Telecom Regulatory Authority Of India - Subsection
Section 16(9) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(9)The service provider, referred to in clause (b) of sub-regulation (2), may authorise one or more of its officers or employees to present its case:Provided that in case the service provider fails to present its case before the appellate authority on the date fixed for hearing, the appellate authority may proceed ex parte and decide the appeal on merits.
