Section 15 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
15. Secretariat of an appellate authority. - (1) The service provider, referred to in sub-regulation (1) of regulation 10, shall appoint or designate one of its officers or employees as Secretary to an appellate authority.
(2)The service provider, referred to in sub-regulation (1), shall provide a secretariat and required supporting staff and office accommodation for the appellate authority to discharge its functions under these regulations.
