Telecom Regulatory Authority Of India - Subsection
Section 14(b) in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
(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.].(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)[***] [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: -
