Section 4(2) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
(2)The agency authorised by the competent authority under sub-rule (1) shall designate one or more nodal officer, not below the rank of the Deputy Secretary to the Government of India, for the purpose to authenticate and send the requisition conveying direction issued under rule 3 to the designated officers of the concerned intermediary or person in-charge of computer resources.
