Section 11(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(2)A publisher shall—(a)establish a grievance redressal mechanism and shall appoint a Grievance Officer based in India, who shall be responsible for the redressal of grievances received by him;(b)display the contact details related to its grievance redressal mechanism and the name and contact details of its Grievance Officer at an appropriate place on its website or interface, as the case may be;(c)ensure that the Grievance Officer takes a decision on every grievance received by it within fifteen days, and communicate the same to the complainant within the specified time:(d)be a member of a self-regulating body as referred to in rule 12 and abide by its terms and conditions.
