Telecom Regulatory Authority Of India - Subsection
Section 28(1) in Telecom Commercial Communications Customer Preference Regulations, 2018
(1)Power of Authority to order inquiry: -(a)Where the Authority has a reason to believe that any Access Provider has contravened the provisions of these regulations, it may constitute an inquiry committee, to inquire into the contravention of the regulations and to report thereon to the Authority.(b)The inquiry committee shall give a reasonable opportunity to the concerned Access Provider to represent itself, before submitting its findings to the Authority.
