Telecom Regulatory Authority Of India - Subsection
Section 11(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)No Trustee shall be responsible or chargeable otherwise than in respect of money and security actually received by him notwithstanding his signature to any receipt for the sake of confirmation and he shall be answerable and accountable only for his acts, neglects or defaults and not (or those of any other Trustee not of any Bankers, Broker or other person with whom any fund or the investments representing the same may be deposited or upon whose advice or opinion the Trustees may act nor shall he be answerable for the insufficiency or deficiencies of any securities nor for any other loss howsoever arising save such as happens through his own willful default.
