Section 10(1) in Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009
(1)The Authority may publish, in such manner and in such format, as may be decided by the Authority from time to time -(a)the compliance reports of benchmarks of each Quality of Service parameter reported to it by the service providers in accordance with regulation 9;(b)the results of the audit and objective assessment of Quality of Service undertaken by the Authority or its authorised agency as per sub-regulation (3) of regulation 3 , sub-regulation (3) of regulation 5 and sub-regulations (4) and (5) of regulation 8; and(c)the results of the customer satisfaction surveys undertaken by the Authority as per regulation 7 -through its website or through press releases or through advertisements in the newspapers, for the information of the general public.
