Section 17 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
17. Reporting requirements. - (1) The service provider referred to in sub-regulation (1) of regulation 10 shall ensure that every appellate authority keeps a record of appeals made to it under sub-regulation (1) of regulation 11 and the decisions on such appeals and complies with the provisions contained in sub-regulations (2) to (5).
(2)Every appellate authority shall submit to the Authority, by the 15th October and the 15th April of every financial year or at such shorter intervals, as the Authority may specify from time to time, a report mentioning therein, -(a)the number of appeals received;(b)number of appeals pending;(c)number of appeals disposed of ; and(d)such other particulars, as may be required by the Authority, for discharge of its functions under the Act.(3)The report in respect of matters specified in clauses (a) to (c) of sub-regulation (2) shall pertain to the period of the six months preceding immediately the month in which the report is required to be submitted in respect of such matters under sub-regulation (2) to the Authority.(4)The Authority may, if so required in the interest of the consumers, publish the report submitted to it under sub-regulation (2) and also place the same on its website.(5)A copy of the report referred to in sub-regulation (2) shall be forwarded by the appellate authority to the licensor and the service provider.
