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Union of India - Section

Section 4 in Regulation on Guidelines for Registration of Consumer Organizations/non-Government Organizations (NGOS) and their interaction with TRAI, 2001

4. Interaction with TRAI.

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(i)All consumer organisations /NGOs may interact with TRAI. Specific facilities mentioned below will, however, be available only to consumer organisations / NGOs registered with TRAI.
(ii)The registered organisations shall be informed to attend open house discussions held by TRAI on various issues.
(iii)An open regular two way communication channel will be maintained with the consumer organisations and NGOs registered with the Authority, with the objective of sharing additional data/ information and discussions over and above what is shared through other channels.
(iv)In addition to the open house discussions held in various parts of the country, TRAI shall hold half yearly meetings with registered consumer organisations to increase interaction for better understanding of the problems of consumers across the country. These meetings may be organised in different parts of country for better participation.
(v)TRAI, in the form of consultation paper, shall also highlight the international practices of various consumer related issues for the benefit of consumers through these consumer organisations/NGOs.
(vi)All the Consumer Organizations/NGOs will interact with a Nodal Officer in TRAI for the purpose of registration and consumer related issues. Senior Research Officer (Administration and legal) Shri Mathew Palamattam, present incumbent is appointed as Nodal Officer who shall interact with Consumer Organisations/NGOs on sustained basis.