Telecom Regulatory Authority Of India - Subsection
Section 30(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)When a subscriber, who has been appointed by the Authority-to its cadres resigns or retires from the service of the Authority, he shall, if he has served the Authority for a period of five years or more or in the case he has been appointed on contract for a fixed term or appointed under a statute for a fixed term and has served the Authority for one year or more, be entitled to receive the balance at his credit in the fund:Provided that when any subscriber resigning or retiring from the service of the Authority is under a liability incurred by him to the Authority, the trustee shall irrespective of the duration of his service pay the Authority out of the balance at his credit in the fund any amount due by him to the Authority (not exceeding in any case the sums contributed by the Authority to his account in the fund and any interest credited to his account on the sums so contributed.).
