Section 7 in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
7. Review of directions of competent authority
.-The Review Committee shall meet at least once in two months and record its findings whether the directions issued under sub-rule (2) of rule 3 are in accordance with the provisions of sub-section (3) of section 69-B of the Act and where the Review Committee is of the opinion that the directions are not in accordance with the provisions referred to above,it may set aside the directions and issue order for destruction of the copies, including corresponding electronic record of the monitored or collected traffic data or information.
