Telecom Regulatory Authority Of India - Subsection
Section 30(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)If any subscriber ceases to serve the Authority before completion of a service of five years in case of any appointment other than appointment on contract or one year in case of appointment on contract, as the case may be, in terms of sub-rule 2 with the Authority he shall be entitled to receive only the amount of his own subscriptions to the fund with the interest credited thereon to the date of his severing his connection with the Authority.
