Section 12(4) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(4)The self-regulating body shall perform the following functions, namely:—(a)oversee and ensure the alignment and adherence by the publisher to the Code of Ethics;(b)provide guidance to publishers on various aspects of the Code of Ethics;(c)address grievances which have not been resolved by publishers within the specified period of fifteen days;(d)hear appeals filed by the complainant against the decision of publishers;(e)issue such guidance or advisories to such publishers as specified in sub-rule (5) for ensuring compliance to the Code of Ethics.
