Section 4(8) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(8)Where a significant social media intermediary removes or disables access to anyinformation, data or communication link, under clause (b) of sub-rule (1) of rule 3 on its own accord, suchintermediary shall,—(a)ensure that prior to the time at which such intermediary removes or disables access, it hasprovided the user who has created, uploaded, shared, disseminated, or modifiedinformation, data or communication link using its services with a notification explainingthe action being taken and the grounds or reasons for such action;(b)ensure that the user who has created, uploaded, shared, disseminated, or modifiedinformation using its services is provided with an adequate and reasonable opportunity todispute the action being taken by such intermediary and request for the reinstatement ofaccess to such information, data or communication link, which may be decided within areasonable time;(c)ensure that the Resident Grievance Officer of such intermediary maintains appropriateoversight over the mechanism for resolution of any disputes raised by the user under clause(b).
