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Central Acts and Rules Amended and Updated
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      • 1. Short title and commencement
      • 2. Definitions
      • 3. Obligation of every direct to home operator to give direct to home service
      • 4. Option to provide Direct to Home Customer Premises Equipment on out right purchase or hire purchase or rent
      • 4-A. Obligation of Direct to home operator to provide repair and maintenance of Direct to Home Customer Premises Equipment
      • 5. Procedure for direct to home service connection, disconnection or shifting
      • 6. Discontinuing exhibiting of any channel only after notice
      • 7. Discontinuing direct to home service to any direct to home subscriber
      • 8. Prohibition to disable Direct to Home Set Top Boxes
      • 9. No increase of subscription for direct to home service for six months
      • 9-A. No change in composition of a subscription package during first six months of enrolment or during the period of validity of subscription paid in advance
      • 9-B. Notice before change in composition of a subscription package
      • 10. No charges to be levied during discontinuance of direct to home service
      • 11. Billing for post-paid direct to home subscribers
      • 12. Providing usage details in respect to pre-paid direct to home service
      • 13. Establishment of Call Centre
      • 14. Procedure for handling request or complaint by Call Centres
      • 15. Time limit for redressal of grievance of the direct to home subscriber by Call Centres
      • 16. Appointment or designation of Nodal officer
      • 17. Redressal of Grievances of direct to home subscribers by Nodal officers
      • 18. Handling of grievances of direct to home subscriber by Nodal officers
      • 19. Time limit for redressal of complaints by Nodal officer
      • 20. Complaints forwarded to direct to home operator by Authority
      • 21. Manual of Practice for direct to home subscriber
      • 22. Identification of personnel of direct to home operator
      • 23. Inspection and auditing
      • 24. Intervention by Authority in certain cases
      • 25. Application of other laws not barred
      • 26. Right of direct to home subscriber to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 27. Provisions of these regulations to apply to persons availing direct to home service before commencement of these regulations
      • 1. Short title and commencement
      • 2. Applicability
      • 3. Definitions
      • 4. Request for Provision of Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 5. Obligation of the specified service provider, to whom request has been made under regulation 4, to provide Domestic Leased Circuits or Local Lead of Domestic Leased Circuit(s)
      • 6. Maintenance of records in certain cases
      • 7. Tariff for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 8. Provision for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit on "Rent and Guarantee Terms" or "Special Construction basis" or "Contribution basis" in certain cases
      • 9. Security and monitoring arrangements (including lawful interception) in relation to Domestic Leased Circuits
      • 10. These regulations not to apply in certain cases
      • 11. Application of other laws not barred
      • 12. Inspection and auditing
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Provision for interconnection to all Eligible Service Providers.
      • 4. Prohibition to deny to subscribers access to Intelligent Network.
      • 5. Switches to be capable of resolving the access codes allotted as per National Numbering Plan 2003.
      • 6. Obligation to follow Numbering plan.
      • 7. Intelligent Network Services to be launched after obtaining access code allocation.
      • 8. Network equipment (including circuit or packet switches) to conform to the International Telecommunication Union and Telecommunication Engineering Centre standards and Standards of the industry.
      • 9. Compliance with Quality of Service standards.
      • 10. Intelligent Network Services under commercial and technical arrangements or agreement.
      • 11. Usage Charges under the arrangements or agreement entered under sub-regulation (2) of regulation 10.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of access to cable landing station and related international submarine cable capacity by owner of cable landing station.
      • 4. Application by eligible Indian International Telecommunication Entity for access facilitation to cable landing station and related international submarine cable capacity.
      • 5. Confirmation by the owner of cable landing station after receipt of application under regulation 4.
      • 6. Entering into an agreement for providing Access Facilitation.
      • 7. Demand for access to Reference Capacity.
      • 8. Ensuring provision of backhaul circuit by eligible Indian International Telecommunication Entity.
      • 9. Testing of Reference Capacity proposed to be acquired by eligible Indian International Telecommunication Entity.
      • 10. Access Facilitation Charges and payment terms.
      • 11. Capacity up-gradation and payment for capacity up-gradation charges by eligible Indian International Telecommunication Entity.
      • 12. Cancellation charges.
      • 13. Termination or discontinuance of Access Facilitation by owner of cable landing station.
      • 14. Restoration of Access Facilities.
      • 15. Application by eligible Indian International Telecommunication Entity for provisioning of Co-location space.
      • 16. Co-location charges and payment terms.
      • 17. Allocation of alternative Co-location space.
      • 18. Additional Co-location space and Co-location equipment.
      • 19. Installation of Co-location Equipment by eligible Indian International Telecommunication Entity.
      • 20. Authorization for physical access for Co-location space at cable landing station.
      • 21. Prohibition to sub-lease the Co-location space.
      • 22. The Co-location space to be used for the purpose of accessing submarine cable capacity in the cable landing station by the eligible Indian International Telecommunication Entity.
      • 23. Termination of lease of Co-location space.
      • 24. No obligation of owner of cable landing station to place Co-location equipment of the eligible Indian International Telecommunication Entity adjacent to each other.
      • 25. Period of Co-location agreement.
      • 26. Reporting Requirements.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Access Facilitation Charges on or after 1st January, 2013.
      • 4. Colocation charges on or after 1st January, 2013.
      • 5. Review.
      • 1. (1)
      • 2. (2)
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Purpose of laying down the Code of Practice for metering and billing accuracy
      • 4. Code of Practice for metering and billing accuracy
      • 5. Review
      • 6. Auditing of metering and billing system
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Benchmarks for Quality of Service (QoS) Parameters
