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Central Acts and Rules Amended and Updated
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      • 1. Short title and commencement
      • 2. Definitions
      • 3. Obligation of every direct to home operator to give direct to home service
      • 4. Option to provide Direct to Home Customer Premises Equipment on out right purchase or hire purchase or rent
      • 4-A. Obligation of Direct to home operator to provide repair and maintenance of Direct to Home Customer Premises Equipment
      • 5. Procedure for direct to home service connection, disconnection or shifting
      • 6. Discontinuing exhibiting of any channel only after notice
      • 7. Discontinuing direct to home service to any direct to home subscriber
      • 8. Prohibition to disable Direct to Home Set Top Boxes
      • 9. No increase of subscription for direct to home service for six months
      • 9-A. No change in composition of a subscription package during first six months of enrolment or during the period of validity of subscription paid in advance
      • 9-B. Notice before change in composition of a subscription package
      • 10. No charges to be levied during discontinuance of direct to home service
      • 11. Billing for post-paid direct to home subscribers
      • 12. Providing usage details in respect to pre-paid direct to home service
      • 13. Establishment of Call Centre
      • 14. Procedure for handling request or complaint by Call Centres
      • 15. Time limit for redressal of grievance of the direct to home subscriber by Call Centres
      • 16. Appointment or designation of Nodal officer
      • 17. Redressal of Grievances of direct to home subscribers by Nodal officers
      • 18. Handling of grievances of direct to home subscriber by Nodal officers
      • 19. Time limit for redressal of complaints by Nodal officer
      • 20. Complaints forwarded to direct to home operator by Authority
      • 21. Manual of Practice for direct to home subscriber
      • 22. Identification of personnel of direct to home operator
      • 23. Inspection and auditing
      • 24. Intervention by Authority in certain cases
      • 25. Application of other laws not barred
      • 26. Right of direct to home subscriber to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 27. Provisions of these regulations to apply to persons availing direct to home service before commencement of these regulations
      • 1. Short title and commencement
      • 2. Applicability
      • 3. Definitions
      • 4. Request for Provision of Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 5. Obligation of the specified service provider, to whom request has been made under regulation 4, to provide Domestic Leased Circuits or Local Lead of Domestic Leased Circuit(s)
      • 6. Maintenance of records in certain cases
      • 7. Tariff for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 8. Provision for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit on "Rent and Guarantee Terms" or "Special Construction basis" or "Contribution basis" in certain cases
      • 9. Security and monitoring arrangements (including lawful interception) in relation to Domestic Leased Circuits
      • 10. These regulations not to apply in certain cases
      • 11. Application of other laws not barred
      • 12. Inspection and auditing
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Provision for interconnection to all Eligible Service Providers.
      • 4. Prohibition to deny to subscribers access to Intelligent Network.
      • 5. Switches to be capable of resolving the access codes allotted as per National Numbering Plan 2003.
      • 6. Obligation to follow Numbering plan.
      • 7. Intelligent Network Services to be launched after obtaining access code allocation.
      • 8. Network equipment (including circuit or packet switches) to conform to the International Telecommunication Union and Telecommunication Engineering Centre standards and Standards of the industry.
      • 9. Compliance with Quality of Service standards.
      • 10. Intelligent Network Services under commercial and technical arrangements or agreement.
      • 11. Usage Charges under the arrangements or agreement entered under sub-regulation (2) of regulation 10.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of access to cable landing station and related international submarine cable capacity by owner of cable landing station.
      • 4. Application by eligible Indian International Telecommunication Entity for access facilitation to cable landing station and related international submarine cable capacity.
      • 5. Confirmation by the owner of cable landing station after receipt of application under regulation 4.
      • 6. Entering into an agreement for providing Access Facilitation.
      • 7. Demand for access to Reference Capacity.
      • 8. Ensuring provision of backhaul circuit by eligible Indian International Telecommunication Entity.
      • 9. Testing of Reference Capacity proposed to be acquired by eligible Indian International Telecommunication Entity.
      • 10. Access Facilitation Charges and payment terms.
      • 11. Capacity up-gradation and payment for capacity up-gradation charges by eligible Indian International Telecommunication Entity.
      • 12. Cancellation charges.
      • 13. Termination or discontinuance of Access Facilitation by owner of cable landing station.
      • 14. Restoration of Access Facilities.
      • 15. Application by eligible Indian International Telecommunication Entity for provisioning of Co-location space.
      • 16. Co-location charges and payment terms.
      • 17. Allocation of alternative Co-location space.
      • 18. Additional Co-location space and Co-location equipment.
      • 19. Installation of Co-location Equipment by eligible Indian International Telecommunication Entity.
      • 20. Authorization for physical access for Co-location space at cable landing station.
      • 21. Prohibition to sub-lease the Co-location space.
      • 22. The Co-location space to be used for the purpose of accessing submarine cable capacity in the cable landing station by the eligible Indian International Telecommunication Entity.
      • 23. Termination of lease of Co-location space.
      • 24. No obligation of owner of cable landing station to place Co-location equipment of the eligible Indian International Telecommunication Entity adjacent to each other.
      • 25. Period of Co-location agreement.
      • 26. Reporting Requirements.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Access Facilitation Charges on or after 1st January, 2013.
      • 4. Colocation charges on or after 1st January, 2013.
      • 5. Review.
      • 1. (1)
      • 2. (2)
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Purpose of laying down the Code of Practice for metering and billing accuracy
      • 4. Code of Practice for metering and billing accuracy
      • 5. Review
      • 6. Auditing of metering and billing system
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Benchmarks for Quality of Service (QoS) Parameters
      • 4. Reporting requirement
      • 5. Registration of Demands for Broadband Connections
      • 6. Auditing
      • 7. Customer Perception of Service
      • 8. Broadband Connection Speed (download)
      • 9. Review
      • 10. Interpretation
      • 11. Explanatory memorandum
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Contents of the Register
      • 4. Confidential portion of the Register
      • 5. Registration of Interconnect Agreement
      • 6.
      • 7.
      • 8. Access to the Register
      • 9.
      • 10.
      • 11.
      • 12. Levy of fees and other charges
      • 13. General
      • 1. Short title, extent and commencement.
      • 2. Criteria for Registration of consumer organisation/NGOs.
      • 3. Rules Governing Registration.
      • 4. Interaction with TRAI.
      • 5. Mode of Data sharing.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality Of Service Benchmarks for Dial-up access to the ISP Node.
      • 5. Quality of Service Benchmarks for Leased Line Access Service.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding Effect.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality of Service (QoS) Parameters.
      • 5. Review.
      • 6. Explanatory Memorandum.
      • 7. Over-riding Effect.
      • 8. Repeal and Saving.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Procedure for cable service connection, disconnection or shifting.
      • 4. Contents of application formats.
      • 5. Provision of cable service to every person subject to technical and operational feasibility.
      • 6. Response and time limit for providing connection.
      • 7. Communication of technical or operational non-feasibility.
      • 8. Discontinuing cable service to subscriber only after prior notice.
      • 9. Provision of bills and receipts to subscribers.
      • 10. Requirements of billing system.
      • 11. Establishment of help desk.
      • 12. Handling of complaints, etc.
      • 13. Provision of power back-up.
      • 14. Carrying of photo identification and proper behaviour by representatives of the cable operators and multi system operators.
      • 15.
      • 16. Arrangements for repairs or replacement of decoder or set top box supplied by the cable operator or multi system operator.
      • 17. Notice to subscribers before taking off channels from cable television network.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Quality of Service Parameters in respect of which compliance reports are to be submitted to the Authority.
      • 3A. Consequences for failure of basic service providers to meet the Quality of Service benchmarks.
      • 4. Quality of Service parameters in respect of which compliance is to be monitored by the service provider.
      • 5. Quality of Service parameters in respect of which compliance reports are to be submitted to the Authority.
      • 5A. Consequences for failure of cellular mobile telephone service providers to meet the Quality of Service benchmarks.
      • 6. Quality of Service parameter in respect of which compliance is to be monitored by the service provider.
      • 6A. Duration of alert for the called party.
      • 7. Quality of Service parameters to be reflected in customer perception of service.
      • 8. Record Keeping.
      • 9. Reporting.
      • 9A. Consequences for failure of the service providers to submit compliance report.
      • 10. Publication.
      • 11. Review.
      • 12. Overriding Effect.
      • 13. Repeal and Saving.
      • 14. Interpretation.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Provisions relating to connection, disconnection, transfer and shifting of cable service in CAS areas
      • 4. Provisions relating to complaint handling and redressal in respect of cable services in CAS areas
      • 5. Billing Procedure and billing related complaints in respect of cable services in CAS areas
      • 6. STB related issues and complaints in respect of cable services in CAS areas
      • 7. Change in positioning of channels/Taking the channel off air in respect of cable services in CAS areas
      • 8. Technical Standards
      • 9. Monitoring of performance of quality of service standards in respect of cable services in CAS areas
      • 10. Public awareness campaign in CAS areas
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Amendment and Annulment.
      • 4. Interpretation.
      • 5. Levy of Fees.
      • 6.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Fee and other charges
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Title, extent and commencement.
      • 2. Definition.
      • 3. General.
      • 4. Interpretation.
      • 5. Meetings for transaction of Business and Procedure to be followed.
