Section 19 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
19. Transfer to Foreign Service or deputation out of India and Realization of subscriptions.
(1)When a subscriber is transferred to foreign service or sent on deputation out of India, he shall remain subject to the rules of the Fund in the same manner as if he were not so transferred or sent on deputation.(2)When emoluments are drawn while on foreign service or on deputation, the recovery of the subscriptions on account of these emoluments and the principal of advances shall be made from the emoluments themselves.(3)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the SecretaryProvided that in the case of a subscriber on deputation to a body corporate, owned or controlled by Government, the subscriptions shall be recovered and forwarded to the Secretary by such body.
