[Cites 0, Cited by 0]

Telecom Regulatory Authority Of India

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

TELECOM REGULATORY AUTHORITY OF INDIA
India

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

Act 2 of 2001

Published on 1 January 2001
Commenced on 1 January 2001
[This is the version of this document from 1 January 2001.]
[Note: The original publication document is not available and this content could not be verified.]

Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001(2 of 2001)Last Updated 29th March, 2022No. 5-4/2000 -A&L. - In exercise of the powers conferred by the Sections 10(1) and 36(1) of the Telecom Regulatory Authority of India Act, 1997 as amended from time to time the Telecom Regulatory Authority of India hereby makes the following Regulation governing appointment of the officers and other employees of TRAI.

Part I – Preliminary

1. Short title and commencement.

- (i) This Regulation shall be called the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001.

(ii)It shall come into force from the date of its publication in the official Gazette.

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.

Part II – Regulations Relating to Officers' Cadre

3. Constitution of Officers' Cadre.

- (i) The officers' cadre shall consist of :

(a)any person who immediately before the constitution of this cadre was holding any post of an officer as listed in Table A below on deputation or on ad hoc appointment basis or on contract appointment basis and on offer for absorption in the officers' cadre of TRAI being made to him by the Authority exercise the option for absorption while in Telecom Regulatory Authority of India, and is regularized;

(b)any person appointed to a post under clause 5 after initial [formation of the Officers' cadre including the officers permanently absorbed under regulation 10A of these regulations] [Substituted for 'formation of the Officers' cadre.' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

(ii)Any person appointed under para (a) of sub-clause (i) above shall on such appointment be deemed to be a member of the cadre in the appropriate grade applicable to him/her from the date of his/her initial appointment with the Authority.

(iii)On the commencement of this Regulation there shall be the following posts in the Officers' cadre: -

Table A. Officers' Cadre

Grade/post	Scale of Pay
Secretary	(1) As per pay scales as determinedby rules applicable from time to time(2) Other terms and conditions as prescribed
Principal Advisor
Advisor
[Joint Advisor/Staff Officer] [Substituted for 'Joint Advisor' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]
Deputy Advisor/Senior Principal Private Secretary
Senior Research Officer/Principal Private Secretary
Technical Office
[***] [Deleted 'Technical Officer (Engineering)' by Notification No. 5-1/2014-A&P, (3 of 2017), dated 27.07.2017.]
[Section Officer/Private Secretary/Librarian] [Substituted for 'Section Officer/Private Secretary/Assistant Accounts officer/Librarian' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

The Authority may decide from time to time as regards the number of grades and strength of the posts [the number of grades and strength of the posts, (including the number of posts in the various Divisions of the Authority)] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.], as it may deem necessary.

(iv)The pay, on appointment in TRAI under the provisions above, shall normally be fixed at the minimum of the scale. The Authority may, however, fix it at a higher point in the scale keeping in view the seniority, pay already being drawn or suitability of the candidate.

Part III – Methods of Recruitment

4. Initial constitution of the Officers' Cadre.

- The Officers' cadre shall be formed initially by absorption of the officers working in TRAI who on being offered opt for and are absorbed in TRAI's cadre. The service rendered by the officers in TRAI prior to the date of notification of this Regulation, will at the discretion of TRAI, be counted as regular service for the purpose of this Regulation.

5. Method of Recruitment.

- (i) After initial formation of the Officers' Cadre, if any vacancy arises in any of the grades specified in sub clause (iii) of clause 3 or if a new post or posts is/are created in any of the grade, the same shall be filled up [in the following manner and in accordance with Schedule I] [Substituted for 'in the following manner' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]: -

Name of the Post	Mode of recruitment	Qualification/Experience
Secretary	[Promotion/[***] [Substituted for 'Deputation/Absorption/Direct Recruitment' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]]	[***] [Deleted 'As in Schedule I' by Notification No. 5-1/2014-A&P, (3 of 2017), dated 27.07.2017.]
Principal Advisor	-do-	-do-
Advisor	[Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]
Jt. Advisor	[Promotion/Deputation/ Absorption/Direct Recruitment] [Substituted for 'Deputation/Absorption/Direct Recruitment' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	-do-
[Staff Officer [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion/Deputation/Absorption	As in Schedule I]
[Deputy Advisor [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I
Senior PrincipalPrivate Secretary	Promotion/Deputation/Absorption	As in Schedule I
Senior Research Officer	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I
Principal Private Secretary	Promotion/Deputation/Absorption	As in Schedule I
Technical Officer	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I]
[***] [Deleted 'Technical Officer (Engineering)' by Notification No. 5-1/2014-A&P, (3 of 2017), dated 27.07.2017.]
[Section Officer [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I
Private Secretary	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I
Librarian	Promotion/Deputation/Absorption/Direct Recruitment	As in Schedule I]

(ii)Selection in each case under sub clause (i) of clause 5 shall be on the recommendations of the Selection Committee as specified in Schedule III.