      • 4. Reporting requirement
      • 5. Registration of Demands for Broadband Connections
      • 6. Auditing
      • 7. Customer Perception of Service
      • 8. Broadband Connection Speed (download)
      • 9. Review
      • 10. Interpretation
      • 11. Explanatory memorandum
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Contents of the Register
      • 4. Confidential portion of the Register
      • 5. Registration of Interconnect Agreement
      • 6.
      • 7.
      • 8. Access to the Register
      • 9.
      • 10.
      • 11.
      • 12. Levy of fees and other charges
      • 13. General
      • 1. Short title, extent and commencement.
      • 2. Criteria for Registration of consumer organisation/NGOs.
      • 3. Rules Governing Registration.
      • 4. Interaction with TRAI.
      • 5. Mode of Data sharing.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality Of Service Benchmarks for Dial-up access to the ISP Node.
      • 5. Quality of Service Benchmarks for Leased Line Access Service.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding Effect.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality of Service (QoS) Parameters.
      • 5. Review.
      • 6. Explanatory Memorandum.
      • 7. Over-riding Effect.
      • 8. Repeal and Saving.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Procedure for cable service connection, disconnection or shifting.
      • 4. Contents of application formats.
      • 5. Provision of cable service to every person subject to technical and operational feasibility.
      • 6. Response and time limit for providing connection.
      • 7. Communication of technical or operational non-feasibility.
      • 8. Discontinuing cable service to subscriber only after prior notice.
      • 9. Provision of bills and receipts to subscribers.
      • 10. Requirements of billing system.
      • 11. Establishment of help desk.
      • 12. Handling of complaints, etc.
      • 13. Provision of power back-up.
      • 14. Carrying of photo identification and proper behaviour by representatives of the cable operators and multi system operators.
      • 15.
      • 16. Arrangements for repairs or replacement of decoder or set top box supplied by the cable operator or multi system operator.
      • 17. Notice to subscribers before taking off channels from cable television network.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Quality of Service Parameters in respect of which compliance reports are to be submitted to the Authority.
      • 3A. Consequences for failure of basic service providers to meet the Quality of Service benchmarks.
      • 4. Quality of Service parameters in respect of which compliance is to be monitored by the service provider.
      • 5. Quality of Service parameters in respect of which compliance reports are to be submitted to the Authority.
      • 5A. Consequences for failure of cellular mobile telephone service providers to meet the Quality of Service benchmarks.
      • 6. Quality of Service parameter in respect of which compliance is to be monitored by the service provider.
      • 6A. Duration of alert for the called party.
      • 7. Quality of Service parameters to be reflected in customer perception of service.
      • 8. Record Keeping.
      • 9. Reporting.
      • 9A. Consequences for failure of the service providers to submit compliance report.
      • 10. Publication.
      • 11. Review.
      • 12. Overriding Effect.
      • 13. Repeal and Saving.
      • 14. Interpretation.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Provisions relating to connection, disconnection, transfer and shifting of cable service in CAS areas
      • 4. Provisions relating to complaint handling and redressal in respect of cable services in CAS areas
      • 5. Billing Procedure and billing related complaints in respect of cable services in CAS areas
      • 6. STB related issues and complaints in respect of cable services in CAS areas
      • 7. Change in positioning of channels/Taking the channel off air in respect of cable services in CAS areas
      • 8. Technical Standards
      • 9. Monitoring of performance of quality of service standards in respect of cable services in CAS areas
      • 10. Public awareness campaign in CAS areas
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Amendment and Annulment.
      • 4. Interpretation.
      • 5. Levy of Fees.
      • 6.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Fee and other charges
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Title, extent and commencement.
      • 2. Definition.
      • 3. General.
      • 4. Interpretation.
      • 5. Meetings for transaction of Business and Procedure to be followed.
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      • 16.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
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      • 19.
      • 20.
      • 21.
      • 22. Prescription of fee/ charges by Access Providers.
      • 23.
      • 24. Distributed Ledger(s) for Complaints.
      • 25. Complaint Mechanism.
      • 26. Record keeping and reporting.
      • 27.
      • 28. Consequences for contravention of the provisions of regulations by Access Providers.
      • 29. Examination of telecom resources put under outgoing Usage Cap or having been disconnected.
      • 30.
      • 31.
      • 32.
      • 33. Power to appoint inquiry committee.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38. Repeal and Saving.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Startup Kit.
      • 4. Vouchers.
      • 5. Colour band on paper vouchers.
      • 6. Information to prepaid consumers on activation of a voucher.
      • 7. Information to prepaid consumers relating to usage.
      • 8. Past Usage details in respect of prepaid mobile connections.
      • 9. Establishment of facility for providing information about the account of the consumer.
      • 10. Premium Rate Service and Value Added Service.
      • 11. Deactivation of cellular mobile telephone connection of prepaid consumer due to nonusage.
      • 12. Automatic Number Retention scheme for prepaid consumers.
      • 13. Safe Custody scheme for postpaid consumers.
      • 14. The grace period for reactivation.
      • 15. Communication of information to the consumer.
      • 17. Default status of international mobile roaming service.
      • 18. Information to consumers on activation of international mobile roaming service.
      • 19. Information to consumers on selection of tariff.
      • 20. Information to consumer as soon as the mobile equipment is switched on by the consumer in the visiting country.
      • 21. Information to consumers at different stages of exhaustion of entitled data usage while roaming internationally as per the selected tariff.
      • 22. Information to the consumer who may initiate use of international mobile roaming service in a country or area not covered by the tariff subscribed or where the applicable tariff differs from the subscribed tariff.
