Telecom Regulatory Authority Of India - Subsection
Section 3(b) in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
(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: -
