Telecom Regulatory Authority Of India - Subsection
Section 7(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)Where any casual vacancy occurs in the office of a Trustee (other than an ex-officio Trustee), the Chairperson may nominate a subscriber of the Fund as Trustee to fill such vacancy and any Trustee so nominated shall hold office for the unexpired term of office of the Trustee in whose place he is so nominated.
