Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 13 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

13. Conditions of eligibility.

(1)These rules shall apply to the Chairperson, whole time Members and every employee of the Authority who. -
(a)has been appointed to its cadres or appointed on contract before these rules came into force; or
(b)may be appointed by the Authority after these rules came into force.
[Provided that nothing contained in these rules shall apply to the employees of the Authority (except Chairperson and members) appointed on or after the 1st day of January, 2004.Provided further that the employees of the Authority (except Chairperson and members) appointed on or after the 1st day of January, 2004 shall be governed by the National Pension System regulated under the provisions of the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013).] [Inserted by Notification No. G.S.R. 963(E), dated 26.7.2017 (w.e.f. 10.4.2003).]
(2)If an employee who is a subscriber of a Contributory Provident Fund covered under the Employees Provident Fund and Miscellaneous Provision Act, 1952 (19 of 1952) or any other Provident Fund established by the Central Government or State Government and/or any other Provident Fund recognised under the Income Tax Act, 1961 (43 of 1961), and has not withdrawn the Provident Fund amount standing to his credit at the time of joining the accumulations standing to his credit shall be transferred with to the Fund.
(3)The pensioners and superannuated persons of the State Government or Central Government Department or Corporation established under Central Government or State Acts may become subscribers of the Fund from the date of their appointment:Provided that their employment is not for less than one year or is extended for one year or more or terms of their appointment provide for Contributory Provident Fund facility.
(4)The persons appointed on contract basis shall not be eligible to become subscriber of the Fund unless their contracts of appointment specifically provide for the same.