This Privacy Policy is in the context of and to govern the access and usage of the all mobile applications published by the Telecom Regularity Authority Of India (“TRAI”).
This Privacy Policy describes and determines how TRAI handles and/ or deals with the information collected through Mobile Apps.
About TRAI
The TRAI was established in 1997 by an Act of Parliament, called the Telecom Regulatory Authority of India Act, 1997, to regulate telecom services, including fixation/revision of tariffs for telecom services. TRAI's mission is to ensure that the interests of consumers are protected and at the same time to nurture conditions for growth of telecommunications in the country in a manner and at a pace which will enable India to play a leading role in emerging global information society.
One of the main objectives of TRAI is to provide a fair and transparent policy environment which promotes a level playing field and facilitates fair competition. In pursuance of above objective TRAI has issued, from time to time, a several regulations, orders and directives to deal with issues coming before it. The directions, orders and regulations issued cover a wide range of subjects including tariff, interconnection and quality of service etc.
About TRAI Mobile Applications
Policy initiatives of TRAI, over the years, have been to protect the interests of the consumers. TRAI recognize the importance of reaching out to the consumers not only to inform them of the measures taken to safeguard their interests, but also to obtain feedback, and to involve them in the decision-making processes of the TRAI.
In consonance with the vision of Digital India, TRAI places greater reliance on technology to facilitate consumer base of over 1 billion spread across its vast geography. TRAI has launched following consumer oriented utility Mobile Apps:
TRAI DND
TRAI DND App enables smart phone users to register their mobile number(s) under Do-Not-Disturb (DND) to avoid unsolicited commercial communication (UCC) and lodge their complaints against Telemarketing Calls and /or SMSs. No user account is created/maintained only the users will be authenticated through one-time-password (OTP) received after entering their mobile number(s). The request for DND preferences or UCC complaints are sent directly to the concerned telecom service provider, only when initiated by the users, for needful as per the provisions of “Telecom Commercial Communication Customer Preference (TCCCP) Regulations, 2018”. Access permissions, as mentioned below, are required by the App. Users can logout or uninstall the app, any time if they do not wish to use the App”.
Required Permissions:
To identify SPAM calls and SMS, App requires following access permissions:
• Contacts: To ignore calls and SMS received from the numbers in your contact list and process the rest;
• Call Logs: To identify SPAM Calls from unknown numbers;
• Phone: To detect sim information in phone i.e. sim count, operator name;
• SMS: To identify SPAM SMS from telemarketers and unknown numbers not saved in the contact list. The message is reported to the telephone service provider only when the user elects to do so.
TRAI MySpeed
This application allows users to measure and crowdsource their data speed experience and sends the results to TRAI. The application captures and sends coverage, data speed and other network information along with device and location of the tests.
Required Permissions:
To help users to measure data speed experience, the App requires following permissions:
• Location: To correlate your data speed with network at a given location;
• Phone: To collect sim count, operator name, whether you are using mobile data or Wi-Fi for connection, and to determine and report speed accordingly.
Right to Modify or Terminate
• TRAI reserves the right at any time to modify or discontinue, temporarily or permanently, the service (or any part of it), with or without notice. TRAI, in its sole discretion, reserves the right to terminate any user account and refuse any current or future use of the platform for any reason at any time without giving any prior notice. Such termination may result in the deactivation or deletion of the account and the loss of all the content hosted therein.