- In the Telecom Regulatory Authority of India Act,1997,-(a)in section 14, after clause (b), the following clause shall be inserted, namely:-"(c) exercise jurisdiction, powers and authority conferred on-(i)the Appellate Tribunal under the Information Technology Act, 2000; and(ii)the Appellate Tribunal under the Airports Economic Regulatory Authority of India Act, 2008.";(b)after section 14G, the following section shall be substituted, namely:-"14GA. Qualifications, terms and conditions of service of Chairperson and Member. - Notwithstanding anything contained in this Act, the qualifications, appointment, term of office, salaries and allowances, resignation, removal and the other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal appointed after the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall be governed by the provisions of section 184 of that Act:Provided that the Chairperson and Member appointed before the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall continue to be governed by the provisions of this Act and the rules made thereunder as if the provisions of section 184 of the Finance Act, 2017 had not come into force.".