      • 23. Establishment of facility for providing information about the account of the consumer while roaming internationally.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Establishment of Call Centre
      • 4. Procedure for handling grievances by Call Centres
      • 5. Time limit for redressal of grievance of consumers by Call Centres
      • 6. Appointment of Nodal officer
      • 7. Redressal of Consumer Grievances by Nodal officers
      • 8. Handling of grievances of consumers by Nodal officers
      • 9. Time limit for redressal of complaints by Nodal officer
      • 10. Appointment of appellate authority
      • 11. Appeal to appellate authority of service provider for redressal of consumer grievances
      • 12. Composition of appellate authority for redressal of grievances of the consumers
      • 13. Intimation of appointment of appellate authority
      • 14. Remuneration
      • 15. Secretariat of an appellate authority
      • 16. Disposal of appeal by appellate authority
      • 17. Reporting requirements
      • 18. Status of appeals
      • 19. Complaints referred to service providers by Authority
      • 20. Manual of Practice for handling consumer complaints
      • 21. Providing usage details in respect to pre-paid mobile connections
      • 22. Consumer Grievance Redressal Mechanism by other service provider in certain cases
      • 23. Inspection and auditing
      • 24. Application of other laws not barred
      • 25. Right of consumers to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 26. Reckoning of time limit for the purposes of these regulations
      • 27. These regulations not to apply in certain cases
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The form and verification while filing an appeal
      • 4. Fee for filing an appeal
      • 5. Procedure for service of notices
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary, allowances, etc. of the Chairperson.
      • 4. Leave.
      • 5. Contribution to Contributory Provident Fund.
      • 6. Other conditions of service.
      • 7. Applicability of rules.
      • 8. Terms and Conditions of Service of Members.
      • 9. Oath of Office and Secrecy.
      • 10. Declaration of financial or other interest.
      • 11. Residuary provision.
      • 12. Powers to relax.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Request for confidentiality and decision thereon
      • 4. Seeking access to information
      • 5. Rejection of request for disclosure
      • 6. Exemption from disclosure of information
      • 7. Grounds for refusal of access to information
      • 8. Form of information
      • 9. Severability
      • 10. Information required for law enforcement
      • 11. Fee
      • 12. Explanatory memorandum
      • 13. General
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Meeting allowance.
      • 4. Conveyance allowance.
      • 5. Oath of office and secrecy.
      • 6. Residuary matters.
      • 7. Powers to relax.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Furnishing of returns
      • 4. Preparation and submission of annual report
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Assets of the Fund.
      • 5. Administration of Funds and audit.
      • 6. Management of the Fund.
      • 7. Term of Office of the Board of Trustees.
      • 8. Resignation and cession of Trustee.
      • 9. Disqualification for the Trusteeship and removal.
      • 10. Meetings and Quorum.
      • 11. Minutes of the Meeting.
      • 12. Fees and Allowances.
      • 13. Conditions of eligibility.
      • 14. Nominations.
      • 15. Subscriber's Accounts.
      • 16. Conditions of subscriptions.
      • 17. Rates of subscription.
      • 18. Contribution by Authority.
      • 19. Transfer to Foreign Service or deputation out of India and Realization of subscriptions.
      • 20. Interest.
      • 21. Advances from the Fund.
      • 22. Recovery of Advance.
      • 23. Wrongful use of advance.
      • 24. Withdrawal from the fund.
      • 25. Conditions for withdrawal.
      • 26. Conversion of an advance into a withdrawal.
      • 27. Final withdrawal of accumulations in the Fund.
      • 28. Retirement of Subscriber.
      • 29. Procedure on death of a subscriber.
      • 30. Dismissal, resignation and cessation of service.
      • 31. Deductions.
      • 32. Manner of payment of amount in the Fund.
      • 33. Deposit Linked Insurance Scheme.
      • 34. Relaxation of the provisions of the rules in individual cases.
      • 35. Validation of contribution to the contribution made by the Authority and the subscriber, etc.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Annual Statement of accounts and other relevant records
      • 4.
      • 5. Authorised signatory
      • 1. Short title and commencement
      • 2. Definitions
      • 2-A.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of Officers' Cadre.
      • 4. Initial constitution of the Officers' Cadre.
      • 5. Method of Recruitment.
      • 6. Direct recruitment.
      • 7.
      • 8. Qualifications and age limit.
      • 9. Medical Examination.
      • 10.
      • 10A.
      • 11. Seniority.
      • 12.
      • 13.
      • 14. Constitution of Staff Cadre.
      • 15. Initial constitution of the Staff Cadre.
      • 16. Method of Recruitment.
      • 17. Direct recruitment.
      • 18.
      • 19. Qualifications and age limit.
      • 20. Medical Examination.
      • 21.
      • 21A.
      • 22. Seniority.
      • 23.
      • 24.
      • 25. Probation.
      • 26. Liability for service in or outside India.
      • 27. Discharge of Duties of Higher Grade and Lower Grade in Certain Cases.
      • 28. Pay fixation.
      • 29. Nationality.
      • 30. Superannuation.
      • 31. Disqualification.
      • 32. Power to relax.
      • 33. Interpretation.
      • 34. Removal of difficulties.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Filing of application
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The Judge to conduct inquiry
      • 4. Powers of the Judge
      • 1. Short title and commencement
      • 2. Definitions
      • 3. ( i ) Salaries and allowances
      • 4. Oath of office and Secrecy
      • 5. Interpretation
      • 6. Residuary provision
      • 7. Power to relax
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Categories of Officers and employees of the Authority and pay scales.
      • 4. Conditions of service.
      • 5. Salary and allowances payable to, and other conditions of service of, Consultant.
      • 6. Powers to relax.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Establishment and incorporation of Authority.
      • 4. Qualifications for appointment of Chairperson and other members.
      • 5. Term of office, conditions of service, etc., of Chairperson and other members.
      • 6. Powers of Chairperson and ViceChairperson.
      • 7. Removal and suspension of member from office in certain circumstances.
      • 8. Meetings.
      • 9. Vacancies, etc., not to invalidate proceedings of Authority.
      • 10. Officers and other employees of Authority.
      • 11. Functions of Authority.
