The Central Government may notify standards and conformity assessment measures in respect of-(a)telecommunication equipment, telecommunication identifiers and telecommunication network;(b)telecommunication services, in consonance with any regulations notified by the Telecom Regulatory Authority of India from time to time;(c)manufacture, import, distribution and sale of telecommunication equipment;(d)telecommunication security, including identification, analysis and prevention of intrusion in telecommunication services and telecommunication networks;(e)cyber security for telecommunication services and telecommunication networks; and(f)encryption and data processing in telecommunication.
