Telecom Regulatory Authority Of India - Subsection
Section 6(3) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(3)Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall appoint or designate such number of Nodal Officers under sub-regulation (1) and for such areas, as may be considered by it necessary, for Nodal Officer being easily accessible and available for redressal of grievance of the consumers.
