Section 8 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
8. Handling of grievances of consumers by Nodal Officers. - Every Nodal Officer shall,-
(a)be accessible to the consumers at the address made available by the public notice and telephone bills, as referred to in clause (a) of sub-regulation (2) of regulation 6;(b)register every complaint lodged by the consumers;(c)communicate, within three days from date of the receipt of the complaint, the unique complaint number to the consumer;(d)after taking the remedial measure for redressal of the grievance or decision thereon, intimate, within the time limit specified in regulation 9, the remedial measure or decision taken, to the consumer.