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      • 16.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
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      • 19.
      • 20.
      • 21.
      • 22. Prescription of fee/ charges by Access Providers.
      • 23.
      • 24. Distributed Ledger(s) for Complaints.
      • 25. Complaint Mechanism.
      • 26. Record keeping and reporting.
      • 27.
      • 28. Consequences for contravention of the provisions of regulations by Access Providers.
      • 29. Examination of telecom resources put under outgoing Usage Cap or having been disconnected.
      • 30.
      • 31.
      • 32.
      • 33. Power to appoint inquiry committee.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38. Repeal and Saving.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Startup Kit.
      • 4. Vouchers.
      • 5. Colour band on paper vouchers.
      • 6. Information to prepaid consumers on activation of a voucher.
      • 7. Information to prepaid consumers relating to usage.
      • 8. Past Usage details in respect of prepaid mobile connections.
      • 9. Establishment of facility for providing information about the account of the consumer.
      • 10. Premium Rate Service and Value Added Service.
      • 11. Deactivation of cellular mobile telephone connection of prepaid consumer due to nonusage.
      • 12. Automatic Number Retention scheme for prepaid consumers.
      • 13. Safe Custody scheme for postpaid consumers.
      • 14. The grace period for reactivation.
      • 15. Communication of information to the consumer.
      • 17. Default status of international mobile roaming service.
      • 18. Information to consumers on activation of international mobile roaming service.
      • 19. Information to consumers on selection of tariff.
      • 20. Information to consumer as soon as the mobile equipment is switched on by the consumer in the visiting country.
      • 21. Information to consumers at different stages of exhaustion of entitled data usage while roaming internationally as per the selected tariff.
      • 22. Information to the consumer who may initiate use of international mobile roaming service in a country or area not covered by the tariff subscribed or where the applicable tariff differs from the subscribed tariff.
      • 23. Establishment of facility for providing information about the account of the consumer while roaming internationally.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Establishment of Call Centre
      • 4. Procedure for handling grievances by Call Centres
      • 5. Time limit for redressal of grievance of consumers by Call Centres
      • 6. Appointment of Nodal officer
      • 7. Redressal of Consumer Grievances by Nodal officers
      • 8. Handling of grievances of consumers by Nodal officers
      • 9. Time limit for redressal of complaints by Nodal officer
      • 10. Appointment of appellate authority
      • 11. Appeal to appellate authority of service provider for redressal of consumer grievances
      • 12. Composition of appellate authority for redressal of grievances of the consumers
      • 13. Intimation of appointment of appellate authority
      • 14. Remuneration
      • 15. Secretariat of an appellate authority
      • 16. Disposal of appeal by appellate authority
      • 17. Reporting requirements
      • 18. Status of appeals
      • 19. Complaints referred to service providers by Authority
      • 20. Manual of Practice for handling consumer complaints
      • 21. Providing usage details in respect to pre-paid mobile connections
      • 22. Consumer Grievance Redressal Mechanism by other service provider in certain cases
      • 23. Inspection and auditing
      • 24. Application of other laws not barred
      • 25. Right of consumers to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 26. Reckoning of time limit for the purposes of these regulations
      • 27. These regulations not to apply in certain cases
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The form and verification while filing an appeal
      • 4. Fee for filing an appeal
      • 5. Procedure for service of notices
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary, allowances, etc. of the Chairperson.
      • 4. Leave.
      • 5. Contribution to Contributory Provident Fund.
      • 6. Other conditions of service.
      • 7. Applicability of rules.
      • 8. Terms and Conditions of Service of Members.
      • 9. Oath of Office and Secrecy.
      • 10. Declaration of financial or other interest.
      • 11. Residuary provision.
      • 12. Powers to relax.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Request for confidentiality and decision thereon
      • 4. Seeking access to information
      • 5. Rejection of request for disclosure
      • 6. Exemption from disclosure of information
      • 7. Grounds for refusal of access to information
      • 8. Form of information
      • 9. Severability
      • 10. Information required for law enforcement
      • 11. Fee
      • 12. Explanatory memorandum
      • 13. General
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Meeting allowance.
      • 4. Conveyance allowance.
      • 5. Oath of office and secrecy.
      • 6. Residuary matters.
      • 7. Powers to relax.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Furnishing of returns
      • 4. Preparation and submission of annual report
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Assets of the Fund.
      • 5. Administration of Funds and audit.
      • 6. Management of the Fund.
      • 7. Term of Office of the Board of Trustees.
      • 8. Resignation and cession of Trustee.
      • 9. Disqualification for the Trusteeship and removal.
      • 10. Meetings and Quorum.
      • 11. Minutes of the Meeting.
      • 12. Fees and Allowances.
      • 13. Conditions of eligibility.
      • 14. Nominations.
      • 15. Subscriber's Accounts.
      • 16. Conditions of subscriptions.
      • 17. Rates of subscription.
      • 18. Contribution by Authority.
      • 19. Transfer to Foreign Service or deputation out of India and Realization of subscriptions.
      • 20. Interest.
      • 21. Advances from the Fund.
      • 22. Recovery of Advance.
      • 23. Wrongful use of advance.
      • 24. Withdrawal from the fund.
      • 25. Conditions for withdrawal.
      • 26. Conversion of an advance into a withdrawal.
      • 27. Final withdrawal of accumulations in the Fund.
      • 28. Retirement of Subscriber.
      • 29. Procedure on death of a subscriber.
      • 30. Dismissal, resignation and cessation of service.
      • 31. Deductions.
      • 32. Manner of payment of amount in the Fund.
      • 33. Deposit Linked Insurance Scheme.
      • 34. Relaxation of the provisions of the rules in individual cases.
      • 35. Validation of contribution to the contribution made by the Authority and the subscriber, etc.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Annual Statement of accounts and other relevant records
      • 4.
      • 5. Authorised signatory
      • 1. Short title and commencement
      • 2. Definitions
      • 2-A.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of Officers' Cadre.
      • 4. Initial constitution of the Officers' Cadre.
      • 5. Method of Recruitment.
      • 6. Direct recruitment.
      • 7.
      • 8. Qualifications and age limit.
      • 9. Medical Examination.
      • 10.
      • 10A.
      • 11. Seniority.
      • 12.
      • 13.
      • 14. Constitution of Staff Cadre.
      • 15. Initial constitution of the Staff Cadre.
      • 16. Method of Recruitment.
      • 17. Direct recruitment.
      • 18.
      • 19. Qualifications and age limit.
      • 20. Medical Examination.
      • 21.
      • 21A.
      • 22. Seniority.
      • 23.
      • 24.
      • 25. Probation.
      • 26. Liability for service in or outside India.
      • 27. Discharge of Duties of Higher Grade and Lower Grade in Certain Cases.
      • 28. Pay fixation.
      • 29. Nationality.
      • 30. Superannuation.
      • 31. Disqualification.
      • 32. Power to relax.
      • 33. Interpretation.
      • 34. Removal of difficulties.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Filing of application
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The Judge to conduct inquiry
      • 4. Powers of the Judge
      • 1. Short title and commencement
      • 2. Definitions
      • 3. ( i ) Salaries and allowances
      • 4. Oath of office and Secrecy
      • 5. Interpretation
      • 6. Residuary provision
      • 7. Power to relax
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Categories of Officers and employees of the Authority and pay scales.
      • 4. Conditions of service.
      • 5. Salary and allowances payable to, and other conditions of service of, Consultant.
      • 6. Powers to relax.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Establishment and incorporation of Authority.
      • 4. Qualifications for appointment of Chairperson and other members.
      • 5. Term of office, conditions of service, etc., of Chairperson and other members.
      • 6. Powers of Chairperson and ViceChairperson.
      • 7. Removal and suspension of member from office in certain circumstances.
      • 8. Meetings.
      • 9. Vacancies, etc., not to invalidate proceedings of Authority.
      • 10. Officers and other employees of Authority.
      • 11. Functions of Authority.
      • 12. Powers of Authority to call for information, conduct investigations, etc.
      • 13. Power of Authority to issue directions.
      • 14. Establishment of Appellate Tribunal.
      • 14A. Application for settlement of disputes and appeals to Appellate Tribunal.
      • 14B. Composition of Appellate Tribunal.
      • 14C. Qualifications for appointment of Chairperson and Members.
      • 14D. Term of office.
      • 14E. Terms and conditions of service.
      • 14F. Vacancies.
      • 14G. Removal and resignation.
      • 14GA. Qualifications, terms and conditions of service of Chairperson and Member.
      • 14H. Staff of Appellate Tribunal.
      • 14I. Distribution of business amongst Benches.
      • 14J. Power of Chairperson to transfer cases.
      • 14K. Decision to be by majority.
      • 14L. Members, etc., to be public servants.
      • 14M. Transfer of pending cases.
      • 14N. Transfer of appeals.
      • 15. Civil Court not to have jurisdiction.
      • 16. Procedure and powers of Appellate Tribunal.
      • 17. Right to legal representation.
      • 18. Appeal to Supreme Court.
      • 19. Orders passed by Appellate Tribunal to be executable as a decree.
      • 20. Penalty for wilful failure to comply with orders of Appellate Tribunal.
      • 21. Grants by Central Government.
      • 22. Fund.
      • 23. Accounts and audit.
      • 24. Furnishing of returns, etc., to Central Government.
      • 25. Power of Central Government to issue directions.
      • 26. Members, officers and employees of Authority to be public servants.
      • 27. Bar of jurisdiction.
      • 28. Protection of action taken in good faith.
      • 29. Penalty for contravention of directions of Authority.
      • 30. Offences by companies.
      • 31. Offences by Government Departments.
      • 32. Exemption from tax on wealth and income.
      • 33. Delegation.
      • 34. Cognizance of offences.
      • 35. Power to make rules.
      • 36. Power to make regulations.
      • 37. Rules and regulations to be laid before Parliament.
      • 38. Application of certain laws.
      • 39. Power to remove difficulties.
      • 40. Repeal and saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Setting up of mechanism for registering request of subscribers for not receiving unsolicited calls
      • 4. Setting up the Private Do Not Call List
