Telecom Regulatory Authority Of India - Subsection
Section 17(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)Every appellate authority shall submit to the Authority, by the 15th October and the 15th April of every financial year or at such shorter intervals, as the Authority may specify from time to time, a report mentioning therein, -(a)the number of appeals received;(b)number of appeals pending;(c)number of appeals disposed of ; and(d)such other particulars, as may be required by the Authority, for discharge of its functions under the Act.
