Section 18(4) in Cable Television Networks Rules, 1994
(4)The self-regulating body shall perform the following functions, namely: -(i)oversee and ensure the alignment and adherence by the broadcaster to the Programme Code and the Advertising Code;(ii)provide guidance to the broadcaster on various aspects of the Programme Code and the Advertising Code;(iii)dispose of grievances which have not been disposed of by the broadcaster within the specified period of fifteen days;(iv)hear appeals filed by the complainant against the decision of the broadcaster;(v)issue such guidance or advisories to a broadcaster, including those specified in sub-rule (5), for ensuring compliance to the Programme Code and the Advertising Code.