      • 5. Contents of the Private Do Not Call List
      • 6. Contents of the National Do Not Call Register
      • 7. Registration for not receiving unsolicited commercial communication
      • 8. Procedure for registration of requests for not receiving unsolicited commercial communication
      • 9. Withdrawal of request or option of subscribers relating to unsolicited commercial communication
      • 10. Updation of content in National Do Not Call Register
      • 11. Inclusion or exclusion of class or classes or type or category or categories of unsolicited commercial communication in the Private Do Not Call List and National Do Not Call Register
      • 12. Reporting requirements
      • 13. Registration of Telemarketer
      • 14. Undertaking from the Telemarketer
      • 15. Disconnection of Basic Telephone or Cellular Mobile Telephone connection or service in certain cases
      • 16. Complaint relating to unsolicited commercial communications and its consequences
      • 17. Service Provider not to send unsolicited commercial communications
      • 17-A. Consequences for failure of service providers to stop unsolicited commercial communications
      • 17-B. Factors to be taken into account by the Authority for deciding the amount of financial disincentive
      • 17-C. Power of Authority to order inquiry
      • 17-D. Composition of inquiry committee
      • 17-E. Procedure for holding inquiry for determining contravention of the provisions of regulation 7 or regulation 15 or regulation 16 or regulation 17
      • 17-F. Report of inquiry committee
      • 17-G. Service of notices
      • 17-H. Order for payment of amount by way of financial disincentive by Authority on report of inquiry committee
      • 17-I. Deposit of amount payable by way of financial disincentive under these regulations
      • 18. Confidentiality
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. General Provisions relating to interconnection.
      • 4. General Provisions relating to Reference Interconnection Offer.
      • 5. General Provisions relating to interconnection agreements.
      • 6. Disconnection of signals of TV Channel.
      • 7. Conversion of free to air channel into pay channel or a pay channel into free to air channel.
      • 8. Intervention by the Authority.
      • 9. Reporting Requirements.
      • 10. Composition of bouquet by the broadcasters.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. General provisions relating to non-discrimination in interconnect agreements
      • 4. Disconnection of TV channel signals
      • 4-A. Interconnection Agreements to be in writing
      • 5. Standard Interconnection Agreements
      • 6. Prohibition of minimum guarantee clause
      • 7. Conversion of a Free To Air channel/Pay channel
      • 8. Time period for renewal of existing agreements
      • 9. Finalising Subscriber Base at the time of first agreement
      • 10. Variation of Subscriber Base during validity of agreement
      • 11. Finalising Subscriber Base at the time of Renewal of agreement
      • 12. Monthly Subscriber Base Statement
      • 13. Reference Interconnect offer
      • 14. Explanatory Memorandum
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Manner of offering of channels by broadcasters.
      • 4. Declaration of network capacity fee and manner of offering of channels by distributors of television channels.
      • 5.
      • 6. Reporting requirement by broadcasters.
      • 7. Reporting requirement by distributors of television channels.
      • 8. Designation of compliance officer and his obligations.
      • 9. Power of Authority to intervene.
      • 10. Repeal and Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. General obligations of broadcasters.
      • 4. General obligations of distributors of television channels.
      • 4A. Compliance to requirements of Addressable System by distributors of television channels.
      • 5. General obligations of service providers.
      • 6. Compulsory offering of channels on alacarte basis.
      • 7. Publication of reference interconnection offer by broadcaster for pay channels.
      • 8. Publication of reference interconnection offer by distributor of television channels.
      • 9. General provisions relating to interconnection agreements.
      • 10. Interconnection agreement between broadcaster and distributor of television channels.
      • 11. Territory of interconnection agreement.
      • 12. Interconnection agreement between distributor of television channels and local cable operator.
      • 13. NonApplicability to DTH operator.
      • 14. Subscription report and monthly fee.
      • 15. Audit.
      • 16. Change in the maximum retail price and the nature of a channel.
      • 17. Disconnection of signals of television channels.
      • 18. Listing of channels in electronic programme guide.
      • 19. Details of service providers.
      • 20. Designation of compliance officer and his obligations.
      • 21. Intervention by the Authority.
      • 22. Repeal and saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of broadcasting services related to television.
      • 4. Procedure for new connection.
      • 5. Changes in subscription of broadcasting services related to television.
      • 6. Subscription of channels/bouquets.
      • 7. Deactivation of channels/bouquets from subscription.
      • 8. Notice of discontinuation and change in the nature of channel.
      • 9. Non availability of channels on distribution platform.
      • 10. Restriction on discontinuation and modification of subscribed bouquet during its lockin period when all the constituent channels are available on distribution platform.
      • 11. Introduction, discontinuation and modification of bouquets in other cases.
      • 12. Temporary suspension of broadcasting services related to television on request from a subscriber.
      • 13. Disruption of broadcasting services related to television.
      • 14. Relocation of connection.
      • 15. Interruption of broadcasting services related to television due to preventive maintenance.
      • 16. Disconnection of broadcasting services related to television.
      • 17. Price protection to subscribers.
      • 18. Billing.
      • 19. Generation of postpaid bill.
      • 20. Billing cycle for postpaid bill.
      • 21. Details of information in the postpaid bill.
      • 22. Delivery of postpaid bills and payment.
      • 23. Prepaid billing and payment.
      • 24. Supply and installation of the customer premises equipment.
      • 25. Customer care centre.
      • 26. Complaints handling by customer care centre.
      • 27. Time limit for redressal of complaints.
      • 28. Redressal of complaints by nodal officers.
      • 29. Complaints referred to the distributor of television channels by the Authority.
      • 30. Maintenance of records of complaints.
      • 31. Establishment of website.
      • 32. Customer care programming service.
      • 33. Public awareness campaign.
      • 34. Publicity of information by broadcasters.
      • 35. Prohibition of on screen display.
      • 36. Technical standards.
      • 37. Manual of Practice.
      • 38. Display of channels in EPG.
      • 39. Reporting to the Authority.
      • 40. Designation of compliance officer and his obligations.
      • 41. Identification of personnel.
      • 42. Privacy protection.
      • 43. Intervention by Authority.
      • 44. Application of other laws not barred.
      • 45. Repeal and Saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Excess Amount collected by service providers from the subscribers to be transferred to the Telecommunication Consumers Education and Protection Fund in certain cases
      • 4. Procedure for depositing the excess amount collected by service providers from the subscribers in the Consumers Education and Protection Fund
      • 5. Telecommunication Consumers Education and Protection Fund
      • 6. Utilisation of the Telecommunication Consumers Education and Protection Fund
      • 7. Constitution of committee
      • 8. Composition of committee
      • 9. Term of office of the committee
      • 10. Functions of the committee
      • 11. Meetings and quorum
      • 12. Minutes of the meeting
      • 13. Expenses of the committee
      • 14. Maintenance of accounts
      • 15. Audit of accounts and their publication
      • 16. Payment of money for making refund to subscribers
      • 17. Power of Authority to issue directions for utilisation of the Telecommunication Consumers Education and Protection Fund
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection charges
      • 4. Revenue sharing arrangements
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2.
      • 2-A. Port charges on or after the 1st April, 2007
      • 3. Reporting requirement
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Interconnection agreement.
      • 4. Procedure for entering into interconnection agreement.
      • 5. Bank guarantees.
      • 6. Seeking ports at POIs.
      • 7. Request for initial provisioning of ports.
      • 8. Request for augmentation of POIs.
      • 9. Framework for provisioning of ports.
      • 9A. Level of interconnection for PSTN to PSTN connectivity.
      • 10. Interconnection charges.
      • 11. Procedure for disconnection of POIs.
      • 12. Consequences for contravention of the provisions of these regulations.
      • 13. Power of the Authority to issue direction.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection Charges
      • 4. Interconnection Usage Charges (IUC)
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Per Port Transaction charge
      • 4. Dipping charge
      • 5. Reporting requirement
      • 6. Intervention and review
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Limits on Portability.
      • 4. Obligation to provide Mobile Number Portability.
      • 5. Obligation to set up mechanism for allocation of unique porting code.
      • 6. Eligibility Criteria for making a porting request.
      • 6A. Process to be performed by Mobile Number Portability Service provider before allocating unique porting code.
      • 7. Request for porting of mobile number.
      • 8. Action by Recipient Operator.
      • 9. Action by Mobile Number Portability Service provider.
      • 10. Action by Donor Operator.
      • 11. Porting of mobile number.
      • 12. Grounds for rejection of porting request by Donor Operator.
      • 13. Withdrawal of porting request.
      • 14. Rights and obligations of Donor Operator.
      • 15. Rights and obligations of Recipient Operator.
      • 16. Rights and obligations of Mobile Number Portability Service provider.
      • 17. Obligations of Access Providers, National Long Distance Operators and International Long Distance Operators.
      • 17A. Consequence for contravention of the provisions of regulation 6A, or regulation 8, or regulation 9 or regulation 10 or regulation 11 or regulation 12.
      • 18. Power of Authority to issue directions for specifying time limits for various activities for implementing number portability.
      • 19. Inspection and Auditing.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Tariffs.
      • 4. Forbearance.
      • 5. Deposits.
      • 6. Flexibility and Packages.
      • 7. Reporting Requirement.
      • 8. Review of Tariffs.
      • 9. Publication of Tariffs.
      • 10. Non-discrimination.
      • 11. Terms and Conditions of Service.
      • 12. Explanatory Memorandum.
      • 13. Overriding Effect.
      • 14. Interpretation.
      • 1. Short title, extent and commencement.
      • 2.
      • 3. Interconnection Charges.
      • 4. Revenue Sharing Arrangements.
      • 5. Reporting Requirement
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding.
      • 9. Interpretation.

