Section 12 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
12. Action for non-compliance of direction by intermediary.
- In case the intermediary fails to comply with the direction issued to him under rule 9, the Designated Officer shall, with the prior approval of the Secretary, Department of Information Technology, initiate appropriate action as may be required to comply with the provisions of sub-section (3) of section 69-A of the Act.
