Telecom Regulatory Authority Of India - Subsection
Section 13(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)The pensioners and superannuated persons of the State Government or Central Government Department or Corporation established under Central Government or State Acts may become subscribers of the Fund from the date of their appointment:Provided that their employment is not for less than one year or is extended for one year or more or terms of their appointment provide for Contributory Provident Fund facility.
