The Telecom Regulatory Authority of India Act, 1997

55 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment and incorporation of Authority.
Section 4 — Qualifications for appointment of Chairperson and other members.
Section 5 — Term of office, conditions of service, etc., of Chairperson and other members.
Section 6 — Powers of Chairperson and Vice-Chairperson.
Section 7 — Removal and suspension of member from office in certain circumstances.
Section 8 — Meetings.
Section 9 — Vacancies, etc., not to invalidate proceedings of Authority.
Section 10 — Officers and other employees of Authority.
Section 11 — Functions of Authority.
Section 12 — Powers of Authority to call for information, conduct investigations, etc.
Section 13 — Power of Authority to issue directions.
Section 14 — Establishment of Appellate Tribunal.
Section 14A — Application for settlement of disputes and appeals to Appellate Tribunal.
Section 14B — Composition of Appellate Tribunal.
Section 14C — Qualifications for appointment of Chairperson and Members.
Section 14D — Term of office.
Section 14E — Terms and conditions of service.
Section 14F — Vacancies.
Section 14G — Removal and resignation.
Section 14GA. — Qualifications, terms and conditions of service of Chairperson and Member.
Section 14H — Staff of Appellate Tribunal.
Section 14-I — Distribution of business amongst Benches.
Section 14J — Power of Chairperson to transfer cases.
Section 14K — Decision to be by majority
Section 14L — Members, etc., to be public servants.
Section 14M — Transfer of pending cases
Section 14N — Transfer of appeals.
Section 15 — Civil court not to have jurisdiction
Section 16 — Procedure and powers of Appellate Tribunal
Section 17 — Right to legal representation.
Section 18 — Appeal to Supreme Court.
Section 19 — Orders passed by Appellate Tribunal to be executable as a decree
Section 20 — Penalty for wilful failure to comply with orders of Appellate Tribunal.
Section 21 — Grants by Central Government.
Section 22 — Fund.
Section 23 — Accounts and audit.
Section 24 — Furnishing of returns, etc., to Central Government.
Section 25 — Power of Central Government to issue directions.
Section 26 — Members, officers and employees of Authority to be public servants.
Section 27 — Bar of jurisdiction.
Section 28 — Protection of action taken in good faith.
Section 29 — Penalty for contravention of directions of Authority
Section 30 — Offences by companies.
Section 31 — Offences by Government Departments
Section 32 — Exemption from tax on wealth and income.
Section 33 — Delegation
Section 34 — Cognizance of offences
Section 35 — Power to make rules.
Section 36 — Power to make regulations
Section 37 — Rules and regulations to be laid before Parliament.
Section 38 — Application of certain laws.
Section 39 — Power to remove difficulties
Section 40 — Repeal and saving.

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