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Telecom Regulatory Authority Of India - Section

Section 3 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001

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.