Section 16 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
16. Appointment or designation of Nodal Officer. -
(1)Every direct to home operator shall, before or on the date of commencement of these regulations, appoint or designate one or more Nodal Officers in every State in which it is providing direct to home service, as may be considered necessary for the purposes of these regulations: Provided that a direct to home operator, who has been granted a licence after the commencement of these regulations, shall appoint or designate simultaneously with provision of direct to home service, one or more Nodal Officers in every State in which it is providing direct to home service, as may be considered necessary for the purposes of these regulations.(2)Every direct to home operator shall, immediately on appointment or designation or change of a Nodal Officer-(a) give wide publicity about appointment or designation of such Nodal Officers or any change thereof;(b)display, at its each office, Call Centre, customer care center, help desk, and, at the sales outlets, website and at the office of the Nodal Officer, the name of the Nodal Officers, addresses and telephone numbers, e-mail addresses, facsimile numbers and other means of contacting them.
