Section 6(2) in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
(2)The organisation shall examine the complaint received under sub-rule (1) to satisfy themselves about the need for taking of action in relation to the reasons enumerated in sub-section (1) of section 69-A of the Act and after being satisfied, it shall send the request through its Nodal Officer to the Designated Officer in the format specified in the Form appended to these rules.
