Telecom Regulatory Authority Of India - Subsection
Section 6(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)The Custody, control and management of the Fund shall be vested in the Board consisting of the following persons: -(a)Adviser (Administration and Legal) who shall be the ex-officio President;(b)Deputy Adviser (Finance and Accounts) who shall be ex-officio Trustee;(c)Deputy Adviser(Administration and Legal) who shall be ex-officio Trustee;(d)Two representatives of the employees of Authority of which one shall be a from Authority's staff cadre from division other than Administration and Legal Division, and the other shall be female representative of the employees of the Authority to be nominated by the Chairperson.
