Section 6 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
6. Appointment of Nodal Officer. - (1) Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall, within one month from the date of commencement of these regulations, appoint or designate one or more Nodal Officers, in each of its licensed service area for the purposes of these regulations:
Provided that a service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, who has been granted a license after the commencement of these regulations, shall appoint or designate simultaneously with provision of services, any of its employees or officers as one or more Nodal Officers, in each of its licensed service area for the purposes of these regulations:Provided further that a service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, who provides different services in a licensed service area, may, at its option, appoint or designate one or more Nodal Officers, being common or separate, for such services being provided by it.(2)Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall, immediately on appointment or designation of a Nodal Officer,-(a)give, through a public notice in a newspaper published in Hindi/English language and in a newspaper published in an Indian language in circulation in the area in which such service provider is providing services and through telephone bills if issued by the service provider, indicating therein the name of the Nodal Officer, his address and telephone number, e-mail address, facsimile number and other means of contacting him in respect of each area for which the Nodal Officers have been appointed or designated and thereafter give such public notice at least once in twelve months in the same manner:Provided that in case of change of the name of the Nodal Officer, his address and telephone number, e-mail address, facsimile number and other means of contacting him shall be intimated by public notice and telephone bills if issued by the service provider, in the same manner as provided in these regulations;(b)display, at its each office, Call Centre, customer care centre, help desk, and, at the sales outlets, website and at the office of the Nodal Officer and the appellate authority, the name of the Nodal Officers, their addresses and telephone numbers, e-mail addresses, facsimile numbers and other means of contacting them, in respect of each area for which the Nodal Officers have been appointed or designated.(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.
