Section 18 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
18. Status of appeals. - (1) The service provider referred to in sub-regulation (1) of regulation 10 shall ensure that every appellate authority exhibits at its website, if any, the status and details of appeals pending within the time limit and the details of appeals pending, if any, after the expiry of the time limit specified in sub-regulation (10) of regulation 16.
(2)In case the appellate authority is unable to exhibit the status and details of appeals pending, as referred to in sub-regulation (1) due to non-availability of its website, the concerned service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall arrange to exhibit at its website the status and details of appeals pending if any, within the time limit and the details of appeals pending, if any, after the expiry of the time limit specified in sub-regulation (10) of regulation 16.
