Section 2 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"computer resource" means computer resource as defined in clause (k) of sub-section (1) ofsection 2 of the Act;(c)"Designated Officer" means an officer designated as Designated Officer under rule 3;(d)"Form" means a form appended to these rules;(e)"intermediary" means an intermediary as defined in clause (w) of sub-section (1) of section 2 ofthe Act;(f)"nodal officer" means the nodal officer designated as such under rule 4;(g)"organisation" means-(i)Ministries or Departments of the Government of India;(ii)State Governments and Union territories;(iii)any agency of the Central Government, as may be notified in the Official Gazette, by the Central Government;(h)"request" means the request for blocking of access by the public any information generated, transmitted, received, stored or hosted in any computer resource;(i)"Review Committee" means the Review Committee constituted under rule 419-A of Indian Telegraph Rules, 1951.
