NCLT Kochi: Liability of Personal Guarantor Cannot Exceed Contractual Limit  ||  NCLT Ahmedabad: Must Determine Related Party Status When Insolvency Proceedings Commence  ||  Ker. HC: 'Immediate Official Superior' under NDPS Act must be Interpreted in Relation to the Context  ||  J&K HC: In Cases Involving Narco-Terror Links, Cannot Grant Bail Merely Due to Delay in Trial  ||  J&K HC: Civil Courts Can Hear Waqf Disputes if Waqf Tribunal Does Not Exist  ||  J&K HC: Can’t Invoke Principle of ‘No Work, No Pay’ When Termination is Illegal  ||  Rajasthan HC: Should Not Penalize Party Due to Negligence of Legal Counsel  ||  Delhi High Court Passes John Doe Order Restraining Infringement of ‘Tata’ Trademarks  ||  Delhi HC: Dealing in Crypto Currency Has Profound Implications on Economy of the Country  ||  SC: If Citizens Want to Enjoy Fundamental Right it Should be With Reasonable Restrictions    

Registration of Consumer Organisations (Amendment) Regulations, 2024 - (25 Jul 2024)

Media and Communication

The Telecom Regulatory Authority of India (TRAI) has notified the Registration of Consumer Organisations (Amendment) Regulations, 2024. TRAI registers consumer organizations state-wise under the Registration of Consumer Organizations Regulations, 2013. These organizations support the Authority by fulfilling roles and responsibilities outlined in the regulations, including organizing consumer awareness programs.

Consumer organizations play a crucial role in disseminating consumer-centric information related to the Telecommunications and Broadcasting sectors. They function as extensions of TRAI, spreading information on various measures taken by the Authority, particularly in remote and rural areas.

Recognizing the need to leverage the reach and understanding of consumer organizations operating across multiple states and union territories (UTs), the Authority identified a need to broaden the scope of the regulations. This includes the registration of consumer organizations that can operate on a multi-state/UT or even national level.

Draft amendment regulations were released on 14.09.2023 for stakeholder comments. Based on stakeholder feedback, the Authority decided to facilitate the registration of consumer organizations in "Multiple States/UTs" without disrupting the existing ecosystem.

The registration format and eligibility conditions have been updated to accommodate multi-state/UT registrations and are presented with enhanced clarity. The Registration of Consumer Organisations (Amendment) Regulations, 2024 may be accessed from TRAI website www.trai.gov.ifl.

Tags : AMENDMENT REGULATIONS   CONSUMER AWARENESS   ORGANISATIONS   AUTHORITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved