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Telecom Regulatory Authority Of India - Section

Section 24 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001

24.

The posts which are to be filled up by the method of Deputation would be widely circulated among such Ministries/Departments of the Central Government [Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'and Public Sector Undertakings' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] which are expected to have people with the qualifications and experience matching the requirements of the TRAI and willing to join the Authority on deputation.[Part XIV [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] Miscellaneous(Applicable for Officers and Staff)]