Section 7 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
7. Term of Office of the Board of Trustees.
(1)Every Trustee, other than an ex-officio trustee, shall subject to these rules hold office for a period of two years commencing from the date on which the nomination is made.(2)Where any casual vacancy occurs in the office of a Trustee (other than an ex-officio Trustee), the Chairperson may nominate a subscriber of the Fund as Trustee to fill such vacancy and any Trustee so nominated shall hold office for the unexpired term of office of the Trustee in whose place he is so nominated.(3)An outgoing Trustee shall be eligible for re-nomination.
