Section 23 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
23.
The Authority may appoint staff on contract for a specified period at terms specified by the Authority to meet [short term requirement not exceeding three years] [Substituted for 'short/medium term requirement' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] for which suitable entry qualifications/contract time frames/terms and conditions shall be specified.
