Section 10A in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
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.
