RIGHT TO INFORMATION
Telecom Regulatory Authority of India
4th, 5th, 6th & 7th Floor, Tower-F,
World Trade Centre, Nauroji Nagar,
New Delhi - 110 029
In pursuance of the promulgation of Right to Information Act, 2005, the following information has been put in position in this Authority:-
The Appellate Authority to whom an appeal can be made within 30 days of receipt of the communication/reply of CPIO, TRAI is as follows:
In case the subject matter of the RTI application is related to more than one Public Authority, the applicant should submit their application directly to the respective/concerned Public Authority in terms of DoP&T Office Memorandum (O.M.) No. F.No.10/2/2008-IR dated 24.9.2010. Transparency Officer in TRAI to oversee the implementation of sections of the RTI Act and other related provisions under the RTI Act, is as follows: Extract from TRAI Act.
S. No. | Subject | Download/Details | Publish Date |
---|---|---|---|
1 | TRAI MANUAL Under Section 4(1)(b) of the Right to Information Act, 2005 | Download(946.18 KB) | 26/09/2024 |
2 | Name and address of the Appellate Authority, Transparency Officer, CPIO & CAPIO of TRAI | Download(12.88 KB) | 26/09/2024 |
3 | RTI Applications and its replies | Download(120.09 KB) | 29/08/2024 |
4 | Details of Departmental/ Vigilance/ Court Cases against Employees | Download(28.27 KB) | 08/10/2020 |
5 | Extract from TRAI Act. | Download(27.46 KB) | 20/12/2005 |