Section 2 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
2. Definitions.
- In this Regulation, unless the context otherwise requires:(i)"Authority" means the Telecom Regulatory Authority of India.(ii)"Appointing Authority" means Chairperson of the Telecom Regulatory Authority of India or a Member of the Authority/Officer exercising delegated powers on his/her behalf,(iii)"Selection Committee" means a committee constituted to consider selection for appointment, confirmation and promotion of officers/staff in any grade, in accordance with the Schedules to this Regulation;(iv)"Grade" means a grade as specified in clauses 3 and 14.(v)"Post" means any post in a grade whether permanent or temporary mentioned in Schedules of this Regulation;(vi)"Regular Service" in relation to any grade means the period of service in that grade rendered in terms of clauses 4 and 15 of the Regulation and includes any period during which the officer/staff would have held the post in that grade but for being on leave or otherwise not being available for holding such post.