      • 12. Powers of Authority to call for information, conduct investigations, etc.
      • 13. Power of Authority to issue directions.
      • 14. Establishment of Appellate Tribunal.
      • 14A. Application for settlement of disputes and appeals to Appellate Tribunal.
      • 14B. Composition of Appellate Tribunal.
      • 14C. Qualifications for appointment of Chairperson and Members.
      • 14D. Term of office.
      • 14E. Terms and conditions of service.
      • 14F. Vacancies.
      • 14G. Removal and resignation.
      • 14GA. Qualifications, terms and conditions of service of Chairperson and Member.
      • 14H. Staff of Appellate Tribunal.
      • 14I. Distribution of business amongst Benches.
      • 14J. Power of Chairperson to transfer cases.
      • 14K. Decision to be by majority.
      • 14L. Members, etc., to be public servants.
      • 14M. Transfer of pending cases.
      • 14N. Transfer of appeals.
      • 15. Civil Court not to have jurisdiction.
      • 16. Procedure and powers of Appellate Tribunal.
      • 17. Right to legal representation.
      • 18. Appeal to Supreme Court.
      • 19. Orders passed by Appellate Tribunal to be executable as a decree.
      • 20. Penalty for wilful failure to comply with orders of Appellate Tribunal.
      • 21. Grants by Central Government.
      • 22. Fund.
      • 23. Accounts and audit.
      • 24. Furnishing of returns, etc., to Central Government.
      • 25. Power of Central Government to issue directions.
      • 26. Members, officers and employees of Authority to be public servants.
      • 27. Bar of jurisdiction.
      • 28. Protection of action taken in good faith.
      • 29. Penalty for contravention of directions of Authority.
      • 30. Offences by companies.
      • 31. Offences by Government Departments.
      • 32. Exemption from tax on wealth and income.
      • 33. Delegation.
      • 34. Cognizance of offences.
      • 35. Power to make rules.
      • 36. Power to make regulations.
      • 37. Rules and regulations to be laid before Parliament.
      • 38. Application of certain laws.
      • 39. Power to remove difficulties.
      • 40. Repeal and saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Setting up of mechanism for registering request of subscribers for not receiving unsolicited calls
      • 4. Setting up the Private Do Not Call List
      • 5. Contents of the Private Do Not Call List
      • 6. Contents of the National Do Not Call Register
      • 7. Registration for not receiving unsolicited commercial communication
      • 8. Procedure for registration of requests for not receiving unsolicited commercial communication
      • 9. Withdrawal of request or option of subscribers relating to unsolicited commercial communication
      • 10. Updation of content in National Do Not Call Register
      • 11. Inclusion or exclusion of class or classes or type or category or categories of unsolicited commercial communication in the Private Do Not Call List and National Do Not Call Register
      • 12. Reporting requirements
      • 13. Registration of Telemarketer
      • 14. Undertaking from the Telemarketer
      • 15. Disconnection of Basic Telephone or Cellular Mobile Telephone connection or service in certain cases
      • 16. Complaint relating to unsolicited commercial communications and its consequences
      • 17. Service Provider not to send unsolicited commercial communications
      • 17-A. Consequences for failure of service providers to stop unsolicited commercial communications
      • 17-B. Factors to be taken into account by the Authority for deciding the amount of financial disincentive
      • 17-C. Power of Authority to order inquiry
      • 17-D. Composition of inquiry committee
      • 17-E. Procedure for holding inquiry for determining contravention of the provisions of regulation 7 or regulation 15 or regulation 16 or regulation 17
      • 17-F. Report of inquiry committee
      • 17-G. Service of notices
      • 17-H. Order for payment of amount by way of financial disincentive by Authority on report of inquiry committee
      • 17-I. Deposit of amount payable by way of financial disincentive under these regulations
      • 18. Confidentiality
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. General Provisions relating to interconnection.
      • 4. General Provisions relating to Reference Interconnection Offer.
      • 5. General Provisions relating to interconnection agreements.
      • 6. Disconnection of signals of TV Channel.
      • 7. Conversion of free to air channel into pay channel or a pay channel into free to air channel.
      • 8. Intervention by the Authority.
      • 9. Reporting Requirements.
      • 10. Composition of bouquet by the broadcasters.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. General provisions relating to non-discrimination in interconnect agreements
      • 4. Disconnection of TV channel signals
      • 4-A. Interconnection Agreements to be in writing
      • 5. Standard Interconnection Agreements
      • 6. Prohibition of minimum guarantee clause
      • 7. Conversion of a Free To Air channel/Pay channel
      • 8. Time period for renewal of existing agreements
      • 9. Finalising Subscriber Base at the time of first agreement
      • 10. Variation of Subscriber Base during validity of agreement
      • 11. Finalising Subscriber Base at the time of Renewal of agreement
      • 12. Monthly Subscriber Base Statement
      • 13. Reference Interconnect offer
      • 14. Explanatory Memorandum
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Manner of offering of channels by broadcasters.
      • 4. Declaration of network capacity fee and manner of offering of channels by distributors of television channels.
      • 5.
      • 6. Reporting requirement by broadcasters.
      • 7. Reporting requirement by distributors of television channels.
      • 8. Designation of compliance officer and his obligations.
      • 9. Power of Authority to intervene.
      • 10. Repeal and Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. General obligations of broadcasters.
      • 4. General obligations of distributors of television channels.
      • 4A. Compliance to requirements of Addressable System by distributors of television channels.
      • 5. General obligations of service providers.
      • 6. Compulsory offering of channels on alacarte basis.
      • 7. Publication of reference interconnection offer by broadcaster for pay channels.
      • 8. Publication of reference interconnection offer by distributor of television channels.
      • 9. General provisions relating to interconnection agreements.
      • 10. Interconnection agreement between broadcaster and distributor of television channels.
      • 11. Territory of interconnection agreement.
      • 12. Interconnection agreement between distributor of television channels and local cable operator.
      • 13. NonApplicability to DTH operator.
      • 14. Subscription report and monthly fee.
      • 15. Audit.
      • 16. Change in the maximum retail price and the nature of a channel.
