Section 6(1) in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
(1)Any person may send their complaint to the Nodal Officer of the concerned organisation for blocking of access by the public any information. generated,transmitted, received, stored or hosted in any computer resource:Provided that any request, other than the one from the Nodal Officer of the organisation, shall be sent with the approval of the Chief Secretary of the concerned State or Union territory to the Designated Officer:Provided further that in case a Union territory has no Chief Secretary, then, such request may be approved by the Adviser to the Administrator of that Union territory.
