Section 4A(2)(e) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(e) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(e)its memorandum of association and articles of association contain provisions relating to—

(i)the performance of its functions under these rules, including the redressal of grievances under sub-rule (11), in a manner free from conflict of interest and at arm‟s length from its members;

(ii)the disclosure and reporting by and accountability of its members in relation to the online games verified by such body;

(iii)the clear and relevant criteria, consistent with these rules, for the acceptance and continuation of a person as its member, and for revoking or suspending such membership after giving such person an opportunity of being heard; and

(iv)the requirement that the amendment in the memorandum of association and articles of association in relation to any matter referred to in sub-clauses (i), (ii) or (iii) is carried out with the previous approval of the Ministry; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4A(2)(e) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021