The Telecom Regulatory Authority Of India (Miscellaneous) Rules, 1999
Published vide G.S.R. 217(E), dated 20.3.1999, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 20.3.1999.
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In exercise of the powers conferred under sub-section (1) of section 35 read with clause (h) of sub-section (2) of that section of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), the Central Government hereby makes the following rules, namely:— 1. Short title and commencement .—(1) These rules may be called The Telecom Regulatory Authority of India (Miscellaneous) Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions .—In these rules,— (a) “Act” means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);
(b) words and expressions used in these rules shall have the same meaning respectively assigned to them in the Act.
[2-A. In the matter of creation of posts and appointments relating to the officers and other employees of Authority, the Authority shall follow the principles and pattern contained in the rules and guidelines applicable to the equivalent posts in the Central Government and the provisions in the budgetary allocation of the Authority.] 3. In any matter with respect to which no specific rules or regulations have been made under the Act, the rules, orders and instructions made or issued by the Central Government with respect to such matter, shall be applicable to the Authority.
