Telecom Regulatory Authority of India Act,1997
[Act No. 24 of Year 1997, dated 28th. March, 1997]
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Telecom Regulatory India |
| 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 Vice-Chairperson |
| 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 |
| Chapter III |
Powers And Functions
Of The Authority |
| 11 |
Functions of Authority |
| 12 |
Powers of Authority to call for information, conduct investigations, etc. |
| 13 |
Power of Authority to issue directions |
| Chapter IV |
Appellate Tribunal |
| 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 |
| 14H |
Staff of Appellate Tribunal |
| 14-I |
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 willful failure to comply with orders of Appellate Tribunal |
| Chapter V |
Finance, Accounts
And Audit |
| 21 |
Grants by Central Government |
| 22 |
Fund |
| 23 |
Accounts and audit |
| 24 |
Furnishing of returns, etc. to Central Government |
| Chapter VI |
Miscellaneous |
| 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 department |
| 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 |
Rule and regulations to be laid before Parliament |
| 38 |
Application of certain laws |
| 39 |
Power to remove difficulties |
| 40 |
Repeal and saving |
An Act to provide for the establishment of the [Telecom Regulatory Authority of India and the Telecom Disputes Settlement and Appellate Tribunal to regulate the telecommunication services, adjudicate disputes, dispose of appeals and to protect the interests of service providers and consumers of the telecom sector, to promote and ensure orderly growth of the telecom sector,] and for matters connected therewith or incidental thereto
Comment: This Act seeks to inter-alia provide for the establishment of the Telecom Regulatory Authority of India and the Telecom Disputes Settlement and Appellate Tribunal to regulate the telecommunication services, adjudicate disputes, dispose of appeals and to protect the interests of service providers and consumers of the telecom sector, to promote and ensure orderly growth of the telecom sector.
Be it enacted by Parliament in the Forty-eighth Year of the Republic of as follows:-
