Telecom Regulatory Authority Of India - Subsection
Section 19(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the SecretaryProvided that in the case of a subscriber on deputation to a body corporate, owned or controlled by Government, the subscriptions shall be recovered and forwarded to the Secretary by such body.