      • 17. Disconnection of signals of television channels.
      • 18. Listing of channels in electronic programme guide.
      • 19. Details of service providers.
      • 20. Designation of compliance officer and his obligations.
      • 21. Intervention by the Authority.
      • 22. Repeal and saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of broadcasting services related to television.
      • 4. Procedure for new connection.
      • 5. Changes in subscription of broadcasting services related to television.
      • 6. Subscription of channels/bouquets.
      • 7. Deactivation of channels/bouquets from subscription.
      • 8. Notice of discontinuation and change in the nature of channel.
      • 9. Non availability of channels on distribution platform.
      • 10. Restriction on discontinuation and modification of subscribed bouquet during its lockin period when all the constituent channels are available on distribution platform.
      • 11. Introduction, discontinuation and modification of bouquets in other cases.
      • 12. Temporary suspension of broadcasting services related to television on request from a subscriber.
      • 13. Disruption of broadcasting services related to television.
      • 14. Relocation of connection.
      • 15. Interruption of broadcasting services related to television due to preventive maintenance.
      • 16. Disconnection of broadcasting services related to television.
      • 17. Price protection to subscribers.
      • 18. Billing.
      • 19. Generation of postpaid bill.
      • 20. Billing cycle for postpaid bill.
      • 21. Details of information in the postpaid bill.
      • 22. Delivery of postpaid bills and payment.
      • 23. Prepaid billing and payment.
      • 24. Supply and installation of the customer premises equipment.
      • 25. Customer care centre.
      • 26. Complaints handling by customer care centre.
      • 27. Time limit for redressal of complaints.
      • 28. Redressal of complaints by nodal officers.
      • 29. Complaints referred to the distributor of television channels by the Authority.
      • 30. Maintenance of records of complaints.
      • 31. Establishment of website.
      • 32. Customer care programming service.
      • 33. Public awareness campaign.
      • 34. Publicity of information by broadcasters.
      • 35. Prohibition of on screen display.
      • 36. Technical standards.
      • 37. Manual of Practice.
      • 38. Display of channels in EPG.
      • 39. Reporting to the Authority.
      • 40. Designation of compliance officer and his obligations.
      • 41. Identification of personnel.
      • 42. Privacy protection.
      • 43. Intervention by Authority.
      • 44. Application of other laws not barred.
      • 45. Repeal and Saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Excess Amount collected by service providers from the subscribers to be transferred to the Telecommunication Consumers Education and Protection Fund in certain cases
      • 4. Procedure for depositing the excess amount collected by service providers from the subscribers in the Consumers Education and Protection Fund
      • 5. Telecommunication Consumers Education and Protection Fund
      • 6. Utilisation of the Telecommunication Consumers Education and Protection Fund
      • 7. Constitution of committee
      • 8. Composition of committee
      • 9. Term of office of the committee
      • 10. Functions of the committee
      • 11. Meetings and quorum
      • 12. Minutes of the meeting
      • 13. Expenses of the committee
      • 14. Maintenance of accounts
      • 15. Audit of accounts and their publication
      • 16. Payment of money for making refund to subscribers
      • 17. Power of Authority to issue directions for utilisation of the Telecommunication Consumers Education and Protection Fund
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection charges
      • 4. Revenue sharing arrangements
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2.
      • 2-A. Port charges on or after the 1st April, 2007
      • 3. Reporting requirement
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Interconnection agreement.
      • 4. Procedure for entering into interconnection agreement.
      • 5. Bank guarantees.
      • 6. Seeking ports at POIs.
      • 7. Request for initial provisioning of ports.
      • 8. Request for augmentation of POIs.
      • 9. Framework for provisioning of ports.
      • 9A. Level of interconnection for PSTN to PSTN connectivity.
      • 10. Interconnection charges.
      • 11. Procedure for disconnection of POIs.
      • 12. Consequences for contravention of the provisions of these regulations.
      • 13. Power of the Authority to issue direction.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection Charges
      • 4. Interconnection Usage Charges (IUC)
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Per Port Transaction charge
      • 4. Dipping charge
      • 5. Reporting requirement
      • 6. Intervention and review
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Limits on Portability.
      • 4. Obligation to provide Mobile Number Portability.
      • 5. Obligation to set up mechanism for allocation of unique porting code.
      • 6. Eligibility Criteria for making a porting request.
      • 6A. Process to be performed by Mobile Number Portability Service provider before allocating unique porting code.
      • 7. Request for porting of mobile number.
      • 8. Action by Recipient Operator.
      • 9. Action by Mobile Number Portability Service provider.
      • 10. Action by Donor Operator.
      • 11. Porting of mobile number.
      • 12. Grounds for rejection of porting request by Donor Operator.
      • 13. Withdrawal of porting request.
      • 14. Rights and obligations of Donor Operator.
      • 15. Rights and obligations of Recipient Operator.
      • 16. Rights and obligations of Mobile Number Portability Service provider.
      • 17. Obligations of Access Providers, National Long Distance Operators and International Long Distance Operators.
      • 17A. Consequence for contravention of the provisions of regulation 6A, or regulation 8, or regulation 9 or regulation 10 or regulation 11 or regulation 12.
      • 18. Power of Authority to issue directions for specifying time limits for various activities for implementing number portability.
      • 19. Inspection and Auditing.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Tariffs.
      • 4. Forbearance.
      • 5. Deposits.
      • 6. Flexibility and Packages.
      • 7. Reporting Requirement.
      • 8. Review of Tariffs.
      • 9. Publication of Tariffs.
      • 10. Non-discrimination.
      • 11. Terms and Conditions of Service.
      • 12. Explanatory Memorandum.
      • 13. Overriding Effect.
      • 14. Interpretation.
      • 1. Short title, extent and commencement.
      • 2.
      • 3. Interconnection Charges.
      • 4. Revenue Sharing Arrangements.
      • 5. Reporting Requirement
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding.
      • 9. Interpretation.