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

(2 of 2001)

Last Updated 13th March, 2023 [act3657]

No. 5-4/2000 -A&L. - In exercise of the powers conferred by the Sections 10(1) and 36(1) of the Telecom Regulatory Authority of India Act, 1997 as amended from time to time the Telecom Regulatory Authority of India hereby makes the following Regulation governing appointment of the officers and other employees of TRAI.

Part I

Preliminary

1. Short title and commencement. - (i) This Regulation shall be called the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001.

(ii) It shall come into force from the date of its publication in the official Gazette.

2. Definitions. - In this Regulation, unless the context otherwise requires:

(i) "Authority" means the Telecom Regulatory Authority of India.

(ii) "Appointing Authority" means Chairperson of the Telecom Regulatory Authority of India or a Member of the Authority/Officer exercising delegated powers on his/her behalf,

(iii) "Selection Committee" means a committee constituted to consider selection for appointment, confirmation and promotion of officers/staff in any grade, in accordance with the Schedules to this Regulation;

(iv) "Grade" means a grade as specified in clauses 3 and 14.

(v) "Post" means any post in a grade whether permanent or temporary mentioned in Schedules of this Regulation;

(vi) "Regular Service" in relation to any grade means the period of service in that grade rendered in terms of clauses 4 and 15 of the Regulation and includes any period during which the officer/staff would have held the post in that grade but for being on leave or otherwise not being available for holding such post.

Part II

Regulations Relating to Officers' Cadre

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]

(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 determined by rules applicable from time to time

(2) Other terms and conditions as prescribed

Principal Advisor

Advisor

[Joint Advisor/Staff Officer]

Deputy Advisor/Senior Principal Private Secretary

Senior Research Officer/Principal Private Secretary

Technical Office

[***]

[Section Officer/Private Secretary/Librarian]

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)], 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.

Part III

Methods of Recruitment

4. Initial constitution of the Officers' Cadre. - The Officers' cadre shall be formed initially by absorption of the officers working in TRAI who on being offered opt for and are absorbed in TRAI's cadre. The service rendered by the officers in TRAI prior to the date of notification of this Regulation, will at the discretion of TRAI, be counted as regular service for the purpose of this Regulation.

5. Method of Recruitment. - (i) After initial formation of the Officers' Cadre, if any vacancy arises in any of the grades specified in sub clause (iii) of clause 3 or if a new post or posts is/are created in any of the grade, the same shall be filled up [in the following manner and in accordance with Schedule I]: -

Name of the Post

Mode of recruitment

Qualification/Experience

Secretary

[Promotion/[***]]

[***]

Principal Advisor

-do-

-do-

Advisor

[Deputation/Absorption/Direct Recruitment]

[Deputation/Absorption/Direct Recruitment]

Jt. Advisor

[Promotion/Deputation/ Absorption/Direct Recruitment]

-do-

[Staff Officer

Promotion/Deputation/Absorption

As in Schedule I]

[Deputy Advisor

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I

Senior Principal
Private Secretary

Promotion/Deputation/Absorption

As in Schedule I

Senior Research Officer

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I

Principal Private Secretary

Promotion/Deputation/Absorption

As in Schedule I

Technical Officer

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I]

[***]



[Section Officer

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I

Private Secretary

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I

Librarian

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule I]

(ii) Selection in each case under sub clause (i) of clause 5 shall be on the recommendations of the Selection Committee as specified in Schedule III.

