Telecom Regulatory Authority Of India - Subsection
Section 8(4) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(4)In the event of any change in the name of the compliance officer so designated under provisions of this clause, the same shall be reported to the Authority by the service provider within thirty days from the date of occurrence of such change along with authenticated copy of the board's resolution or authorization letter, as the case may be.
