Section 4 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
4. Assets of the Fund.
- The Fund shall consist of.-(a)contributions to be made by the Authority and subscriptions to be made by the subscribers in terms of these rules.(b)interest which may accrue on such contributions or subscriptions, as the case may be;(c)balance transferred from any other Provident Fund where such transfers are authorised by the Board;(d)money lapsed to the Fund in accordance with the provisions of these rules; and(e)securities purchased with Fund accretions and any capital gains arising from the transfer of capital assets of the Fund.