[(iii) Officers borne on the cadre of TRAI and possessing requisite qualifications and experience for the posts of Secretary. Principal Advisor, Advisor and Joint Advisor shall also be eligible for consideration for appointment to these posts alongwith outside candidates for appointment on deputation, absorption or direct recruitment on die basis of combined evaluation of the candidate's performance in the interview and his/her qualifications/job experience by the Selection Committee.]

[Explanation. - For removal of doubts, it is clarified that on appointment on selection to the post of Secretary, Principal Advisor, Advisor and Joint Advisor, the service rendered in TRAI by the officers after inclusion in the cadre of TRAI shall be counted for grant of retiral benefits and the age limit specified for selection by direct recruitment and deputation shall not apply to the officers of TRAI cadre on their selection to the said posts.]

Part IV

Direct Recruitment

6. Direct recruitment. - Selection of candidate for appointment to various posts which are to be filled up by direct recruitment shall be made as per the procedure laid down below:

(a) The vacancies which are to be filled up shall be advertised at least in two leading national dailies.

(b) Applications which are not received by the last date mentioned in the advertisement or which are from candidates who do not satisfy the conditions laid down will not be entertained.

(c) From the remaining applications, the Appointing Authority will short-list the candidates who are to be called for an interview, provided that the Appointing Authority may choose to call all candidates for interview.

(d) Final selection of the candidate(s) will be made by the Appointing Authority on the basis of combined evaluation of the candidate's performance in the interview and his/her qualifications/job experience. The Authority may at its discretion, in cases where it considers it desirable, also stipulate whether examination of the candidates is a part of the selection process.

(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.

Provided that if the Authority, without following the procedure mentioned above, is of the opinion that a person is suitable for a post under TRAI, the Authority shall be free to appoint that person directly in the appropriate grade.

7. Orders on reservation of posts for SC/ST/OBC and other categories which may be applicable currently will apply to these posts.

8. Qualifications and age limit. - Minimum qualifications and age limit for appointment to cadre by direct recruitment shall be as specified in the Schedule I.

9. Medical Examination. - No candidate who, after such medical examination as the Authority may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service shall be appointed to the Post. The fact that a candidate has been physically examined will not mean or imply that he/she shall be considered for appointment.

Part V

Appointment by Promotion

10. Appointment by promotion to different grades will be made from the lower grades as specified in the Schedule I.

[Part VA]

Absorption

10A. [(1) The Appointing Authority may, from time to time, by appropriate order, appoint any person in the officer cadre on permanent absorption basis:

Provided that no person shall be appointed on permanent absorption basis unless such person has, -

(a) given in writing his option to get permanently absorbed in the Authority, on being called upon to do so by the Authority; and

(b) completed one year on deputation in the Authority:

Provided further that nothing contained in clause (b) of the first proviso shall apply to the appointment upto the grade of Senior Research Officer.]

(2) The Appointing Authority may absorb any person referred to in sub-regulation (l), -

(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 or Statutory or Autonomous Body, as the case may be, for absorption of such persons.

11. Seniority. - (i) The relative seniority of members of the cadre appointed to any grade at the time of initial formation of the cadre shall be fixed by the Authority and unless decided otherwise on account of special reasons be governed by their relative seniority obtaining on the date of commencement of this Regulation.

(ii) All officers included in the initial formation of the cadre in any grade shall rank senior to all officers appointed to that grade subsequently unless an officer is appointed to a grade giving him specially a certain seniority in that grade [by the Authority].

[(iia) In the case of a person who is initially taken on deputation and absorbed later, his seniority in the grade in which he is absorbed will normally be counted from the date of absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent grade on regular basis in his parent Department such regular service in the grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from -

(A) the date he has been holding the post on Deputation; or

(B) the date from which he has been appointed on a regular basis to the same or equivalent grade in his parent Department,

whichever is earlier:

Provided that the fixation of seniority of a transferee in accordance with the above principles will not, however, affect any regular promotions to the next higher grade made prior to the date of such absorption.]

(iii) The seniority of an officer not covered by the above provisions shall be determined by the Appointing Authority.

Part VI

Contract Appointment

12. The Authority may appoint officers on contract for a specified period at terms specified by the Authority to meet [short term requirement not exceeding three years] for which suitable entry qualifications/contract time frames/terms and conditions will be specified.

Part VII

Deputation

13. The posts which are to be filled up by the method of Deputation would be widely circulated among such Ministries/Departments of the Central Government [Public Sector Undertakings and Statutory and Autonomous bodies] which are expected to have people with the qualifications and experience matching the requirements of the TRAI and willing to join the Authority on deputation.

Part VIII

Regulations Relating to the Staff Cadre

14. Constitution of Staff Cadre. - (i) The Staff Cadre shall consist of: -

(a) any person who immediately before the constitution of this cadre was holding any post as staff as listed in Table B below on deputation or on ad hoc appointment basis or on contract appointment basis and on offer for absorption in the staff cadre of TRAI being made to him by the Authority exercises the option for absorption while in Telecom Regulatory Authority of India, and is regularized;

(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].

(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) [***] there shall be the following posts in the Staff cadre: -

Table B. Staff Cadre

Grade/post

Scale of Pay

[***]/Assistant/Personal Assistant

(1) As per pay scales as determined by rules applicable from time to time.
(2) Other terms and conditions as prescribed.

Stenographer

Lower Division Clerk

[Staff Car Driver (Special Grade)/Staff Car Driver (Grade-I)/Staff Car Driver (Grade-II)/Staff Car Driver (Ordinary Grade)]

[Photo copy Machine Operator (Senior Grade)

Photo Copy Machine Operator]

[Despatch Rider]

[Multi Tasking Staff]

The Authority may decide from time to time as regards [the number of grades and strength of the posts, (including the number of posts in various Divisions of the Authority)], 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.

Part IX

Methods of Recruitment

15. Initial constitution of the Staff Cadre. - The Staff Cadre shall be constituted initially by the absorption of the staff working in TRAI who on being offered opt for and are absorbed in TRAI's cadre. The service rendered by the staff in TRAI prior to the date of notification of this Regulation will, at the discretion of TRAI, be counted as regular service for the purpose of this Regulation.

16. Method of Recruitment. - [(i) After initial constitution of the staff cadre, if any vacancy arises in any of the grades specified in sub-clause (iii) of clause 14 or if new posts are created in any of the grades, it shall be filled up in accordance with Schedule II and in the following manner, namely: -

Name of the Post

Mode of Recruitment

Qualification/ Experience

Assistant/Personal Assistant

Promotion/Deputation/Absorption/ Direct Recruitment

As in Schedule II

Stenographer

Deputation/Absorption/Direct Recruitment

As in Schedule II

Lower Division Clerk

Promotion/Deputation/Absorption/ Direct Recruitment

As in Schedule II

[Staff Car Driver (Special Grade)

Promotion

As in Schedule II]

[****]

[Staff Car Driver (Grade-I)]

[Promotion]

As in Schedule II

[Staff Car Driver (Grade-II)]

[Promotion]

As in Schedule II

[Staff Car Driver (Ordinary Grade)

Promotion/Deputation/ Absorption/Direct Recruitment

As in Schedule-II]

[***]



Photocopy Machine Operator (Senior Grade)

Promotion

As in Schedule II

[Qualification/Experience]

[As in Schedule II]

Photocopy Machine Operator

Promotion/Deputation/Absorption/Direct Recruitment

As in Schedule II

Despatch Rider

Promotion/Deputation/Absorption/ Direct Recruitment

As in Schedule II

[Multi Tasking Staff]

Deputation/Absorption/Direct Recruitment

As in Schedule II]

(ii) Selection in each case under sub clause (i) of clause 16 shall be on the recommendations of the Selection Committee as specified in Schedule III.

[Provided that the provision of this sub-clause shall not apply in case of direct recruitment to any post under sub-clause (i)].

