Section 25(3)(c) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(3)(c) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(c)If at any time before his retirement, the subscriber parts with the possession of the house or house-site without obtaining the previous permission of the Authority, he shall forthwith repay the sum so withdrawn by him in a lump sum to the Fund, and in default of such repayment, the sanctioning authority shall, after giving the subscriber a reasonable opportunity of making a representation in the matter, cause the said sum to be recovered from the emoluments of the subscriber either in lump sum or in such number of monthly installments, as may be determined by it.

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Telecom Regulatory Authority Of India - Subsection

Section 25(3)(c) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003