(iii)[ Officers borne on the cadre of TRAI and possessing requisite qualifications and experience for the posts of Secretary. Principal Advisor, Advisor and Joint Advisor shall also be eligible for consideration for appointment to these posts alongwith outside candidates for appointment on deputation, absorption or direct recruitment on die basis of combined evaluation of the candidate's performance in the interview and his/her qualifications/job experience by the Selection Committee.] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

[Explanation. [Inserted by Notification No. 5-1/2014-A&P, (4 of 2016), dated 8.6.2016.] - For removal of doubts, it is clarified that on appointment on selection to the post of Secretary, Principal Advisor, Advisor and Joint Advisor, the service rendered in TRAI by the officers after inclusion in the cadre of TRAI shall be counted for grant of retiral benefits and the age limit specified for selection by direct recruitment and deputation shall not apply to the officers of TRAI cadre on their selection to the said posts.]

Part IV – Direct Recruitment

6. 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 candidates 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 if the Authority, without following the procedure mentioned above, is of the opinion that a person is suitable for a post under TRAI, the Authority shall be free to appoint that person directly in the appropriate grade.

7.

Orders on reservation of posts for SC/ST/OBC and other categories which may be applicable currently will apply to these posts.

8. Qualifications and age limit.

- Minimum qualifications and age limit for appointment to cadre by direct recruitment shall be as specified in the Schedule I.

9. Medical Examination.

- No candidate who, after such medical examination as the Authority may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service shall be appointed to the Post. The fact that a candidate has been physically examined will not mean or imply that he/she shall be considered for appointment.

Part V – Appointment by Promotion

10.

Appointment by promotion to different grades will be made from the lower grades as specified in the Schedule I.[Part VA] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] Absorption

10A.

[(1) The Appointing Authority may, from time to time, by appropriate order, appoint any person in the officer cadre on permanent absorption basis:Provided that no person shall be appointed on permanent absorption basis unless such person has, -(a)given in writing his option to get permanently absorbed in the Authority, on being called upon to do so by the Authority; and(b)completed one year on deputation in the Authority:Provided further that nothing contained in clause (b) of the first proviso shall apply to the appointment upto the grade of Senior Research Officer.] [Substituted by Notification No. 5-1/2014-A&P, (4 of 2016), dated 8.6.2016.]

(2)The Appointing Authority may absorb any person referred to in sub-regulation (l), -

(a)on recommendation of the Selection Committee and having regard to the suitability and the requirement of such person in the Authority; and

(b)in consultation with the parent Ministry/Department/Public Sector Undertakings or Statutory or Autonomous Body, as the case may be, for absorption of such persons.

11. Seniority.

- (i) The relative seniority of members of the cadre appointed to any grade at the time of initial formation of the cadre shall be fixed by the Authority and unless decided otherwise on account of special reasons be governed by their relative seniority obtaining on the date of commencement of this Regulation.

(ii)All officers included in the initial formation of the cadre in any grade shall rank senior to all officers appointed to that grade subsequently unless an officer is appointed to a grade giving him specially a certain seniority in that grade [by the Authority] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.].

(iia)[ In the case of a person who is initially taken on deputation and absorbed later, his seniority in the grade in which he is absorbed will normally be counted from the date of absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent grade on regular basis in his parent Department such regular service in the grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from - [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

(A)the date he has been holding the post on Deputation; or

(B)the date from which he has been appointed on a regular basis to the same or equivalent grade in his parent Department,

whichever is earlier:Provided that the fixation of seniority of a transferee in accordance with the above principles will not, however, affect any regular promotions to the next higher grade made prior to the date of such absorption.]

(iii)The seniority of an officer not covered by the above provisions shall be determined by the Appointing Authority.

Part VI – Contract Appointment

12.

The Authority may appoint officers on contract for a specified period at terms specified by the Authority to meet [short term requirement not exceeding three years] [Substituted for 'short term requirement' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] for which suitable entry qualifications/contract time frames/terms and conditions will be specified.

Part VII – Deputation

13.

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 VIII – Regulations Relating to the Staff Cadre

14. Constitution of Staff Cadre.

- (i) The Staff Cadre shall consist of: -

(a)any person who immediately before the constitution of this cadre was holding any post as staff as listed in Table B below on deputation or on ad hoc appointment basis or on contract appointment basis and on offer for absorption in the staff cadre of TRAI being made to him by the Authority exercises the option for absorption while in Telecom Regulatory Authority of India, and is regularized;

(b)any person appointed to a post under clause 16 after initial [formation of the Staff cadre including the staff permanently absorbed under regulation 21A of these regulations] [Substituted for 'formation of the Staff cadre' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.].

