Section 36 in The Telecom Regulatory Authority Of India Act, 1997
36. Power to make regulations.—
(1)The Authority may, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:—(a)the times and places of meetings of the Authority and the procedure to be followed at such meetings under sub-section (1) of section 8, including quorum necessary for the transaction of business;(b)the transaction of business at the meetings of the Authority under sub-section (4) of section 8;(c)***(d)matters in respect of which register is to be maintained by the authority under sub-clause (vii) of clause (b) of sub-section (1) of section 11;(e)levy of fee and lay down such other requirements on fulfilment of which a copy of register may be obtained under sub-clause (viii) of clause (b) of sub-section (1) of section 11;(f)levy of fees and other changes under clause (c) of sub-section (1) of section 11;