Part X

Direct Recruitment

17. Direct recruitment. - Selection of candidate for appointment to various posts which are to be filled up by direct recruitment shall be made as per the procedure laid down below:-

(a) The vacancies which are to be filled up shall be advertised at least in two leading national dailies.

(b) Applications which are not received by the last date mentioned in the advertisement or which are from candidates who do not satisfy the conditions laid down will not be entertained.

[(c) From the remaining applications, the Appointing Authority will short-list the candidates who are to be called for an interview or written test or both, as the Appointing Authority considers fit:

Provided that the Appointing Authority may choose to call all candidates for interview or written test or both.

(d) Final selection of the candidates will be made by the Appointing Authority on the basis of combined evaluation of their performance in the interview or written test or both, as the case may be, and his qualifications and experience.]

(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.

Provided that the Authority, where it considers fit, can entrust the job of selection of suitable candidates to any agency engaged in such activity.

18. Orders on reservation of posts for SC/ST/OBC and other categories which may be applicable currently will apply to these posts.

19. Qualifications and age limit. - Minimum qualifications and age limit for appointment to cadre by direct recruitment shall be as specified in the Schedule II.

20. Medical Examination. - No candidate who, after such medical examination as the Authority may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service shall be appointed to the Post. The fact that a candidate has been physically examined will not mean or imply that he/she shall be considered for appointment.

Part XI

Appointment by Promotion

21. Appointment by promotion to different grades will be made from the lower grades as specified in the Schedule-II

[Part XIA]

Absorption

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.]

(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.

22. Seniority. - (i) The relative seniority of members of the cadre appointed to any grade at the time of formation of the cadre shall be decided by the authority and will generally be governed by their relative seniority obtaining on the date of commencement of this Regulation.

(ii) All staff included in the initial constitution of the service in any grade shall rank senior to all others appointed to that grade subsequently, unless someone is appointed to a grade giving him specially a certain seniority in that grade [by the Authority].

[(iia) In the case of a person who is initially taken on deputation and absorbed later, his seniority in the grade in which he is absorbed will normally be counted from the date of absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent grade on regular basis in his parent Department such regular service in the grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from -

(A) the date he has been holding the post on Deputation; or

(B) the date from which he has been appointed on a regular basis to the same or equivalent grade in his parent Department,

whichever is earlier:

Provided that die fixation of seniority of a transferee in accordance with the above principles will not, however, affect any regular promotions to the next higher grade made prior to die date of-such absorption.]

(iii) The seniority of a staff member not covered by the above provisions shall be determined by the Appointing Authority.

Part XII

Contract Appointment

23. The Authority may appoint staff on contract for a specified period at terms specified by the Authority to meet [short term requirement not exceeding three years] for which suitable entry qualifications/contract time frames/terms and conditions shall be specified.

Part XIII

Deputation

24. The posts which are to be filled up by the method of Deputation would be widely circulated among such Ministries/Departments of the Central Government [Public Sector Undertakings and Statutory and Autonomous Bodies] which are expected to have people with the qualifications and experience matching the requirements of the TRAI and willing to join the Authority on deputation.

[Part XIV

Miscellaneous

(Applicable for Officers and Staff)]

[25. Probation. - Candidates appointed through direct recruitment process shall be on probation for a period of two years. A direct recruit shall be confirmed only after he/she has completed the period of probation and during the period his/her service and/or conduct have been found by the Authority to be satisfactory. In the event that the service and/or conduct of any employee are/is not found to be satisfactory during the probation period, at the discretion of the Authority, the period may be extended to provide the employee an opportunity to improve. If the service and/or conduct of any employee are/is not found to be satisfactory at the end of the probation period/ extended probation period, his/her services may be terminated.]

26. Liability for service in or outside India. - An officer/staff member appointed to the cadre shall be liable to serve anywhere in India or outside India.

[27. Discharge of Duties of Higher Grade and Lower Grade in Certain Cases. - The Appointing Authority may, by order, having regard to the exigency of service, direct, -

(a) to look after work of next higher grade for such period as may be specified in the order, to the officer or staff member while he continues to hold a particular post and responsibility without any pecuniary benefit;

(b) an officer, belonging to a higher grade in the cadre while holding such post, to look after the responsibilities relating to a post in the immediately lower grade without any pecuniary loss].

28. Pay fixation. - The pay of an officer/staff member in a particular grade shall be fixed by the Authority.

29. Nationality. - A candidate must be a citizen of India or he/she must belong to such categories of persons as may from time to time be notified by the Government.

30. Superannuation. - The age of superannuation would be on attaining the age of 60 years.

31. Disqualification. - No person -

(a) who has entered into or contracted a marriage with a person having a spouse living, or

(b) who having a spouse living, has entered into or contracted marriage with any person, shall be eligible for appointment to any post under the Authority,

Provided that the Authority may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this Regulation.

32. Power to relax. - Where the Authority is of the opinion that it is necessary or expedient so to do, it may, by order, and for reasons to be recorded in writing, relax any of the provisions of this Regulation with respect to any class or category of persons.

33. Interpretation. - If any queries relating to implementation of this Regulation arise, they shall be decided by the Authority.

34. Removal of difficulties. - The Authority may from time to time issue such general or specific directions as may be necessary to remove difficulties in the operation of any of the provisions of this Regulation.

Schedule I

Officer' cadre

Name of Post

Mode of Recruitment

Qualification & experience for Direct Recruit

Length of service for promotion

Qualification and experience for deputation

Age for Direct Recruit

Secretary

[Deputation/Absorption/Direct Recruitment]

[Qualification/Experience]

[Degree from a recognised University or equivalent. [twenty eight years experience] including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.]

[Not applicable]

[[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] [(i) holding post in the HAG (pre-revised) on substantive basis or
(ii) who have been granted HAG (pre-revised) in their cadre on non-functional upgradation (NFU) basis and having four years regular service in the SAG] and not exceeding 58 years of age.
Preference will be given to those holding any or a combination of the following: -
(i) Senior managerial position;
Bachelors Degree in Telecommunication Engineering form a recognised University or equivalent;
(iii) Bachelors Degree in Electronics and Telecommunication Engineering from a recognised University or equivalent;
[Explanation: For removal of doubts, it is clarified that on appointment on selection to the post of Secretary, Principal Advisor, Advisor and Joint Advisor, the service rendered in TRAI by the officers after inclusion in the cadre of TRAI shall be counted for grant of retiral benefits and the age limit specified for selection by direct recruitment and deputation shall not apply to the officers of TRAI cadre on their selection to the said posts]
(iv) MBA Degree from a Recognised University or equivalent.
[(v) Masters Degree in Economics/Commerce or Doctorate Degree in Economics/Commerce]]

Not exceeding 55 years

Principal Advisor

[Deputation/Absorption/Direct Recruitment]

[Degree from a recognised University or equivalent. [twenty five years experience] including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.]

[Not applicable]

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post on regular basis or
(ii) officers in SAG with [four years of regular service] in that grade or
[(iii) Group A officers having twenty-one years of regular service in Group A of which at least [four years of regular service] shall be in the SAG]

Not exceeding 55 years

Advisor

[Deputation/Absorption/Direct Recruitment]

Degree from a recognised University or equivalent. [twenty years experience] including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.

Promotion from amongst the officers with 4 years of regular service in a grade immediately below.

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies]
(i) holding equivalent post on regular basis or
(ii) officers in Selection Grade with [four years of regular service] in that grade or
[(iii) Group A officers having seventeen years of regular service in Group A of which at least four years of regular service shall be in the Selection Grade]

Not exceeding 50 years

Joint Advisor

[(i) Fifty percent of posts, by promotion failing which by deputation.
(ii) Fifty percent of posts by deputation/absorption/direct recruitment.]

Degree from a recognised University or equivalent. [sixteen years experience] including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.

