Section 6(12) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
(12)Where the Ministry is of the view that any verification of a permissible online real money game by an online gaming self-regulatory body is not in conformity with these rules, it may, after giving such body an opportunity of being heard, communicate, in writing, the fact of such non-conformity to that body and direct it to take measures to rectify the same.
