The RP shall strictly adhere to the following Code of Conduct:

• RPs shall uphold PFRDA's Vision to impart unbiased quality retirement education and pension awareness to all individual subscribers;
• RPs shall, at all times, be fair, respectful, and courteous to trainees, fellow RPs, PFRDA representatives, and employees;
• RPs shall assume responsibility and accountability for their individual judgments and actions;
• RPs shall demonstrate respect to participants in the manner in which they discuss their financial circumstances, needs, and difficulties during the workshop;
• RPs shall by no means indulge in selling and/ or promoting any specific investment product and shall be completely objective and impartial in their approach while training;
• RPs shall not promote the commercial interest of any intermediary or issuer or undertake any securities market-related business activity;
• RPs shall not engage in any activity which has the potential to bring disrespect to PFRDA;
• RPs shall not represent, by conduct or otherwise, to be an agent or employee of PFRDA;
• RPs shall not make any personal monetary gain by way of publishing/ selling/ distributing the training material/ literature/ presentations. Workshops conducted by RPs, shall be conducted free of cost for participants and no money shall be collected for any purpose from the participants in such workshops. The material shall also be provided free of cost during the workshops in a manner prescribed by PFRDA;
• All materials pertaining to workshops have the copyright of PFRDA, they are to be used only for the purpose of PFRDA workshops, and should not be used elsewhere without prior written permission of PFRDA;
• RPs shall teach a PFRDA-approved curriculum. This includes adhering to all approved prerequisites, essential core information, and required hours of instruction as also any changes made by PFRDA thereto from time to time;
• RPs shall use and provide to trainees, training materials that are current, and approved by PFRDA so as to meet PFRDA's standards for a quality presentation;
• RPs shall approach a select target group for organizing a workshop. The venue shall be ordinarily provided by the selected target group, free of cost for conducting the workshop;
• RPs shall seek prior approval of PFRDA for organizing any financial education workshop and acting as a speaker in such workshop. RPs shall seek approval and claim honorarium for such workshops by submission of specified documents in specific format along with any other information as may be desired by PFRDA from time to time;
• RPs shall intimate any change in the scheduled workshop approved by PFRDA immediately;
• RPs shall maintain competence in the field of financial education by actively participating in any training workshops held and/ or approved by PFRDA (as required) and through the passing of any required certification examination, as may be approved by PFRDA;
• RPs shall not make either through words/ gestures any derogatory or defamatory remarks against any individual or organization;
• RPs shall not outsource any activity related to conducting RP Programs.
• RP usually shall conduct workshops in districts/locations for which they are empanelled. However, RPs may be allowed to conduct workshops in the nearby districts of the same state or any other district of the same state subject to the approval of the competent authority of the PFRDA/Agency.
• Workshops through webinars: Retirement Planners (RPs) may conduct workshops/programs through a webinar. RPs shall conduct the financial education programs through their web platform or may use the PFRDA platform (if the conduct of the program is approved by PFRDA) to conduct retirement education and awareness webinars. RPs will have to provide the login credentials i.e. Login ID and Password to PFRDA/Agency for checking the number of participants and the duration for which the participants have attended the webinar if RP has opted to conduct the program on his own platform
• RP shall conduct/ organize at least 25 workshops and a maximum of 100 workshops in a financial year. In case an RP has completed 100 workshops, RP may be allowed to conduct additional workshops subject to the approval of the competent authority at PFRDA.
• RP can conduct a maximum of 20 workshops in a month and not more than 2 workshops in a day. In case, an RP has completed 20 workshops in a month, RP may be allowed to conduct additional workshops subject to the approval of the competent authority of PFRDA.
• In case of more than one workshop is being conducted within the same venue/ city/ town or village for different participants of a target group, a minimum of one-hour difference shall be maintained between the two workshops.
• RP shall conduct workshops for target groups with a minimum number of participants of 30. The selection of participants and venue would be undertaken by the Retirement Planner.
• Each training session shall be of a minimum duration of 2 hours. In the case of webinars, RPs should conduct the program for a minimum duration of around 90 minutes. If possible and if the participants demand, RPs may conduct a live Q&A session to make the session more interesting and interactive after the conduct of the webinar.
• Banner as provided/ prescribed by PFRDA shall be displayed prominently at the venue of the workshop. However, the banner cannot be used in the workshops/ programs which are not approved by PFRDA.
• RP shall not sub-contract or outsource any activity related to the workshops approved and assigned to them
• The training literature for the workshops to be conducted by the RPs would be printed in physical form and sent to the RPs for distribution to the participants at the workshops by PFRDA/any agency appointed for the purpose. Also, a soft copy of the said literature also shall be provided to all the RPs.
• RP needs to display the PFRDA banner at the workshop site and the study material provided by PFRDA has to be distributed to the participants by RP.
• Empanelment can be either done through a notice to the general public at large or to a select group of individuals as decided by PFRDA and clearly stipulating the eligibility and selection criteria, training of selected candidates, code of conduct, Certification and empanelment as Retirement Planner and Honorarium details along with general instructions for submission of application and application format.
• PFRDA may outsource the work related to the “Retirement Planner” scheme in its entirety or in part to an appointed agency for the purpose by entering into a specific agreement containing the mutual obligations of each of the parties and upon the proper selection of such an agency.
• The retirement planner is required to submit information on a periodical basis in the format specified on a quarterly basis.