Telecom Regulatory Authority Of India - Subsection
Section 40(6) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(6)The compliance officer shall be responsible for-(a)generating awareness for ensuring compliance with the provisions of these regulations.(b)reporting to the Authority, with respect to compliance with these regulations and directions of the Authority issued under these regulations.(c)ensuring that proper procedures have been established and are being followed for compliance of these regulations.
