Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

TRAI conducted open house discussion on Consultation Paper on "Allotment of spectrum to Indian Railways for Public Safety and Security services"- (Telecom Regulatory Authority of India) (27 Aug 2019)

MANU/TRAI/0073/2019

Media and Communication

The Telecom Regulatory Authority of India (TRAI) convened an Open House Discussion (OHD) on Consultation Paper on "Allotment of spectrum to Indian Railways for Public Safety and Security services". The OHD was convened on 26th August 2019, to obtain valuable inputs of the concerned stakeholders. A number of stakeholders including Ministry of Railways, telecom service providers, industry associations, technology companies, academia etc. participated in the open house discussion. During the discussions, issues relating to appropriate spectrum band, methodology for assignment of spectrum and other related issues with regard to implementation of LTE based RSTT in India were discussed.

Tags : OHD   ALLOTMENT   SPECTRUM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved