Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Telecom Regulatory Authority Of India (Amendment) Act, 2014 20 of 2014 [17 July 2014] CONTENTS 1. Short title and commencement 2. Amendment of section 5 3. Repeal and saving Telecom Regulatory Authority Of India (Amendment) Act, 2014 20 of 2014 [17 July 2014] PREAMBLE An Act further to amend the Telecom Regulatory Authority of India Act, 1997. Be it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Telecom Regulatory Authority of India (Amendment) Act, 2014. (2) It shall be deemed to have come into force on the 28th day of May, 2014. 2. Amendment of section 5 :- In the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) (hereinafter referred to as the principal Act), 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 services."; (ii) the Explanation at the end shall be omitted. 3. Repeal and saving :- (1) The Telecom Regulatory Authority of India (Amendment) Ordinance, 2014 (Ord. 3 of 2014), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.