Telecom Regulatory Authority Of India - Subsection
Section 16(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)The subscriber shall intimate his election not to subscribe during the leave period referred to in sub-rule(2) in the following manner-(a)if he is an officer who draws his own bills, by making no deduction on account of subscription in his first pay bill drawn after proceeding on leave:(b)if he is not an officer who draws his own pay bills, by written communication to the Secretary before he proceeds on leave, andfailure to make due and timely intimation shall be deemed to constitute an election to subscribe.The option of a subscriber intimated under this sub-rule shall be final.
