LexSection 14H — Staff of Appellate Tribunal.
The Telecom Regulatory Authority of India Act, 1997
(1) The Central Government shall provide the Appellate Tribunal with such officers and employees as it may deem fit. (2) The officers and employees of the Appellate Tribunal shall discharge their functions under the general superintendence of its Chairperson. (3) The salaries and allowances and other conditions of service of the officers and employees of the Appellate Tribunal shall be such as may be prescribed.Open in Lexace · Ask the AI about this section