Telecom Regulatory Authority Of India - Subsection
Section 24(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)Whenever a subscriber is in a position to satisfy the sanctioning authority about the amount standing to his credit in the Fund Account with reference to the latest available statement of Fund Account together with the evidence of subsequent contribution, the sanctioning authority may itself sanction withdrawal within the prescribed limits, as in the case of a refundable advance. In doing so, the sanctioning authority shall take into account any withdrawal or refundable advance already sanctioned by it in favour of the subscriber. Where, however, the subscriber is not in a position to satisfy the sanctioning authority about the amount standing to his credit or where there is any doubt about the admissibility of the withdrawal applied for, a reference may be made to the Secretary by the sanctioning authority for ascertaining the amount standing to the credit of the subscriber with a view to enable the sanctioning authority to determine the admissibility of the amount of withdrawal. The sanction for the withdrawal should prominently indicate the Fund Account Number and the Secretary maintaining the accounts and a copy of the sanction should invariably be endorsed to the Secretary. The sanctioning authority shall be responsible to ensure that an acknowledgement is obtained from the Secretary that the sanction for withdrawal has been noted in the ledger account of the subscriber. In case the Secretary reports that the withdrawal as sanctioned is in excess of the amount to the credit of the subscriber or otherwise in admissible, the sum withdrawn by the subscriber shall forth-with be repaid in one lump sum by the subscriber to the Fund and in default of such repayment, it shall be ordered by the sanctioning authority to be recovered from his emoluments either in a lump sum or in such number of monthly installments as my be determined by the Chairperson.
