Section 13 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
13. Oversight mechanism
(1)The Ministry shall co-ordinate and facilitate the adherence to the Code of Ethics by publishers and self regulating bodies, develop an Oversight Mechanism, and perform the following functions, namely:—(a)publish a charter for self regulating bodies, including Codes of Practices for such bodies;(b)establish an Inter-Departmental Committee for hearing grievances;(c)refer to the Inter-Departmental Committee grievances arising out of the decision of the self-regulating body under rule 12, or where no decision has been taken by the self-regulating body within the specified time period, or such other complaints or references relating to violation of Code of Ethics as it may consider necessary;(d)issue appropriate guidance and advisories to publishers;(e)issue orders and directions to the publishers for maintenance and adherence to the Code of Ethics.(2)The Ministry shall appoint an officer of the Ministry not below the rank of a Joint Secretary to the Government of India, as the ―Authorised Officer‖, for the purposes of issuing directions under rules 15 or 16, as the case may be.
