Section 6(2)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

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Union of India - Subsection

Section 6(2)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(d)its Board of Directors is comprised of individuals of repute and do not have any conflict of interest and possess special knowledge or practical experience suitable for the performance of the functions of such self-regulatory body, and consists of—

(i)an individual having special knowledge of or practical experience in the online gaming industry;

(ii)an individual having experience in promoting the interests of users of online games;

(iii)an educationist;

(iv)an expert in the field of psychology or mental health or such other relevant field;

(v)an individual having special knowledge of or practical experience in the field of information and communications technology;

(vi)an individual who is or has been a member or officer of an organisation dealing with the protection of child rights;

(vii)an individual having practical experience in the field of public policy or public administration or law enforcement or public finance or other relevant field, to be nominated by the Ministry; and

(viii)such other individuals as may be appointed with the previous approval of the Ministry;

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Union of India - Subsection

Section 6(2)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023