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THE TELECOM REGULATORY AUTHORITY OF INDIA (AMENDMENT) ORDINANCE, 2014
NO. 3 OF 2014
[28th May, 2014.]
Promulgated by the President in the Sixty-fifth Year of the Republic of India.
An Ordinance further to amend the Telecom Regulatory Authority of India Act, 1997.
WHEREAS Parliament is not in session and the President is satisfied that the circumstances exist which render it necessary for him to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:—
Short title and commencement.
1. (1) This Ordinance may be called the Telecom Regulatory Authority of India (Amendment) Ordinance, 2014.
(2) It shall come into force at once.
Amendment of section 5.
2. In the Telecom Regulatory Authority of India Act, 1997, in section 5,—
(i) for sub-section (8), the following sub-section shall be substituted, namely:—
‘‘(8) The Chairperson and the whole-time members shall not, for a period of two years from the date on which they cease to hold office as such, except with the previous approval of the Central Government, accept—
(a) any employment either under the Central Government or under any State Government; or
(b) any appointment in any company in the business of telecommunication service.’’;
(ii) the Explanation at the end shall be omitted.
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