Telecom Regulatory Authority Of India - Subsection
Section 30(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)If any subscriber is dismissed from the service of the Authority for any fault or other cause justifying dismissal, he shall not be entitled to receive, unless permitted to do so by the trustees, the sums contributed by the Authority to his provident fund account or any interest credited to that account on the sums so contributed:Provided that when any subscriber is so dismissed, any amount due under a liability incurred by the subscriber to the Authority (not exceeding in any case the sums so contributed by the Authority and interest thereon) shall be paid by the Board out of the sum standing to the credit of the subscriber's account.
