Telecom Regulatory Authority Of India - Subsection
Section 6(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)An officer from the Finance and Accounts Wing of the Authority, nominated by the Chairperson, shall be the Secretary. The Secretary shall have the assistance of such staff provided by the Authority as the Chairperson may, from time to time, determine. It shall be the duty of the Secretary to convene meetings of the Board, to keep records thereof, take necessary steps to ensure proper maintenance of accounts and to carry out the decisions of the Board.
