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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 6(e) in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001

(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.