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Welcome to The Telecom Consumers Complaint Monitoring System (TCCMS)
TRAI has taken several measures to protect the interests of consumers of telecom services. This website has been developed to help the customer in processing their complaints. The primary responsibility for addressing customer complaints lies with the service providers not with TRAI. The facilities provided are as under:
A.
To get the details of the complaint center for lodging a complaint with your telecom service provider -
Click Here
B.
To get details of the appellate authority to escalate the issue in case your complaint has not been addressed satisfactorily by the telecom service provider -
Click Here
C.
To view the status of a complaint already lodged (you will need to provide the unique complaint number) -
Click Here
D.
To check the status of the appeal lodged with the appellate authority (you will need the unique appeal number)-
Click Here
TRAI has released regulations on complaint redressal. These regulations provide for timely action on the part of service providers. They also require service providers to have an effective complaint redressal system set up for timely display on their websites.For getting further details on:
Disclaimer
:
TRAI Act, 1997 does not envisage handling of individual consumer complaints by TRAI. Consumers are advised to take up their complaints with their respective service providers. Complaints, if any, received in TRAI are forwarded to the service providers. No follow up action is taken by TRAI on individual complaint(s). For any clarification/feedback consumer can contact Sr. Research Officer (Consumer Affairs) at e-mail daca[at]trai[dot]gov[dot]in.
Telecom Regulatory Authority of India will not be liable for any loss, damage or expense incurred or suffered that is claimed to have resulted from the use of this system, including, without limitation any fault, error, omission, interruption or delay with respect thereto.