Telecom Regulatory Authority Of India - Subsection
Section 9(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)A person shall be disqualified for being a Trustee, -(a)if he is an un-discharged insolvent;(b)if he is declared to be of unsound mind by a competent court;(c)if he has been convicted of an office involving moral turpitude;(d)if he ceases to be an employee of the Authority or if he ceases for any reason to be a subscriber of the Fund.
