Telecom Regulatory Authority Of India - Subsection
Section 30(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(4)No subscriber shall be entitled to receive payment of any share of the contribution of the Authority to the fund until he shall have served the Authority for a period of five years in case of any appointment other than appointment on contract or one year in case of appointment on contract in terms of sub rule 2 notwithstanding that a share thereof may have been credited to his account in the books of the fund, but the trustees may in their absolute discretion authorise such payment if a subscriber is compelled to retire before completing five years service owing to any cause beyond his control.
