Section 3(2)(b) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

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Telecom Regulatory Authority Of India - Subsection

Section 3(2)(b) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(b)earmark or allot or establish a basic telephone or cellular mobile telephone number having sufficient lines or connections to be called as the "toll free number" or "consumer care number" or "help line number" or "special number", as the case may be, at its Call Centres, so as to ensure compliance with the Quality of Service benchmarks for the parameter "Response Time to the Customer for Assistance" both for percentage of calls answered electronically by interactive voice response system (IVRS) and percentage of calls answered by operator (voice to voice) specified in the Regulation on Quality of Service of Basic and Cellular Mobile Services, 2005 (11 of 2005), dated the 1st July, 2005 published under F. No. 305-2/2005(QoS) Vol. II on the 8th July, 2005 and the Quality of Service of Broadband Service Regulations, 2006 (11 of 2006), dated the 6th October, 2006 published under No. 304-6/2004-QoS on the 10th October, 2006 in the Official Gazette, Part III, Section 4, as amended from time to time by the Authority.

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Telecom Regulatory Authority Of India - Subsection

Section 3(2)(b) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007