per NPS exit rules.
- Instructions to PFM and TB for crediting lump sum withdrawal.
- Forwarding of Annuity form to ASP. ASP and the subscribers to coordinate with each other to complete annuity purchase documents.
- Transfer of annuity purchase funds to the concerned ASP as per the instructions provided in the Exit/withdrawal application form by the subscribers and amount claimed by the concerned ASP.
6. Overall, the entire effort of online withdrawal process is to minimize the time required for settlement of withdrawal claims and minimize the hardships to the NPS subscribers. The subscribers and the concerned Nodal offices(DDO/PAOs/DTOs/POPs/Aggregators) are requested to refer PFRDA (Exits and Withdrawals Under the National Pension System) Regulations, 2015
सहायता और समर्थन
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