Section 3 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
3. Designated Officer.
- The Central Government shall designate by notification in Official Gazette, an officer of the Central Government not below the rank of a Joint Secretary, as the" Designated Officer", for the purpose of issuing direction for blocking for access by the public any information generated,transmitted, received, stored or hosted in any computer resource under sub-section (2) of section 69-A of the Act.
