Section 17 in Cable Television Networks Rules, 1994
17. Self-Regulation by broadcasters.
(1) A broadcaster shall -(i)establish a grievance or complaint redressal mechanism and appoint an officer to deal with the complaints received by it;(ii)display the contact details related to its grievance redressal mechanism, the name and contact details of its Grievance officer at an appropriate place on its website or interface, as the case may be;(iii)ensure that such Officer takes a decision on every grievance or complaint received by it within fifteen days and communicate the same to the complainant within the stipulated time;(iv)be a member of a self-regulating body and abide by its terms and conditions.(2)The Officer referred to in sub-rule (1) shall (i)be the contact point for receiving any grievance or complaint relating to Programme Code and Advertising Code;(ii)act as the nodal point for interaction with the complainant, the self-regulating body and the Central Government.(3)The broadcaster shall comply with every advisory, guidance, order or direction issued under this rule by the self-regulating body or by the Central Government, as the case may be.
