Telecom Regulatory Authority Of India - Subsection
Section 22(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)Recovery shall be made in the manner as specified in sub-rules (2) and (3) of rule 19 for the realisation of subscriptions, and shall commence with the issue of pay for the month following the one in which the advance was drawn. Recovery shall not be made, except with the subscriber's consent, while he is in receipt of subsistence grant or is on leave for ten days or more in a calendar month which either does not carry any leave salary or carries leave salary equal to or less than half pay or half average pay, as the case may be. The recovery may be postponed, on the subscriber's written request, by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.