(iii)[***] [Omitted 'On the commencement of this Regulation' by Notification No. 5-1/2014-A&P, (4 of 2016), dated 8.6.2016.] there shall be the following posts in the Staff cadre: -

Table B. Staff Cadre

Grade/post	Scale of Pay
[***] [Omitted 'Junior Accounts Officer' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]/Assistant/Personal Assistant	(1) As per pay scales as determined by rules applicable fromtime to time.(2) Other terms and conditions asprescribed.
Stenographer
Lower Division Clerk
[Staff Car Driver (Special Grade)/Staff Car Driver (Grade-I)/Staff Car Driver (Grade-II)/Staff Car Driver (Ordinary Grade)] [Substituted for 'Driver (Grade I) Driver (Grade II)' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]
[Photo copy Machine Operator (Senior Grade) [Substituted for 'Photocopy Machine Operator' by Notification No. 1-6/2002-A&L, dated 22.01.2004.]Photo Copy Machine Operator]
[Despatch Rider] [Inserted by Notification No. 1-6/2002-A&L, dated 22.01.2004.]
[Multi Tasking Staff] [Substituted for 'Attendant' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]

The Authority may decide from time to time as regards [the number of grades and strength of the posts, (including the number of posts in various Divisions of the Authority)] [Substituted for 'the number of grades and strength of the posts' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.], as it may deem necessary.

Part IX – Methods of Recruitment

15. Initial constitution of the Staff Cadre.

- The Staff Cadre shall be constituted initially by the absorption of the staff working in TRAI who on being offered opt for and are absorbed in TRAI's cadre. The service rendered by the staff in TRAI prior to the date of notification of this Regulation will, at the discretion of TRAI, be counted as regular service for the purpose of this Regulation.

16. Method of Recruitment.

- [(i) After initial constitution of the staff cadre, if any vacancy arises in any of the grades specified in sub-clause (iii) of clause 14 or if new posts are created in any of the grades, it shall be filled up in accordance with Schedule II and in the following manner, namely: -

Name of the Post	Mode of Recruitment	Qualification/ Experience
Assistant/Personal Assistant	Promotion/Deputation/Absorption/ DirectRecruitment	As in Schedule II
Stenographer	Deputation/Absorption/Direct Recruitment	As in Schedule II
Lower Division Clerk	Promotion/Deputation/Absorption/ DirectRecruitment	As in Schedule II
[Staff Car Driver (Special Grade) [Inserted by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Promotion	As in Schedule II]
[****] [Deleted 'Driver (Special Grade)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]
[Staff Car Driver (Grade-I)] [Substituted for 'Driver (Grade I)' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	[Promotion] [Substituted for 'Promotion/Deputation/Absorption/Direct Recruitment' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	As in Schedule II
[Staff Car Driver (Grade-II)] [Substituted for 'Driver (Grade II)' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	[Promotion] [Substituted for 'Promotion/Deputation/Absorption/Direct Recruitment' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	As in Schedule II
[Staff Car Driver (Ordinary Grade) [Inserted by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Promotion/Deputation/ Absorption/Direct Recruitment	As in Schedule-II]
[***] [Deleted 'Driver (Ordinary Grade)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017]
Photocopy Machine Operator (Senior Grade)	Promotion	As in Schedule II
	[Qualification/Experience] [Inserted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	[As in Schedule II] [Inserted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]
Photocopy Machine Operator	Promotion/Deputation/Absorption/DirectRecruitment	As in Schedule II
Despatch Rider	Promotion/Deputation/Absorption/ DirectRecruitment	As in Schedule II
[Multi Tasking Staff] [Substituted for 'Attendant' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Deputation/Absorption/Direct Recruitment	As in Schedule II]

(ii)Selection in each case under sub clause (i) of clause 16 shall be on the recommendations of the Selection Committee as specified in Schedule III.

Part X – Direct Recruitment

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.

(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.

Provided that the Authority, where it considers fit, can entrust the job of selection of suitable candidates to any agency engaged in such activity.

18.

Orders on reservation of posts for SC/ST/OBC and other categories which may be applicable currently will apply to these posts.

19. Qualifications and age limit.

- Minimum qualifications and age limit for appointment to cadre by direct recruitment shall be as specified in the Schedule II.

20. Medical Examination.

Part XI – Appointment by Promotion

21.

Appointment by promotion to different grades will be made from the lower grades as specified in the Schedule-II[Part XIA] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] Absorption

21A.

[(1) The Appointing Authority may, from time to time, by appropriate order, appoint any person in the staff cadre on permanent absorption basis:Provided that no person shall be appointed on permanent absorption basis unless such person has, on being called upon by the Authority for permanent absorption, given in writing his option to get permanently absorbed in the Authority.] [Substituted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]

(2)The Appointing Authority may absorb the persons referred to in sub-regulation (1) , -

(a)on recommendation of the Selection Committee and having regard to the suitability and the requirement of such person in the Authority; and

(b)in consultation with the parent Ministry/Department/Public Sector Undertakings and Statutory or Autonomous Body, as the case may be, for absorption of such person.