[Promotion from amongst the officers with five years of regular service in a grade immediately below possessing the requisite educational and technical qualifications]

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post on regular basis or
(ii) officers in Junior Administrative Grade with [five years of regular service] in that grade or
[(iii) Group A officers having twelve years of regular service in Group A of which at least four years of regular service shall be in the Junior Administrative Grade]

Not exceeding 50 years

[Staff Officer

Promotion/ Deputation/ Absorption

Not applicable

Promotion from amongst the officers with 4 years of regular service in Senior Principal Private Secretary grade

Officers of the Central Government, Public Sector Undertakings, and Statutory or Autonomous Bodies
(i) holding equivalent post or
(ii) Officers in Senior Principal Private Secretary grade with 4 years of regular service in that grade.

Not applicable]

Deputy Advisor

[Promotion/ Deputation/Absorption/Direct Recruitment]

Degree from a recognised University or equivalent. 10 years experience including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.

Promotion from amongst the officers with 4 years of regular service in a grade immediately below.

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post on regular basis or
(ii) officers in Senior Time Scale with [four years of regular service in that grade] or
[***]

Not exceeding 45 years

Senior Principal Private Secretary

[Promotion/ Deputation/Absorption/]

[Not applicable]

[Promotion from amongst the officers with 4 years of regular service in a grade immediately below.]

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post on regular basis or (ii) officers in Senior Time Scale with 4 years of regular service in that grade. The officer must posses the working knowledge of computer

Not exceeding 45 years

Senior Research Officer

[Promotion/ Deputation/Absorption/Direct Recruitment]

Degree from a recognised University or equivalent. 8 years experience including relevant experience in the field of telecommunications, industry, finance, accountancy, law, management, or consumer affairs.

[Promotion from amongst the officers with 4 years of regular service in the grade of Technical Officer having working knowledge of computer.]

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post on regular basis or
(ii) Officers in Junior Time scale with 4 years of regular service in that grade or [7 years of regular service in the grade of Section Officer or any other equivalent or higher grade] The officer must possess the working knowledge of computer.

Not exceeding 40 years

Principal Private Secretary

[Promotion/Deputation/Absorption]

[Not applicable]

Promotion from amongst the officers with 7 years of regular service in a grade immediately below. The working knowledge of computer is essential.

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post or (ii) with 7 years of regular service in the grade of Private Secretary in the pay scale of Rs. 6500-10500 or equivalent. The officer must have working knowledge of computer.

[Not applicable]

Technical Officer

[Promotion/Deputation/Absorption/Direct Recruitment]

Degree from a recognised University/Institutions, with 3 years experience. However, depending on the post to be filled, specific degree in Electronic and/or Telecommunications Engineering, Commerce, Economics, Accountancy, Law, or Management etc. may be prescribed based on the need.

Promotion from amongst the officer with 3 years of regular service in a grade immediately below, with working knowledge of computer

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post or (ii) with 3 years of regular service in a grade of Section Officer or equivalent. The officer must possess the working knowledge of computer.

Not exceeding 30 years

[*

*

*

*

*

*]

[Section Officer/Librarian]

[Promotion/Deputation/Absorption/ Direct Recruitment]

Degree from a recognised University/Institutions, with 2 years of relevant experience. For librarian, Degree should be in Library Science, with 2 years relevant experience.

Promotion from amongst the officials with 6 years of regular service in a grade immediately below with working knowledge of computer.

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post or
(ii) with 6 years of regular service in Grade immediately below. The officer must possess the working knowledge of computer.

Not exceeding 30 years.

Private Secretary

[Promotion/Deputation/Absorption/Direct Recruitment]

Degree from a recognised University, and 5 years experience in Secretarial position. Computer literacy is essential.

Promotion from amongst the officials with 6 years of regular service in a grade immediately below with working knowledge of computer.

[Officers of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post or (ii) with 6 years of regular service in a Grade immediately below. The officer must possess the working knowledge of computer.

Not exceeding 30 years

Note. - For the post of Advisors dealing with Networks i.e. Fixed, Mobile and Converged, a Degree in Electronic and/or Telecommunications Engineering would be an essential qualification.

[Note 1. - For the post of Principal Advisors/Advisors/Joint Advisors/Deputy Advisors/Senior Research Officers dealing with matters relating to [Fixed, Mobile and Converged Networks] in telecommunication, a Degree in Electronic Engg. and/or Telecommunications Engineering from a recognized University would be an essential qualification for the persons appointed by promotion/deputation/absorption/ direct recruitment, as the case may be, and possessing requisite experience in the telecommunication field.

Note 2. - For the post of Principal Advisors/Advisors/Joint Advisors/Deputy Advisors/Senior Research Officers dealing with matters not falling under Note 1, a Master/Bachelors Degree in Business Administration/Economics/Commerce/ Engineering/Law/Science/Humanities from a recognized University/institution or, Membership of the Institute of Chartered Accountants of India/Institute of Cost and Works Accountants of India, as the case may be, would be an essential Qualifications for the persons to be appointed by promotion/deputation/absorption/direct recruitment, as the case may be, and possessing requisite experience in the relevant field.

[Note 3. - (i) The maximum age for persons to be appointed on deputation to the posts of Principal Advisors and Advisors shall in no case exceed fifty-eight years on the date of closing of applications for filling up the posts, as the case may be.
(ii) The maximum age for persons to be appointed on deputation to the posts of Joint Advisors, Staff Officer, Deputy Advisors, Senior Principal Private Secretary, Senior Research Officers, Principal Private Secretary, Technical Officers, Section Officer/Librarian and Private Secretary shall in no case exceed fifty-six years on the date of closing of applications for filling up the posts, as the case may be.]

Note 4. - The persons appointed before die commencement of the Telecom Regulatory Authority of India (Officers and Staff Appointment) (Seventh Amendment) Regulations 2008, and holding post in the feeder grade, shall continue to be considered for promotion to such next higher post and all other provisions of the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001 (2 of 2001), as they stood before such commencement, shall continue to apply to such persons appointed before such amendment

Note 5. - Mere fulfillment of eligibility criteria as specified in these Regulations, will not confer a right upon any individual for claiming promotion to the next higher grade. Cases for promotion would be considered subject to administrative expediency keeping in view availability of vacancies in the next higher grade.]

[Note 6. - (i) An officer borne on the cadre of the Authority and holding the post of Advisor shall be eligible, subject to being found fit and suitable by the Authority, for financial upgradation to the next higher grade of Principal Advisor (L-15) upon completion of 8 years of service in the Advisor Grade (L-14) or any other equivalent grade.

(ii) An officer borne on the cadre of the Authority and holding the post of Joint Advisor shall be eligible, subject to being found fit and suitable by the Authority, for financial upgradation to the next higher grade of Advisor (L-14) upon completion of 8 years of service in the grade of Joint Advisor (L-13) or any other equivalent grade.

(iii) For the purpose of reckoning "8 years of service" for financial upgradation mentioned in clauses (i) and (ii) above, such service would mean any service in the relevant grade in the parent cadre of the officer or in any other organization or in the Authority irrespective of any break or breaks in between.

(iv) The financial upgradation granted in terms of sub-notes (i) and (ii) shall not be construed as promotion to higher grade and shall be on non-functional basis.]

[Note 7. - The exemption from the rule of immediate absorption is not required for appointment on deputation basis for the posts of Assistant, Section Officer, Senior Research Officer, Deputy Advisor, Joint Advisor, Advisor, Principal Advisor and Secretary.]

Schedule-II

Staff Cadre

Name of Post

Mode of Recruitment

Qualification & experience for Direct Recruit

Length of service for promotion

Qualification and experience for deputation

Age for Direct Recruit

[Assistant

Promotion/Deputation/Absorption/Direct Recruitment

A Graduate Degree from a recognised University/Institution.
Possessing working knowledge of computer

[Promotion from amongst the officials having working knowledge of computer with (i) ten years of regular service in the grade of Lower Division Clerk or (ii) ten years of regular service in the grade of Photo Copy Machine Operator with Matric or equivalent qualification from a recognised board or institution and successfully qualifying examination held by TRAI.]

Officials of Central Government, Public Sector Undertakings, and Statutory or Autonomous Bodies
(i) holding equivalent post or
(ii) ten years of service in the pay scale of Rs.3050-4590 with working knowledge of computer.

