Section 19(1) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(1)A publisher and a self-regulating body, shall make true and full disclosure of all grievances received by it, the manner in which the grievances are disposed of, the action taken on the grievance, the reply sent to the complainant, the orders or directions received by it under these rules and action taken on such orders or directions.
