Telecom Regulatory Authority Of India - Subsection
Section 22(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)An advance shall be recovered from the subscriber in such number of equal monthly installments as the sanctioning authority may direct; but such number shall not be less than twelve unless the subscriber so elects and 1101 more than thirty six. A subscriber may, at his option, make repayment of more than one installment in any month. The amount of each installment shall be fixed in terms of whole rupees, the amount of advance being raised or reduced if necessary to admit of such fixation of installments.
