Telecom Regulatory Authority Of India - Subsection
Section 5(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(4)All moneys belonging to the Fund shall be invested in the manner as specified in the orders/instructions issued by the Government of India in the Ministry of Finance from time to time or in the manner specified under provisions of Indian Trust Act, 1882 (2 of 1882).
