Telecom Regulatory Authority Of India - Subsection
Section 18(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)The Authority shall with effect from the 31st March of each year, make a contribution to the account of each subscriber:Provided that if a subscriber quits the service or dies during a year contribution shall be credited to his account for the period between the close of the preceding year and the date of the casualty:Provided further that no contribution shall be payable in respect of any period for which the subscriber is permitted under the rules not to, or does not, subscribe to the Fund.
