Section 3(2)(a) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

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Union of India - Subsection

Section 3(2)(a) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(a)The intermediary shall prominently publish on its website,mobile based application or both,as the case may be, the name of theGrievance Officer and his contact details as well as mechanism by which a user or a victim may make complaint against violation of the provisions of this rule or sub-rules (11) to (13) of rule 4, or in respect of any other matterspertaining to the computer resources made available by it, and the Grievance Officer shall -

(i)acknowledge the complaint within twenty-four hours and resolve such complaint within a period of fifteen days from the date of its receipt:

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Union of India - Subsection

Section 3(2)(a) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021