Telecom Regulatory Authority Of India - Subsection
Section 10(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)The Board shall meet at New Delhi at such time as may be appointed in this behalf by the President. The President may, whenever he thinks fit, and shall within 15 days of the receipt of a requisition in writing from not less than two Trustees, call for a meeting of the Board.