Telecom Regulatory Authority of India (Salary, Allowances and other conditions of Service of the officers and employees) Rules, 2002

Published vide Notification No. G.S.R. 726(E), dated 25.10.2002

Last Updated 18th February, 2022 [act3769]

G.S.R. 726(E). - In exercise of the powers conferred by sub-section (2) of section 10 read with clause (ca) of sub-section (2) of section 35 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and in supercession of the TRAI Staff (Salaries, allowances and other conditions) Regulation, 1999 and the TRAI (Appointment of Casual Labourers) Regulation, 1999, except in respect of things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely: -

1. Short title and commencement. - (i) These rules may be called the Telecom Regulatory Authority of India (Salary, Allowances and other conditions of Service of the officers and employees) Rules, 2002.

(ii) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - In these rules, unless the context otherwise requires:-

(a) "Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);

(b) "Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of Section 3 of the Act;

(c) "officers and employees of the Authority" means the officers and employees of the Authority and includes those taken on deputation by the Authority from the Central Government/State Government/ Public Sector Undertakings;

(d) "Casual employee" means a person engaged by the Authority on works of intermittent or sporadic nature or which extend over short period;

(e) "Consultant" means a consultant appointed by the Authority under sub-section (1) of section 10 of the Act for carrying out the purposes of the Act;

(f) "Schedule" means Schedule annexed to these rules;

(g) All other words and expression used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act;

3. Categories of Officers and employees of the Authority and pay scales. - The nature and categories of officers and employees of the Authority and the scales of pay thereof shall be as specified in the Scheduled - I.

4. Conditions of service. - (1) The conditions of service of the officers and employees of the Authority including casual employees and any other category of employees in the matter of pay, all allowances, leave, joining time, joining time pay, age of superannuation and other conditions of service, shall be regulated in accordance with such rules and regulations as are, from time to time, applicable to officers and employees of the Central Government belonging to Group 'A', Group 'B', Group 'C' and Group 'D' as the case may be, and drawing the corresponding scales of pay:

Provided that -

(a) the officers and employees of the Authority on deputation to the Authority who are Government employees and have been allotted residential accommodation under General Pool shall be eligible to retain the facility of Government residential accommodation in terms of Ministry of Urban Development and Poverty Alleviation, Directorate of Estates, OM No. 11013/D/7/94-Pol. IV/I, dated 26.4.1999, as amended from time to time; and in case Government residential accommodation has not been allotted or availed, they shall be eligible for House Rent Allowance at par with Central Government servants drawing equivalent pay. The officers and employees of the Authority other than those appointed on deputation shall be entitled to House Rent Allowance at par with those applicable to Central Government servants drawing equivalent pay.

[(b) the officers and employees of the Authority, both serving and retired, shall be entitled to medical facilities as specified in Schedule-II:

Provided that only those retired officers and employees of the Authority shall be entitled for medical facilities who have retired from the Authority as regular officer or employee and have rendered not less than three years whole-time employment in the Authority and a total of twenty years of service in the Authority and other Government Department or Public Sector Undertakings or Autonomous Bodies.]

(c) (i) the officers and employees of the Authority other then those on deputation shall be entitled to subscribe to Contributory Provident Fund and shall be regulated by the Contributory Provident Fund Rules made by the Central Government for the Authority Provided that such officers and employees shall not be entitled to get pension;

[Provided further that the officers and employees of the Authority (except Chairperson, Members and those appointed on deputation) appointed on or after the 01st January, 2004 shall be governed by the National Pension System regulated under the provisions of the Pension Fund Regulatory and Development Authority Act, 2013.]

(ii) in the case of the officers and employees of the Authority appointed on deputation, they shall continue to be governed by Provident Fund Scheme as are applicable to them in their parent Ministry/Department/organisation. The Authority shall recover contribution towards provident fund from such officers and employees and remit the amount immediately to the lending Ministry/Department/organisation. Any loss of interest on account of late remittance shall be borne by the Authority.

(d) the officers and employees of the Authority whiles on official foreign tours, shall be entitled to allowances as specified in Schedule-III.

(e) the officers and employees of the Authority other than those on deputation shall be eligible for payment of gratuity as per [the Gratuity Act, 1972].

(f) the officers and employees of the Authority other than those on deputation shall be entitled Group Insurance as per the scheme to be formulated by the Authority in consultation with the Central Government.

(g) the officers and employees of the Authority on deputation from organization other than the Central Government shall be eligible for pension and retirement benefits, if any, as are available to them in their parent Ministry/Department/organisation:

Provided that the officers and employees other than those appointed by the Authority on deputation, shall not be eligible for pension.

(2) Conditions of service of casual employees.-The conditions of service of casual employees shall be regulated as per the instructions issued by the Central Government from time to time.

5. Salary and allowances payable to, and other conditions of service of, Consultant. - (1) The Authority shall appoint Consultant on the following terms and conditions, namely :-

(i) the Consultant shall not be deemed to be regular members of the staff borne on the establishment of the Authority;

(ii) the Consultant may be appointed for a tenure of one year, extendable on year to year basis. The terms of their appointment may be terminated by the Authority by serving one month?s notice.

(2) Unless otherwise specifically provided, Consultant shall be entitled to,-

(i) an honorarium of Rs. 1 per month; no other pay or allowance will be admissible.

(ii) transport from residence to head office of the Authority and back, as also while performing any duty assigned by the Authority.

(iii) Telephone facility.

(iv) When required to perform duty outside the headquarters of the Authority, the travel entitlements, class of travel and allowances admissible shall be governed by the provisions contained in rule 4 of these rules. The entitlements shall be at par with those admissible to an officer in any one of the categories of staff mentioned at schedule-I, as may be determined by the Authority, but shall not exceed the travel entitlements of an officer [in level -15 (Rs 182200-224100) of the pay matrix].

(3) Consultants may also be appointed by the Authority on a lump sum all inclusive retainership basis keeping in view the guidelines for engagement of consultants issued by the Department of Personnel and Training from time to time.

6. Powers to relax. - The Central Government shall have power to relax the provisions of any of these rules in respect of any class or category of persons.

Schedule - I

(See rule 3)

Sl. No.

Category of the post

Scale of pay(Rs.)

1

2

3

1

Secretary

22400-525-24500

2

Principal Advisor

22400-525-24500

3

Advisor

18400-500-22400

4

Joint Advisor

14300-450-18300

5

Deputy Advisor

12000-375-16500

6

Senior Principal Private Secretary

12000-375-16500

7

Senior Research Officer

10000-325-15200

8

Principal Private Secretary

10000-325-15200

9

Technical Officer

8000-275-13500

10

Section Officer

6500-200-10500

11

Assistant Accounts Officer

6500-200-10500

12

Librarian

6500-200-10500

13

Private Secretary

6500-200-10500

14

Assistant

5500-175-9000

15

Personal Assistant

5500-175-9000

16

Junior Accounts Officer

5500-175-9000

17

Stenographer Grade 'D'

4000-100-6000

18

Lower Division Clerk

3050-75-4590

[19

Staff Car Driver (Special Grade)

Level-6

20

Staff Car Driver (Grade-I)

Level-5

21

Staff Car Driver (Grade-II)

Level-4

22

Staff Car Driver (Ordinary Grade)

Level-2

23

Photo Copy Machine Operator

Level-2

24

Dispatch Rider

Level-2

25

Multi Tasking Staff

Level-1]

[Schedule - II]

[See rule 4(b)]

Medical Facilities

1. Outdoor Medical expenses. - (i) Officers and employees both serving and retired shall be eligible to get medical reimbursement for self and declared members of family.

