Section 6(5) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
(5)Every online gaming self-regulatory body shall publish and maintain on its website, mobile based application or both, at all times, an updated list of all its members, whether present or former, the dates of their acceptance as member, their corporate or business-related identity number and other details, and the details of suspension or revocation of membership of any member.
