Telecom Regulatory Authority Of India - Subsection
Section 18(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)The contribution shall be ten per cent of the subscriber's emoluments drawn on duty during the year or period, as the case may be, as has been or may be specified by the Government of India by general or special order:Provided that if, through oversight or otherwise, the amount subscribed is less than the minimum subscription payable by the subscriber under rule 17 and if the short subscription together with the interest accrued thereon is not paid by the subscriber within such time as may be specified by the authority competent to sanction an advance for the grant of which special reasons are required under sub rule(3) of rule 21, the contribution payable by the Authority shall be equal to the amount actually paid by the subscriber or the amount normally payable by Authority, whichever is less, unless the Authority, in a any particular case, otherwise directs.
