Section 3 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
3. Constitution of the Fund.
(1)The Authority shall constitute a Fund to be called The Telecom Regulatory Authority of India Contributory Provident Fund.(2)The Fund shall be maintained in rupees.(3)All sums paid into the Fund under these rules shall be credited to an account named "The Telecom Regulatory Authority of India Contributory Provident Fund"(4)The Fund shall constitute an irrevocable trust for the benefit of the subscribers.
