|
|
|
 |
This page was last updated on:
25 Jan 2012
.................................
You are visitor no.
     
|
|
|
|
|
 |
|
|
|
|
| |
|
|
Directives |
|
| |
| 1. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), regarding exemption from the limit of two hundred SMS per day per SIM.
|
25 Jan 2012
|
456 |
| 2. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) regarding blocking of bulk international messages.
|
20 Jan 2012
|
314 |
| 3. |
Direction under section 13, read with sub-clauses (i) and (v)
|
16 Jan 2012
|
289 |
| 4. |
Amendment of Direction F.No.341-3/2011-CA (QoS) dated 27th September, 2011.
|
23 Dec 2011
|
437 |
| 5. |
Amendment to Direction F.No.341-3/2011-CA (QoS) dated 25th October, 2011 regarding Transactional messages.
|
23 Dec 2011
|
704 |
| 6. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on rejections of request for porting on the ground of " contractual obligation" by M/s Vodafone.
|
4 Nov 2011
|
1020 |
| 7. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997),regarding Transactional messages.
|
25 Oct 2011
|
1605 |
| 8. |
Direction under section 13, read with sub-clauses (i),(ii), (iii), (v) and (vi) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to Bharat Sanchar Nigam Ltd.(BSNL) to restore all POIs with Cellular Mobile Telephone Service Providers disconnected by it.
|
25 Oct 2011
|
914 |
| 9. |
Direction under section 13, read with sub-clauses (i),(ii), (iii), (v) and (vi) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to Bharat Sanchar Nigam Ltd.(BSNL) to restore all POIs disconnected by it in the Punjab Service Area.
|
18 Oct 2011
|
723 |
| 10. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), regarding exemption from the limit of one hundred SMS per SIM per day for non-commercial communications categories.
|
27 Sep 2011
|
12688 |
| 11. |
Directions dated 29.06.2011 to (i) M/s SUN 18 Media Service North Private Limited, (ii) M/s ESPN Software India Private Limited, (iii) M/s NEO Sports Broadcast Private Limited,(iv) M/s Zee Turner Limited, (v) M/s Star Den Media Services Private Limited,(vi) M/s Taj Television (India) Pvt Limited regarding amendment to their Reference Interconnect Offer (RIOs) for operators of Addressable Platforms
|
15 Jul 2011
|
1182 |
| 12. |
Direction under Section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and clause 11 of the Telecom Tariff Order, 1999, on obtaining explicit consent of consumers for subscribing and renewing of Value Added Services.
|
4 Jul 2011
|
474 |
| 13. |
Direction under section 13, read with sub-clauses (i), (iii) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on rejections of request for porting on the ground of “contractual obligation” and “outstanding payment dues”
|
24 May 2011
|
946 |
| 14. |
Direction under section 13, read with sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997, to M/s. Bharti Airtel Ltd., regarding application of Interconnect Usage Charge on Short Message Service (SMS).
|
22 Feb 2011
|
2327 |
| 15. |
Direction under section 13, read with sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997, to M/s. Idea Cellular Ltd., regarding application of Interconnect Usage Charge on Short Message Service (SMS).
|
22 Feb 2011
|
1096 |
| 16. |
Amendment of Direction No. 116-9/2009-MN dated 10th February, 2010, issued under section 13, read with sub-clause (i), (iii) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act 1997 (24 of 1997) read with regulation 5 and regulation 18 of the Telecommunication Mobile Number Portability Regulation, 2009 (8 of 2009).
|
21 Jan 2011
|
1365 |
| 17. |
Direction regarding implementation of Mobile Number Portability in all Telecom Service Areas w.e.f 20th Jan,2011
|
18 Jan 2011
|
4340 |
| 18. |
Direction, under section 13, read with clause (b) of sub-section (1) and sub-section (2) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to all Cellular Mobile Telephone Service Providers and Unified Access Service Providers regarding charges being levied on the subscriber for sending SMS to short code number 1900.
|
3 Dec 2010
|
1536 |
| 19. |
Direction regarding confidentiality of information of subscribers and privacy of communications
|
26 Feb 2010
|
2653 |
| 20. |
Direction relating to Unique Porting Code
|
10 Feb 2010
|
1793 |
|
|
|
1
2
3
4
5
6
7
|
|
|