TELECOM REGULATORY AUTHORITY OF INDIA (ANNUAL REPORT AND RETURNS) RULES, 1999
TELECOM REGULATORY AUTHORITY OF INDIA (ANNUAL REPORT AND RETURNS) RULES, 1999
Preamble - TELECOM REGULATORY AUTHORITY OF INDIA (ANNUAL REPORT AND RETURNS) RULES, 1999
TELECOM REGULATORY AUTHORITY OF INDIA (ANNUAL REPORT AND RETURNS) RULES, 19991
PREAMBLE
In exercise of the powers conferred by clause (g) of sub-section (2) of section 35 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), the Central Government hereby makes the following rules, namely:--
In these rules, unless the context otherwise requires,--
(a) "Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997).
(b) "Appendix" means an Appendix annexed to these rules.
(c) Words and expressions used in these rules but not defined in the Act shall have the meanings respectively assigned to them in the Act.
Rule 3 - Furnishing of returns
(i) The Authority shall furnish quarterly, to the Central Government, returns and statements on the matters specified in Appendix-I, including matters as may be specified by the Central Government from time to time.
(ii) The Authority shall also furnish such returns, statements or particulars in regard to any proposed or existing programme for the promotion and development of the Telecommunications services, as the Central Government may direct from time to time.
Rule 4 - Preparation and submission of annual report
(1) The Authority shall prepare as soon as may be, after the commencement of each financial year the annual report referred to in sub-section (2) of section 24 of the Act in the form specified in Appendix II.
(2) The annual report shall give an account of the activities during the previous financial year containing inter alia--
(a) a statement of corporate and operational goals and objectives of the Authority;
(b) annual targets in physical and financial terms set for various activities in the background of clause (a) together with a brief review of actual performance with reference to those targets;
(c) An administrative report on the activities of the Authority during the year just past and the current year and an account of the activities which are likely to be taken up during the next financial year;
(d) important changes in the organisational set up of the Authority;
(e) report on employer-employees relations and welfare activities of the Authority;
(f) report on such other miscellaneous matters as deemed fit by the Authority for reporting to the Central Government.
(3) The annual report shall after adoption at a meeting of the Authority and be signed by the members and authenticated by affixing the common seal of the Authority and the requisite number of copies thereof shall be submitted to the Central Government by the 30th day of September.
Appendix I - APPENDIX I
APPENDIX I
RETURNS AND STATEMENTS AND OTHER PARTICULARS REQUIRED TO BE FURNISHED QUARTERLY BY TRAI
I. Return on number of cases filed before the authority for settlement of disputes and adjudicated upon.
Sl. No.
No. of cases pending in the last quarter
No. of cases received during the quarter
No. of cases disposed of
II. Statement on the periodical survey conducted by the Authority to monitor the quality of service provided by the service providers.
Sl. No.
Survey conducted during the quarter with details
Observation of TRAI
Remedial steps taken
III. Statement on steps taken to achieve universal service obligation.
Sl. No.
Subject
Steps taken
Results achieved
IV. Returns on research and studies conducted including those conducted outside India.
Sl. No.
Subject Duration
Place where research/study was conducted
Official/organisation concerned with research & studies
Results of the studies/research conducted
V. Statements on penalty imposed by the Authority for contraventions of the direction of the Authority.
Sl. No.
Name of the service provider
Details of the directions issued
Penalty imposed
Appendix II - APPENDIX II
APPENDIX II
FORM OF ANNUAL REPORT OF THE TELECOM REGULATORY AUTHORITY OF INDIA
Policies and Programes:
PART I
(a) Review of General Environment in the Telecom Sector;
(b) Review of policies and programme in respect of--
(i) Rural/Telephone Network,
(ii) Expansion of Telephone Network;
(c) Entry of private sector in both and value added service;
(d) Technical compatibility and effective interconnection between service providers;
(e) Telecommunication technology;
(f) Implementation of National Telecom Policy;
(g) Quality of Service;
(h) Universal service obligation.
PART II
Review of working and operation of the Telecom Regulatory Authority of India in Telecom Sector in respect of--
(a) Rural Telephone Network;
(b) Expansion of Telephone Network;
(c) Entry of private sector in basic and value added services;
(d) Technical compatibility and effective interconnection between service providers;
(e) Telecommunication technology;
(f) Implementation of National Telecom Policy;
(g) Quality of Service;
(h) Universal service obligation.
PART III
Functions of the Telecom Regulatory Authority of India in respect of matters specified in section 11 of the Act--
(a) Telecommunication rates both within India and outside India including the rates at which message shall be transmitted to any country outside India.
(Indicate the measures taken to fix tariffs and if already fixed the reaction of service providers thereto)
(b) Recommendations on:
(i) the need and timing of the new service providers;
(ii) the terms and conditions of licence to a new service provider.
(iii) Revocation of Licence for non-compliance of terms and conditions of Licence.
(Indicate the recommendations on the above and reaction of the Government thereto)
(c) Ensuring technical compatibility and effect inter-connection;
(Indicate the measures taken and the results thereof)
(d) Regulating arrangement amongst service providers of sharing their revenue derived from providing telecommunication service.
(Give details of action taken and the results thereof)
(e) Time period for providing local and long distance circuits of telecommunication between different service providers;
(Indicate the time period fixed and whether they have been adhered to by service provider).
(f) Ensuring compliance of terms and conditions of licence;
(Give details of action taken and results thereof)
(g) Steps taken to protect the interest of consumers of telecommunication services;
(Give details of steps taken including the details of cases adjudicated upon)
(h) Steps taken to facilitate completion and promote efficiency in the operation of telecommunication services so as to facilitate growth in such services;
(Give details of steps taken and the results thereof)
(i) Settlement of dispute between service providers;
(Give details of dispute adjudicated upon)
(j) Levy of fees and other charges at such rates and in respect of such services as may be determined by regulations.
(Give an account of fees and other charges collected by TRAI)
(k) Steps taken to ensure effective compliance of universal service obligation;
(Indicate the steps taken to ensure effective compliance of universal service obligation and achievement in this regard)
(l) Details of advice rendered to the Central Government in the matter relating to development of telecommunication technology and any other matter relatable in telecommunication industry in general.
(Give details of advice rendered and the reaction of the Government thereto)
(m) Administrative and financial functions entrusted to it by the Central Government. (Give details regarding performance of delegated functions)
(n) Monitoring of the quality of services and details of promotional survey of such services by the service providers. (Give details of steps taken and the results achieved)
(o) Inspection of equipment used in the network and recommendation made on the type of equipment to be used by the service providers.
(Give details of the inspection made and remedial action taken).
PART IV
Organisation matters of the Telecom Regulatory Authority of India including financial performance.