22. Seniority.

- (i) The relative seniority of members of the cadre appointed to any grade at the time of formation of the cadre shall be decided by the authority and will generally be governed by their relative seniority obtaining on the date of commencement of this Regulation.

(ii)All staff included in the initial constitution of the service in any grade shall rank senior to all others appointed to that grade subsequently, unless someone is appointed to a grade giving him specially a certain seniority in that grade [by the Authority] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.].

(A)the date he has been holding the post on Deputation; or

(B)the date from which he has been appointed on a regular basis to the same or equivalent grade in his parent Department,

whichever is earlier:Provided that die fixation of seniority of a transferee in accordance with the above principles will not, however, affect any regular promotions to the next higher grade made prior to die date of-such absorption.] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

(iii)The seniority of a staff member not covered by the above provisions shall be determined by the Appointing Authority.

Part XII – Contract Appointment

23.

The Authority may appoint staff on contract for a specified period at terms specified by the Authority to meet [short term requirement not exceeding three years] [Substituted for 'short/medium term requirement' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] for which suitable entry qualifications/contract time frames/terms and conditions shall be specified.

Part XIII – Deputation

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)]

25. [ Probation. [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]

- Candidates appointed through direct recruitment process shall be on probation for a period of two years. A direct recruit shall be confirmed only after he/she has completed the period of probation and during the period his/her service and/or conduct have been found by the Authority to be satisfactory. In the event that the service and/or conduct of any employee are/is not found to be satisfactory during the probation period, at the discretion of the Authority, the period may be extended to provide the employee an opportunity to improve. If the service and/or conduct of any employee are/is not found to be satisfactory at the end of the probation period/ extended probation period, his/her services may be terminated.]

26. Liability for service in or outside India.

- An officer/staff member appointed to the cadre shall be liable to serve anywhere in India or outside India.

27. [ Discharge of Duties of Higher Grade and Lower Grade in Certain Cases. [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]

- The Appointing Authority may, by order, having regard to the exigency of service, direct, -

(a)to look after work of next higher grade for such period as may be specified in the order, to the officer or staff member while he continues to hold a particular post and responsibility without any pecuniary benefit;

(b)an officer, belonging to a higher grade in the cadre while holding such post, to look after the responsibilities relating to a post in the immediately lower grade without any pecuniary loss].

28. Pay fixation.

- The pay of an officer/staff member in a particular grade shall be fixed by the Authority.

29. Nationality.

- A candidate must be a citizen of India or he/she must belong to such categories of persons as may from time to time be notified by the Government.

30. Superannuation.

- The age of superannuation would be on attaining the age of 60 years.

31. Disqualification.

- No person -

(a)who has entered into or contracted a marriage with a person having a spouse living, or

(b)who having a spouse living, has entered into or contracted marriage with any person, shall be eligible for appointment to any post under the Authority,

Provided that the Authority may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this Regulation.

32. Power to relax.

- Where the Authority is of the opinion that it is necessary or expedient so to do, it may, by order, and for reasons to be recorded in writing, relax any of the provisions of this Regulation with respect to any class or category of persons.

33. Interpretation.

- If any queries relating to implementation of this Regulation arise, they shall be decided by the Authority.

34. Removal of difficulties.

- The Authority may from time to time issue such general or specific directions as may be necessary to remove difficulties in the operation of any of the provisions of this Regulation.

