Telecom Regulatory Authority Of India - Subsection
Section 13(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 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or State Government and/or any other Provident Fund recognised under the Income Tax Act, 1961 (43 of 1961), and has not withdrawn the Provident Fund amount standing to his credit at the time of joining the accumulations standing to his credit shall be transferred with to the Fund.
