Section 7 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
7. Committee for examination of request.
- The request alongwith the printed sample content of the alleged offending information or part thereof shall be examined by a committee consisting of the Designated Officer as its chairperson and representatives, not below the rank of Joint Secretary in Ministries of Law and Justice, Home Affairs, Information and Broadcasting and the Indian Computer Emergency Response Team appointed under sub-section (1) of section 70-B of the Act.