I

Officer' cadre

Name of Post	Mode of Recruitment	Qualification & experience for Direct Recruit	Length of service for promotion	Qualification and experience for deputation	Age for Direct Recruit
Secretary	[Deputation/Absorption/Direct Recruitment] [Substituted for 'Promotion/deputation/DR' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.][Qualification/Experience] [Inserted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	[Degree from a recognised University or equivalent.[twenty eight years experience] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.]	[Not applicable] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 09.10.2006.][(i) holding post in the HAG (pre-revised) on substantive basis or(ii) who have been granted HAG (pre-revised) in their cadre on non-functional upgradation (NFU) basis and having four years regular service in the SAG] [Substituted for 'holding equivalent post on regular basis' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]and not exceeding 58 years of age.Preference will be given to those holding any or a combination of the following: -(i) Senior managerial position;Bachelors Degree in Telecommunication Engineering form a recognised University or equivalent;(iii) Bachelors Degree in Electronics and Telecommunication Engineering from a recognised University or equivalent;[Explanation: For removal of doubts, it is clarified that on appointment on selection to the post of Secretary, Principal Advisor, Advisor and Joint Advisor, the service rendered in TRAI by the officers after inclusion in the cadre of TRAI shall be counted for grant of retiral benefits and the age limit specified for selection by direct recruitment and deputation shall not apply to the officers of TRAI cadre on their selection to the said posts] [Inserted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.](iv) MBA Degree from a Recognised University or equivalent.[(v) Masters Degree in Economics/Commerce or Doctorate Degree in Economics/Commerce] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]]	Not exceeding 55 years
Principal Advisor	[Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Degree from a recognised University or equivalent.[twenty five years experience] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.]	[Not applicable] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or(ii) officers in SAG with[four years of regular service] [Substituted for 'three years of regular service' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]in that grade or[(iii) Group A officers having twenty-one years of regular service in Group A of which at least[four years of regular service] [Substituted by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]shall be in the SAG]	Not exceeding 55 years
Advisor	[Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University or equivalent.[twenty years experience] [Substituted for '17 years experience' by Notification No. 5-2/2005-A&P, (No. 6 of 2009), dated 20.03.2009.]including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.	Promotion from amongst the officers with 4 years of regularservice in a grade immediately below.	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or(ii) officers in SelectionGrade with[four years of regular service] [Substituted 'six years of regular service' by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]in that grade or[(iii) Group A officers having seventeen years of regular service in Group A of which at least four years of regular service shall be in the Selection Grade] [Substituted by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]	Not exceeding 50 years
Joint Advisor	(i) [ Fifty percent of posts, by promotion failing which by deputation.(ii) Fifty percent of posts by deputation/absorption/direct recruitment.] [Substituted for 'Deputation/Absorption/Direct Recruitment' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	Degree from a recognised University or equivalent.[sixteen years experience] [Substituted for '14 years experience' by Notification No. 5-2/2005-A&P, (No. 6 of 2009), dated 20.03.2009.]including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.	[Promotion from amongst the officers with five years of regular service in a grade immediately below possessing the requisite educational and technical qualifications] [Substituted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or(ii) officers in JuniorAdministrative Grade with[five years of regular service] [Substituted for 'four years of regular service' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]in thatgrade or[(iii) Group A officers having twelve years of regular service in Group A of which at least four years of regular service shall be in the Junior Administrative Grade] [Substituted by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]	Not exceeding 50 years
[Staff Officer [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion/ Deputation/ Absorption	Not applicable	Promotion from amongst the officers with 4 years of regular service in Senior Principal Private Secretary grade	Officers of the Central Government, Public Sector Undertakings, and Statutory or Autonomous Bodies(i) holding equivalent post or(ii) Officers in Senior Principal Private Secretary grade with 4 years of regular service in that grade.	Not applicable]
Deputy Advisor	[Promotion/ Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University or equivalent. 10 yearsexperience including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.	Promotion from amongst the officers with 4 years of regularservice in a grade immediately below.	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or(ii) officers in Senior TimeScale with[four years of regular service in that grade] [Substituted for 'five years of regular service in that grade' by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]or[***] [Deleted '(iii)' by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]	Not exceeding 45 years
Senior Principal Private Secretary	[Promotion/ Deputation/Absorption/] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Not applicable] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Promotion from amongst the officers with 4 years of regularservice in a grade immediately below.] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or (ii) officers in Senior TimeScale with 4 years of regular service in that grade. The officermust posses the working knowledge of computer	Not exceeding 45 years
Senior Research Officer	[Promotion/ Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University or equivalent. 8 yearsexperience including relevant experience in the field oftelecommunications, industry, finance, accountancy, law,management, or consumer affairs.	[Promotion from amongst the officers with 4 years of regularservice in the grade of Technical Officer having working knowledge of computer.] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post on regular basis or(ii) Officers in Junior Timescale with 4 years of regular service in that grade or[7 years of regular service in the grade of Section Officer or any other equivalent or higher grade] [Substituted by Notification No. 5-2/2000-A&P, (No. 3 of 2010), dated 13.07.2010.]The officer must possess the working knowledgeof computer.	Not exceeding 40 years
Principal Private Secretary	[Promotion/Deputation/Absorption] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Not applicable] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion from amongst the officers with 7 years of regularservice in a grade immediately below. The working knowledge ofcomputer is essential.	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holding equivalentpost or (ii) with 7 years of regular service in the grade ofPrivate Secretary in the pay scale of Rs. 6500-10500 orequivalent. The officer must have working knowledge of computer.	[Not applicable] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]
Technical Officer	[Promotion/Deputation/Absorption/Direct Recruitment] [Substituted for 'Promotion/DR/Deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University/Institutions, with 3years experience. However, depending on the post to be filled,specific degree in Electronic and/or TelecommunicationsEngineering, Commerce, Economics, Accountancy, Law, or Managementetc. may be prescribed based on the need.	Promotion from amongst the officer with 3 years of regularservice in a grade immediately below, with working knowledge ofcomputer	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holding equivalentpost or (ii) with 3 years of regular service in a grade ofSection Officer or equivalent. The officer must possess theworking knowledge of computer.	Not exceeding 30 years
[* [Deleted 'Technical Officer (Engineering)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]	*	*	*	*	*]
[Section Officer/Librarian] [Substituted for 'Section Officer/Assistant Account Officer/Librarian' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	[Promotion/Deputation/Absorption/ Direct Recruitment] [Substituted for 'Promotion/DR/Deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University/Institutions, with 2years of relevant experience. For librarian, Degree should be inLibrary Science, with 2 years relevant experience.	Promotion from amongst the officials with 6 years of regularservice in a grade immediately below with working knowledge ofcomputer.	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post or(ii) with 6 years of regular service in Gradeimmediately below. The officer must possess the working knowledgeof computer.	Not exceeding 30 years.
Private Secretary	[Promotion/Deputation/Absorption/Direct Recruitment] [Substituted for '-do-' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Degree from a recognised University, and 5 years experiencein Secretarial position. Computer literacy is essential.	Promotion from amongst the officials with 6 years of regularservice in a grade immediately below with working knowledge ofcomputer.	[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officers of Central/State Govt./PSUs' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holdingequivalent post or (ii) with 6 years of regular service in aGrade immediately below. The officer must possess the workingknowledge of computer.	Not exceeding 30 years

