Section 8(4) in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
(4)The committee referred to in rule 7 shall examine the request and printed sample information and consider whether the request is covered within the scope of sub-section (1) of section 69-A of the Act and that it is justifiable to block such information or part thereof and shall give specific recommendation in writing with respect to the request received from the Nodal Officer.