Explanation. - For the purpose of this clause, the expression "family" has the same meaning as assigned to it in the Central Services (Medical Attendance) Rules, 1944.

(ii) The reimbursement of outdoor medical expenses during a year shall be limited to the actual expenses or one month's pay as on the 1st January of the year (Basic pay + Dearness Allowance) whichever is less. The claim should be supported by Doctor's prescription and the original cash memos/bills for treatment by the Doctor and purchase of medicines. Release of increment or promotion during the year shall not affect the limit as on 1st January. For officers and employees joining during the year, the annual entitlement shall be restricted on pro-rata basis:

Provided that in case of a retired officer or employee, the reimbursement of outdoor medical expenses during a year shall be limited to the actual expenses or the amount of last month's basic pay drawn at the time of retirement plus dearness allowance, as applicable as on the 1st January of every year, whichever is less:

Provided further that in case the basic pay is revised, the amount admissible to the retired officer or employee under first proviso shall be re-fixed at the equivalent level as per the revised pay scale:

Provided also that the ceiling on reimbursement of outdoor medical expenses shall not be applicable in cases where such outdoor medical expenses are incurred on account of treatment for the special diseases like Cancer or Diabetes or Mental disease or Poliomyelitis or Cerebral palsy and Spastics or Tubercular disease or Leprosy or Thalassaemia major or Hepatitis 'C' & 'D', covered under instruction contained in Central Services (Medical Attendance) Rules, 1944, subject to approval by the Head of Department in Telecom Regulatory Authority of India.

(iii) The outdoor treatment shall be taken from the Authorised Medical Attendants from the panel to be maintained by the Authority.

2. Indoor treatment.-(i) For the purpose of indoor treatment, the officers and employees, both serving and retired, of the Authority shall be entitled for medical treatment at the hospitals recognised by the Central Government under the Central Services (Medical Attendance) Rules, 1944 as applicable to the Central Government employees drawing equivalent pay;

(ii) The cost of treatment including hospital accommodation at Government empanelled hospital shall be as per the provisions of the Central Services (Medical Attendants) Rules, 1944;

(iii) Treatment at authorised hospitals may be taken on the advice of the Authorised Medical attendants except in emergency.

3. Contribution by retired officers and employees. - A retired officer or employee of the Authority shall, if he opts to avail the medical facility provided by the Authority, contribute to the Telecom Regulatory Authority of India General Fund at such rate as applicable to the Central Government pensioners availing medical facility under Central Government Health Scheme:

Provided that the spouse of a deceased officer or employee would be required to contribute the amount on the same analogy as applicable in the case of Central Government pensioner.

Schedule III

[See rule 4(d)]

Traveling Allowance in respect of foreign tours - (1) Selection of officers for deputation abroad - Selection of officers for proceeding on deputation abroad shall be done by a Selection Committee comprising of the Chairperson and two whole time Members.

(2) Entitlement for travel by Air.- The officers and employees of the Authority shall be entitled to travel abroad by Air at par with facilities available from time to time to Central Government employees drawing equivalent pay.

(3) Per diem halting allowance.- While on foreign tour, the officers and employees of the Authority are entitled to draw per diem allowances at the following rates; namely :-

Pay scale of officers

Per diem halting allowance

(i)

[level 15 (Rs 182200-224100) of the pay matrix]

US $ 450 per day]

(ii)

[level 14 (Rs 144200- 218200) and level 13 (Rs 123100-215900) of the pay matrix]

US $ 350 per day

(iii)

[level 12 (Rs 78800-209200) and below of the pay matrix]

US $ 250 per day

(iv)

for travel to Nepal (all categories)

US $ 250 per day (to be paid in Indian Rupees):

Provided that -

(a) the proposed per diem would be a consolidated amount limited to actual subject to production of vouchers covering room rent, taxi charges, entertainment if any, official telephone calls, daily allowance at the rates available from time to time to Central Government employee drawing equivalent pay and other contingent expenditure.

(b) if full hospitality (i.e. lodging and boarding) is provided by the host organization/official agencies, Indian Missions, the incidental expenses would be US $ 100 per-diem for all categories of officers and employees for the entire period of stay. In case of Nepal, in such case, the same would be US $ 50 per diem. In such a case, economy cut if any, as applicable in case of Central Government officers shall also apply on the rate of US $ 100 or US $ 50, as the case may be.

(c) in case only free lodging is provided, cash allowance at the rate of 50% of the per-diem at normal rate would be applicable.

(d) in case of stay beyond 7 consecutive days, the per diem from the 8th to 28th days shall be US $ 250 for all grades of officers and the rate of per diem in case of stay beyond 28 days consecutively will be decided on case to case basis keeping in view the facilities provided.

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