Section 13 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
13. Intimation of appointment of appellate authority. - The service provider, referred to in sub-regulation (1) of regulation 10, shall, within one week from the date of appointment of an appellate authority, intimate to the Authority such appointment:
Provided that the Authority may call for further details about such appointment of the person or persons as the appellate authority and the service provider shall submit such information to the Authority within such time as it may specify in this regard.
