Telecom Regulatory Authority Of India - Subsection
Section 31(ii) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(ii)all amounts representing such contribution and interest, if the subscriber within five years of the commencement of his service as such or who has been appointed on contract for a fixed term or under a statute for a fixed term, within one year of the commencement of his service as such, resigns from the service or ceases to be an employee under Authority or otherwise than by reason of death, superannuation, (If a declaration by a competent medical authority that he is unfit for further service, or the abolition of the post or the reduction of establishment.