[Not exceeding 30 years]]

Personal Assistant

[Promotion/Deputation/Absorption/ Direct Recruitment]

[(i) 12th class pass or equivalent examination from a recognized Board/ University
(ii) Skill Test -
(a) Dictation: 10 Minutes @ 100 words per minute
(b) Transcription: 40 Minutes (English), 55 Minutes (Hindi) on Computer only.]

Promotion from amongst the officials with six years of regular service in a grade immediately below having working knowledge of computer.

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post or (ii) with six years of regular service in a grade immediately below. Having working knowledge of computer.

[Not exceeding 30 years]

Stenographer

[Deputation /Absorption/ Direct Recruitment]

(i)Matric or equivalent from a recognised Board/Institution and (ii) a speed of 80 w.p.m. in Stenography (English/Hindi ) and typing speed of 30 w.p.m.., possessing working knowledge of computer

N.A.

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] holding equivalent post or
(i) Lower Division Clerk with a speed of 80 w.p.m. in Stenography (English/Hindi) and typing speed of 30 w.p.m. and possessing working knowledge of computer

Not exceeding 27 years

Lower Division Clerk

[Promotion/Deputation/Absorption/Direct Recruitment]

(i) Matric or equivalent from a recognised Board/Institution and (ii) a typing speed of 30 w.p.m. in English/Hindi and (iii) possessing working knowledge of computer.

[Promotion from amongst Attendants with 3 years of regular service in that grade and who possess the following:
(i) matriculation or equivalent from a recognised board or institution, (ii) a typing speed of 30 w.p.m in English/Hindi;[or proficiency in computer operation to be determined through test] [***]]

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] (i) holding equivalent post with typing speed of 30 w.p.m. in English/Hindi and having working knowledge of computer.

Not exceeding 27 years

[Staff Car Driver (Special Grade)

Promotion

Not Applicable

Promotion from amongst the officials with three years of regular service in the Staff Car Driver (Grade-I) in Pay Level - 5 of the Seventh Central Pay Commission

Not Applicable

Not Applicable]

[*

*

*

*

*

*

[Staff Car Driver (Grade-I)

Promotion

Not Applicable

Promotion from amongst the officials who have (i) completed either six years of regular service in the Staff Car Driver (Grade-II) in Pay Level - 4 of the Seventh Central Pay Commission or a combined service of fifteen years in Staff Car Driver (Grade-II) and Staff Car Driver (Ordinary Grade) and (ii) passed the trade test specified by the Government

Not Applicable

Not Applicable]

[Staff Car Driver (Grade-II)

Promotion

Not Applicable

Promotion from amongst the officials who have completed nine years of regular service in the Staff Car Driver (Ordinary Grade) in Pay Level - 2 of the Seventh Central Pay Commission and have passed the trade test specified by the Government

Not Applicable

Not Applicable]

[Staff Car Driver (Ordinary Grade)

Promotion/Deputation/ Absorption/Direct Recruitment

(i) passed 8th standard, (ii) possessing a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor car for three years

Multi Tasking Staff who possesses the following - (i) passed 8th standard (ii) a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor cars for three years

Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies holding equivalent post or Multi Tasking Staff who possesses the following - (i) passed 8th standard (ii) a valid driving licence for motor cars, (iii) knowledge of motor mechanism (should be able to remove minor defects in vehicles) and (iv) experience of driving a motor car for three years

Not exceeding forty years]

[*

*

*

*

*

*]

[Photo Copy Machine Operator (Senior Grade)

Promotion

Not Applicable

Photo Copy Machine Operator with eight years of regular service in the grade.

Not Applicable

Not Applicable]

[Photo Copy Machine Operator

[Promotion/Deputation/ Absorption/Direct Recruitment]

(i) Matriculation
(ii) One year experience of operating photocopy machines

(i) 3 years regular service in group 'D'
(ii) One year experience of operating photocopy machines

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies having the following qualifications and experience namely:-]
(i) Matriculation
(ii) One year experience of operating photocopy machines

Not exceeding 40 years

Despatch Rider

[Promotion/Deputation/ Absorption/Direct Recruitment]

(i) 8th Pass
(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;
(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;
(iv) Two years experience of driving motorcycle or autorickshaw;
(v) ability to read English and Hindi.

(i) 3 years regular service in Group 'D'
(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;
(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;
(iv) Two years experience of driving motorcycle or autorickshaw;
(v) ability to read English and Hindi.

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies having the following qualifications and experience namely:-]
(i) 8th Pass
(ii) Possession of a valid driving licence for motorcycle/auto rickshaw;
(iii) knowledge of motorcycle/auto rickshaw mechanism to be able to remove minor defects in the vehicle;
(iv) Two years experience of driving motorcycle or autorickshaw;
(v) ability to read English and Hindi.

Not exceeding 40 years]

[Multi Tasking Staff]

[Deputation/Absorption/ Direct Recruitment]

Eighth Standard pass. Should be able to read and write English.

N.A.

[Officials of the Central Government, Public Sector Undertakings and Statutory and Autonomous Bodies] holding equivalent post

Not exceeding 40 years

[Note 1. - The maximum age for persons to be appointed on deputation to the posts of Assistant, Personal Assistant, Lower Division Clerk, Driver (Grade I) 'Driver (Grade II), Photo Copy Machine Operator, Despatch Rider, and Attendant, shall in no case exceed fifty six years on the date of closing of applications for filling up the posts.

Note. - 2. The persons appointed, before the commencement of the Telecom Regulatory Authority of India (Officers and Staff Appointment) (Seventh Amendment) Regulations, 2008, and holding post in the feeder grade, shall continue to be considered for promotion to such next higher post and all other provisions of the Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001(2 of 2001), as they stood before such commencement, shall continue to apply to such persons appointed before such amendment

Note 3. - The ex-servicemen and persons having training in basic and refresher courses in Home guards and civil Defence shall be given preference for appointment/promotion to the posts of Driver (Grade I), Driver (Grade II), Photo Copy Machine Operator (Senior grade), Photo Copy Machine Operator, Despatch Rider, and Attendant.

Note 4. - Mere fulfillment of eligibility criteria as specified in these Regulations, will not confer a right upon any individual for claiming promotion to the next higher grade Cases for promotion would be considered subject to administrative expediency keeping in view availability of vacancies in the next higher grade.]

[Note 5. - The present modification shall be without prejudice to the validity of anything previously done under the Regulation.]

Schedule III

Sl. No.

Name of the post

Composition of the Selection Committee.

1.

Secretary

Chairperson, TRAI Members, TRAI

Chairman Member

2.

Principal Advisor/Advisor

Chairperson, TRAI Members, TRAI

Chairman Member

3.

Joint Advisor

Member, TRAI Secretary Advisor of concerned Division

Chairman Member

4.

Deputy Advisor & Equivalent

Secretary Advisor([A&P])
Advisor of Concerned Division

Chairman Member
Member

5.

Senior Research Officer & equivalent

-do-

-do-

6.

Section Officer & equivalent

Advisor ([A&P]) Jt./Dy.

Chairman Advisor([A&P]) Member

7.


Jt./Dy. Advisor([FA])

Member

[8.

Assistant. & equivalent

Advisor [(A&P)]
Jt./Dy. Advisor
Sr. Research Officer


Other than
A&P division

9.

Stenographer & Lower Division Clerk

Jt./Dy. Advisor [(A&P)]
Sr. Research Officer
Sr. Research Officer


Other than
A&P division

9A.

Photocopy Machine Operator (Senior Grade)/Photocopy Machine Operator/Despatch Rider

Jt./Dy. Advisor [(A&P)]
Sr. Research Officer
Sr. Research Officer


Other than
A&P division

10.

[Driver (Special Grade) [Staff Car Driver (Special Grade) /Staff Car Driver (Grade-I)/Staff Car Driver (Grade-II)/Staff Car Driver (Ordinary Grade)] [***]]

Jt/Dy Advisor [(A&P)]

Sr. Research Officer

Sr. Research Officer


Other than

A&P division

11.

[Multi Tasking Staff]

Jt./Dy/Advisor (A&P)
Sr. Research Officer
Sr. Research Officer


Other than
A&P division]

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