Note. - For the post of Advisors dealing with Networks i.e. Fixed, Mobile and Converged, a Degree in Electronic and/or Telecommunications Engineering would be an essential qualification.[Note 1. [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] - For the post of Principal Advisors/Advisors/Joint Advisors/Deputy Advisors/Senior Research Officers dealing with matters relating to [Fixed, Mobile and Converged Networks] in telecommunication, a Degree in Electronic Engg. and/or Telecommunications Engineering from a recognized University would be an essential qualification for the persons appointed by promotion/deputation/absorption/ direct recruitment, as the case may be, and possessing requisite experience in the telecommunication field.Note 2. - For the post of Principal Advisors/Advisors/Joint Advisors/Deputy Advisors/Senior Research Officers dealing with matters not falling under Note 1, a Master/Bachelors Degree in Business Administration/Economics/Commerce/ Engineering/Law/Science/Humanities from a recognized University/institution or, Membership of the Institute of Chartered Accountants of India/Institute of Cost and Works Accountants of India, as the case may be, would be an essential Qualifications for the persons to be appointed by promotion/deputation/absorption/direct recruitment, as the case may be, and possessing requisite experience in the relevant field.Note 3. - The maximum age for persons to be appointed on deputation to the posts of Principal Advisors, Advisors, Joint Advisors, Staff Officer, Deputy Advisors, Senior Principal Private Secretary Senior Research Officers, Principal Private Secretary, Technical Officers, Section Officer/Librarian and Private Secretary shall in no case exceed fifty six years on the date of closing of applications for filling up die posts, as the case may be.Note 4. - The persons appointed before die commencement of the Telecom Regulatory Authority of India (Officers and Staff Appointment) (Seventh Amendment) Regulations 2008, and holding post in the feeder grade, shall continue to be considered for promotion to such next higher post and all other provisions of the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001 (2 of 2001), as they stood before such commencement, shall continue to apply to such persons appointed before such amendmentNote 5. - Mere fulfillment of eligibility criteria as specified in these Regulations, will not confer a right upon any individual for claiming promotion to the next higher grade. Cases for promotion would be considered subject to administrative expediency keeping in view availability of vacancies in the next higher grade.][Note 6. [Substituted by Notification No. F. No. 5-1/2020-A&P, dated 21.5.2020 (w.e.f. 15.2.2001).] - (i) An officer borne on the cadre of the Authority and holding the post of Advisor shall be eligible, subject to being found fit and suitable by the Authority, for financial upgradation to the next higher grade of Principal Advisor (L-15) upon completion of 8 years of service in the Advisor Grade (L-14) or any other equivalent grade.

(ii)An officer borne on the cadre of the Authority and holding the post of Joint Advisor shall be eligible, subject to being found fit and suitable by the Authority, for financial upgradation to the next higher grade of Advisor (L-14) upon completion of 8 years of service in the grade of Joint Advisor (L-13) or any other equivalent grade.

(iii)For the purpose of reckoning "8 years of service" for financial upgradation mentioned in clauses (i) and (ii) above, such service would mean any service in the relevant grade in the parent cadre of the officer or in any other organization or in the Authority irrespective of any break or breaks in between.

(iv)The financial upgradation granted in terms of sub-notes (i) and (ii) shall not be construed as promotion to higher grade and shall be on non-functional basis.]

[Note 7. [Inserted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.] - The exemption from the rule of immediate absorption is not required for appointment on deputation basis for the posts of Assistant, Section Officer, Senior Research Officer, Deputy Advisor, Joint Advisor, Advisor, Principal Advisor and Secretary.]

