14. Authority to settle disputes.
(1) If a dispute arises, in respect of matters referred to in sub- section (2), among service providers or between service providers and group of consumers, such disputes shall be adjudicated by a bench constituted by the Chairperson and such bench shall consist of two members: Provided that if the members of the bench differ on any point or points they shall state the point or points on which they differ and refer the same to a third member for hearing on such point or points and such point or points shall be decided according to the opinion of that member.
(2) The bench constituted under sub- section (1) shall exercise, on and from the appointed day all such jurisdiction, powers and authority as were exercisable immediately before that date by any civil court on any matter relating to-
(i) technical compatibility and inter- connections between service providers;
(ii) revenue sharing arrangements between different service providers;
(iii) quality of telecommunication services and interest of consumers: Provided that nothing in this sub- section shall apply in respect of matters relating to-
(a) the monopolistic trade practice, restrictive trade practice and unfair trade practice which are subject to the jurisdiction of the Monopolies and Restrictive Trade Practices Commission established under sub- section (1) of section 5 of the Monopolies and Restrictive Trade practices Act, 1969 (54 of 1969 );
(b) the complaint of an individual consumer maintainable before a Consumer Disputes Redressal Forum or a Consumer Disputes Redressal Commission or the National Consumer Redressal Commission established under section 9 of the consumer Protection Act, 1986 (68 of 1986 );
(c) dispute between telegraph authority and any other person referred to in sub- section (1) of section 7B of the Indian Telegraph Act, 1885 (13 of 1885 ).