Section 23 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
23. Inspection and Auditing. -
(1)Every direct to home operator shall maintain for at least a period of one year the complete and accurate records of redressal of grievances of the direct to home subscribers by its Call Centres and Nodal Officers.(2)The Authority may, if it considers it expedient so to do, and to ensure compliance of the provisions of these regulations, by order in writing, direct any of its officers or employees or through one or more persons appointed by the Authority to inspect any Call Centre and office of the Nodal Officer and the records maintained under sub-regulation (1), and submit to the Authority a report in respect of such inspection.(3)The Authority, if it considers it expedient so to do, may require the direct to home operator to-(a)get the records maintained under sub-regulation (1) audited through one or more officers or persons appointed by the Authority and submit the report in respect of such audit to the Authority;(b)get the records maintained under sub-regulation (1) audited through an independent agency as may be specified by the Authority and submit the report in respect of such audit to the Authority.(4)The cost of the audit under clause (b) of sub-regulation (3) shall be borne by the concerned direct to home operator.
