Telecom Regulatory Authority Of India - Subsection
Section 9(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)The Authority may, if in its opinion that such Trustee has ceased to represent the interest which he purports to represent on the Board in terms of clause (d) of sub-rule (1) of rule 6 after giving him reasonable opportunity of making any representation against the proposed action, remove any Trustee from his office.
