Section 2(1)(h) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)'Emoluments' means pay, leave salary, or subsistence grant as defined in the Fundamental Rules made by the Central Government and includes -

(i)dearness pay appropriate to pay, leave salary or subsistence grant, if admissible;

(ii)any wages paid by the Authority to employees not remunerated by fixed monthly pay; and

(iii)any remuneration of the nature of pay received in respect of foreign service;

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