Telecom Regulatory Authority Of India - Subsection
Section 16(7) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(7)The appellate authority shall, on receipt of the reply under sub-regulation (3) and on the basis of information, document or record under sub-regulation (6) from the service provider and after conducting such inquiry as the appellate authority may consider necessary, and after affording reasonable opportunity of hearing to the parties, dispose of the appeal by passing an order in writing and stating therein the points for determination, the decision thereon and the reasons for the decision.
