30.- Dispute resolution mechanism to redress user grievances.-
(1)The Central Government may establish or approve one or more online dispute resolution mechanisms for the resolution of disputes between users and authorised entities providing telecommunication services.(2)Every authorised entity providing telecommunication services shall participate in the dispute resolution mechanism established under sub-section (1), and shall comply with such terms and conditions of participation in such mechanism as may be prescribed.(3)This section shall not affect the rights of consumers under the Consumer Protection Act, 2019 (35 of 2019).
