Section 21A in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
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.
