Section 23 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
23. Inspection and auditing. - (1) Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall maintain complete and accurate records of redressal of grievances by its Call Centres, Nodal Officers and appellate authorities.
(2)The Authority may, if it considers it expedient so to do, and to ensure compliance of the provisions of these regulations, by order, in writing, direct any of its officers or employees or through an independent agency appointed by the Authority to,-(a)inspect any Call Centre, Office of the Nodal Officer and the secretariat of the appellate authority and the records maintained under sub-regulation (1); or(b)get the records maintained under sub-regulation (1) audited.(3)The person or persons referred to in sub-regulation (2) shall submit to the Authority a report in respect of such inspection or audit, as the case may be.(4)The Authority, if it considers it expedient so to do, may require the service provider referred to in sub-regulation (1) to get the records maintained under sub-regulation (1) audited through an independent agency as may be specified by the Authority and submit the report in respect of such audit to the Authority and the cost of such audit shall be borne by the concerned service provider.
