Section 17 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
17. Direct recruitment.
- Selection of candidate for appointment to various posts which are to be filled up by direct recruitment shall be made as per the procedure laid down below:-(a)The vacancies which are to be filled up shall be advertised at least in two leading national dailies.(b)Applications which are not received by the last date mentioned in the advertisement or which are from candidates who do not satisfy the conditions laid down will not be entertained.(c)From the remaining applications, the Appointing Authority will short-list the candidates who are to be called for an interview, provided that the Appointing Authority may choose to call all candidates for interview.(d)Final selection of the candidate(s) will be made by the Appointing Authority on the basis of combined evaluation of the candidate's performance in the interview and his/her qualifications/job experience. The Authority may at its discretion, in cases where it considers it desirable also stipulate whether examination of the candidate is a part of the selection process.(e)The Appointing Authority, in its discretion, may maintain a panel of names of suitable candidates who may be offered employment against future vacancies in the concerned posts. Any such panel of names, if prepared and maintained, shall remain valid for a period not exceeding twelve months from the date of its approval.Provided that the Authority, where it considers fit, can entrust the job of selection of suitable candidates to any agency engaged in such activity.
