Telecom Regulatory Authority Of India - Subsection
Section 13(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(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).]