II

Staff Cadre

Name of Post	Mode of Recruitment	Qualification & experience for Direct Recruit	Length of service for promotion	Qualification and experience for deputation	Age for Direct Recruit
[Assistant [Substituted for 'Junior Account Officer/Assistant' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion/Deputation/Absorption/Direct Recruitment	A Graduate Degree from a recognised University/Institution.Possessing working knowledge of computer	[Promotion from amongst the officials having working knowledge of computer with (i) ten years of regular service in the grade of Lower Division Clerk or (ii) ten years of regular service in the grade of Photo Copy Machine Operator with Matric or equivalent qualification from a recognised board or institution and successfully qualifying examination held by TRAI.] [Substituted by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]	Officials of Central Government, Public Sector Undertakings, and Statutory or Autonomous Bodies(i) holding equivalent post or(ii) ten years of service in the pay scale of Rs.3050-4590 with working knowledge of computer.	Not exceeding 28 years]
Personal Assistant	[Promotion/Deputation/Absorption/ Direct Recruitment] [Substituted for 'Promotion/DR/ Deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	(i) 12th Standard Pass from a recognised Board/Institution(ii) a Speed of 120 w.p.m. for Stenography (English or Hindi) and30 w.p.m. in typing, Possessing working Knowledge of computer	Promotion from amongst the officials with six years of regularservice in a grade immediately below having working knowledge ofcomputer.	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officials of Central/State Govt./PSU' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holding equivalentpost or (ii) with six years of regular service in a gradeimmediately below. Having working knowledge of computer.	Not exceeding 28 years
Stenographer	[Deputation /Absorption/ Direct Recruitment] [Substituted for 'DR / Deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	(i)Matric or equivalent from a recognised Board/Institutionand (ii) a speed of 80 w.p.m. in Stenography (English/Hindi ) andtyping speed of 30 w.p.m.., possessing working knowledge ofcomputer	N.A.	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officials of Central /State Govt./PSU' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]holding equivalent postor(i) Lower Division Clerk with a speed of 80 w.p.m. inStenography (English/Hindi) and typing speed of 30 w.p.m. andpossessing working knowledge of computer	Not exceeding 27 years
Lower Division Clerk	[Promotion/Deputation/Absorption/Direct Recruitment] [Substituted for 'DR/Deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	(i) Matric or equivalent from a recognised Board/Institutionand (ii) a typing speed of 30 w.p.m. in English/Hindi and (iii)possessing working knowledge of computer.	[Promotion from amongst Attendants with 3 years of regular service in that grade and who possess the following:(i) matriculation or equivalent from a recognised board or institution, (ii) a typing speed of 30 w.p.m in English/Hindi;[or proficiency in computer operation to be determined through test] [Amended as 'N.A' by Notification No. 5-4/2000-A&L(Vol.I), (7 of 2004), dated 11.05.2004.][***] [Deleted 'and' & sub-clause (iii) ' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.]]	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officials of Central/State Govt./PSU' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) holding equivalentpost with typing speed of 30 w.p.m. in English/Hindi and havingworking knowledge of computer.	Not exceeding 27 years
[Staff Car Driver (Special Grade) [Inserted by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022..]	Promotion	Not Applicable	Promotion from amongst the officials with three years of regular service in the Staff Car Driver (Grade-I) in Pay Level - 5 of the Seventh Central Pay Commission	Not Applicable	Not Applicable]
[* [Deleted 'Driver (Special Grade)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]	*	*	*	*	*
[Staff Car Driver (Grade-I) [Substituted for 'Driver (Grade-I)' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Promotion	Not Applicable	Promotion from amongst the officials who have (i) completed either six years of regular service in the Staff Car Driver (Grade-II) in Pay Level - 4 of the Seventh Central Pay Commission or a combined service of fifteen years in Staff Car Driver (Grade-II) and Staff Car Driver (Ordinary Grade) and (ii) passed the trade test specified by the Government	Not Applicable	Not Applicable]
[Staff Car Driver (Grade-II) [Substituted for 'Driver Grade-II' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Promotion	Not Applicable	Promotion from amongst the officials who have completed nine years of regular service in the Staff Car Driver (Ordinary Grade) in Pay Level - 2 of the Seventh Central Pay Commission and have passed the trade test specified by the Government	Not Applicable	Not Applicable]
[Staff Car Driver (Ordinary Grade) [Inserted by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Promotion/Deputation/ Absorption/Direct Recruitment	(i) passed 8th standard, (ii) possessing a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor car for three years	Multi Tasking Staff who possesses the following - (i) passed 8th standard (ii) a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor cars for three years	Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies holding equivalent post or Multi Tasking Staff who possesses the following - (i) passed 8th standard (ii) a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor car for three years	Not exceeding forty years]
[* [Deleted 'Driver (Ordinary Grade)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]	*	*	*	*	*]
[Photo Copy Machine Operator (Senior Grade) [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Promotion	Not Applicable	Photo Copy Machine Operator with eight years of regular service in the grade.	Not Applicable	Not Applicable]
[Photo Copy Machine Operator [Inserted by Notification No. 1-6/2002-A&L, dated 22.01.2004.]	[Promotion/Deputation/ Absorption/Direct Recruitment] [Substituted for 'By Transfer on deputation failing which by promotion/direct recruitment' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	(i) Matriculation(ii) One year experience of operating photocopy machines	(i) 3 years regular service in group 'D'(ii) One year experience of operating photocopy machines	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies having the following qualifications and experience namely:-] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) Matriculation(ii) One year experience of operating photocopy machines	Not exceeding 40 years
Despatch Rider	[Promotion/Deputation/ Absorption/Direct Recruitment] [Substituted for 'By Transfer on deputation failing which by promotion/direct recruitment' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	(i) 8th Pass(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;(iv) Two years experience of driving motorcycle or autorickshaw;(v) ability to read English and Hindi.	(i) 3 years regular service in Group 'D'(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;(iv) Two years experience of driving motorcycle or autorickshaw;(v) ability to read English and Hindi.	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies having the following qualifications and experience namely:-] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](i) 8th Pass(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;(iv) Two years experience of driving motorcycle or autorickshaw;(v) ability to read English and Hindi.	Not exceeding 40 years]
[Multi Tasking Staff] [Substituted for 'Attendant' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	[Deputation/Absorption/ Direct Recruitment] [Substituted for 'DR/ deputation' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Eighth Standard pass. Should be able to read and writeEnglish.	N.A.	[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [Substituted for 'Officials of Central/State Govt./PSU' by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]holding equivalent post	Not exceeding 40 years

