| The Telecom Regulatory Authority of India Act, 1997, as amended vide the Telecom Regulatory Authority of India (Amendment) Act, 2000, specifies that the Authority shall consist of a Chairperson and not more than two whole-time Members and not more than two part-time Members. The Chairperson and Members of the Authority are as follows: |
| |
| Dr. J. S. Sarma |
Chairperson |
|
|
| Shri R. Ashok |
Member |
|
|
| Vacant |
Member |
|
|
| Prof. H.S. Jamadagni | Part-time Member |
|
|
| Prof V. Ranganathan | Part-time Member |
|
|
|
| |
| TRAI's mission is to create and nurture conditions for growth of telecommunications in the country in a manner and at a pace which will enable India to play a leading role in emerging global information society. |
| |
| One of the main objectives of TRAI is to provide a fair and transparent policy environment which promotes a level playing field and facilitates fair competition. |
| |
| In pursuance of above objective TRAI has issued from time to time a large number of regulations, orders and directives to deal with issues coming before it and provided the required direction to the evolution of Indian telecom market from a Government owned monopoly to a multi operator multi service open competitive market. |
| |
| The directions, orders and regulations issued cover a wide range of subjects including tariff, interconnection and quality of service as well as governance of the Authority. |
| |