Unsolicited Commercial Communications - National Do Not Call Registry - आरबीआय - Reserve Bank of India
Unsolicited Commercial Communications - National Do Not Call Registry
RBI/2007-08/163 October 19, 2007 All Commercial Banks 2. On a review of the matter and also keeping in view the fact that the guidelines for 'telemarketers' issued by Department of Telecommunication(DoT), Govt. of India, defines a 'telemarketer' as any person/legal entity engaged in the activity of telemarketing (transmission of any message, through telecommunication service, for the purpose of soliciting or promoting any commercial transaction in relation to goods, investments or services), it has been decided, in consultation with TRAI, that in addition to DSAs/DMAs, banks/their Call Centres, who make solicitation calls, are also required to be registered as Telemarketers with DoT. TRAI have also clarified that banks/their Call Centres, while registering themselves as Telemarketers, will be required to give the details of the telephone numbers used for telemarketing. 3. Incidentally, TRAI have advised us that the pace of registration of DSAs/DMAs engaged by banks with DoT is very slow. Banks are therefore advised to ensure that all DSAs/DMAs engaged by them register themselves with DoT as telemarketers at the earliest.
(P.Vijaya Bhaskar) |