Telecom Regulatory Authority Of India - Subsection
Section 18(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(5)If a subscriber elect to pay arrears of subscriptions in respect of period of suspension, the emoluments or portion of emoluments which may be allowed for that period on reinstatement, shall, for the purpose of this rule, be deemed to be emoluments drawn on duty.