[Note 1. [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.] - The maximum age for persons to be appointed on deputation to the posts of Assistant, Personal Assistant, Lower Division Clerk, Driver (Grade I) 'Driver (Grade II), Photo Copy Machine Operator, Despatch Rider, and Attendant, shall in no case exceed fifty six years on the date of closing of applications for filling up the posts.Note. - 2. The persons appointed, before the commencement of the Telecom Regulatory Authority of India (Officers and Staff Appointment) (Seventh Amendment) Regulations, 2008, and holding post in the feeder grade, shall continue to be considered for promotion to such next higher post and all other provisions of the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001(2 of 2001), as they stood before such commencement, shall continue to apply to such persons appointed before such amendmentNote 3. - The ex-servicemen and persons having training in basic and refresher courses in Home guards and civil Defence shall be given preference for appointment/promotion to the posts of Driver (Grade I), Driver (Grade II), Photo Copy Machine Operator (Senior grade), Photo Copy Machine Operator, Despatch Rider, and Attendant.Note 4. - Mere fulfillment of eligibility criteria as specified in these Regulations, will not confer a right upon any individual for claiming promotion to the next higher grade Cases for promotion would be considered subject to administrative expediency keeping in view availability of vacancies in the next higher grade.][Note 5. [Inserted by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.] - The present modification shall be without prejudice to the validity of anything previously done under the Regulation.]

III

Sl. No.	Name of the post	Composition of the Selection Committee.
1.	Secretary	Chairperson, TRAI Members, TRAI	Chairman Member
2.	Principal Advisor/Advisor	Chairperson, TRAI Members, TRAI	Chairman Member
3.	Joint Advisor	Member, TRAI Secretary Advisor of concerned Division	Chairman Member
4.	Deputy Advisor & Equivalent	Secretary Advisor([A&P] [Substituted for 'A&L' by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.])Advisor of Concerned Division	Chairman MemberMember
5.	Senior Research Officer & equivalent	-do-	-do-
6.	Section Officer & equivalent	Advisor ([A&P] [Substituted for 'A&L' by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]) Jt./Dy.	Chairman Advisor([A&P] [Substituted for 'A&L' by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]) Member
7.		Jt./Dy. Advisor([FA] [Substituted for 'F&A' by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.])	Member
8. [ [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.]	Assistant. & equivalent	Advisor [(A&P)]Jt./Dy. AdvisorSr. Research Officer	Other thanA&P division
9.	Stenographer & Lower Division Clerk	Jt./Dy. Advisor [(A&P)]Sr. Research OfficerSr. Research Officer	Other thanA&P division
9A.	Photocopy Machine Operator (Senior Grade)/Photocopy Machine Operator/Despatch Rider	Jt./Dy. Advisor [(A&P)]Sr. Research OfficerSr. Research Officer	Other thanA&P division
10.	[Driver (Special Grade)[Staff Car Driver (Special Grade) /Staff Car Driver (Grade-I)/Staff Car Driver (Grade-II)/Staff Car Driver (Ordinary Grade)] [Substituted for 'Driver (Grade-I) Driver (Grade-II)' by Notification No. 5-1/2014-A&P, (No. 4 of 2016), dated 8.06.2016.][***] [Deleted 'Driver (Ordinary Grade)' by Notification No. 5-1/2014-A&P, (No. 3 of 2017), dated 27.07.2017.]]	Jt/Dy Advisor [(A&P)]Sr. Research OfficerSr. Research Officer	Other thanA&P division
11.	[Multi Tasking Staff] [Substituted for 'Attendant' by Notification No. RG-16/2/(1)/2022-AP, (No. 1 of 2022), dated 24.03.2022.]	Jt./Dy/Advisor (A&P)Sr. Research OfficerSr. Research Officer	Other thanA&P division]

Legal Document View

Unlock Advanced Research with PRISMAI