Section 48 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
48. In order to ensure good quality of TV broadcasting services to the subscribers, it is of paramount importance that the provisions of QoS regulation are complied by the DPOs and the local cable operators. It would be appropriate if the DPOs designate a compliance officer for generating awareness within their organisation regarding the provisions of the regulations and facilitating creation of required infrastructure and practices. The compliance officer will ensure timely submission of reports and information to the Authority. Here it is important to note that the role and responsibilities of the compliance officer shall be without prejudice to the provisions of the Act with regard to the responsibilities of the DPOs towards regulatory reporting and compliance.
