Section 17(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(2)The Review Committee shall meet at least once in every two months and record its findings whether the directions of blocking of content or information issued under these rules are in accordance with the provisions of sub-section (1) of section 69A of the Act and if it is of the opinion that the directions are not in accordance with the said provisions, it may set aside the directions and issue order for unblocking of such content or information generated, transmitted, received, stored or hosted in a computer resource.Explanation.—For the purpose of this rule, ―Review Committee‖ shall mean the Review Committee constituted under rule 419A of the Indian Telegraph Rules, 1951.
