Telecom Regulatory Authority Of India - Subsection
Section 17(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manner, namely:-(a)if he was on duty on the 31st March of the preceding year, by the deduction which he makes in this behalf from his pay bill for that month;(b)if he was on leave on the 31st March of the preceding year, and elected not to subscribe during such leave, or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty;(c)if he has entered in to the service of the Authority for the first time during the year, or joins the Fund for the first time, by the deduction which he makes in this behalf, from his pay bill for the month during which he joins the Fund;(d)if he was on leave on the 31st March of the preceding year, and continues to be on leave and has elected to subscribe during such leave, by the deduction which he causes to be made in this behalf from his salary bill for that month.(e)if he was on foreign service on the 31st March of the preceding year, by the amount credited by him into the treasury on account of subscription for the month of April in the current year;(f)if his emoluments are of the nature referred to in proviso to sub-rule (2), in such manner as the Authority may direct.
