Section 9 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
9. Observance and adherence to the Code.—
(1)A publisher referred to in rule 8 shall observe and adhere to the Code of Ethics laid down in the Appendix annexed to these rules.(2)Notwithstanding anything contained in these rules, a publisher referred to in rule 8 who contravenes any law for the time being in force, shall also be liable for consequential action as provided in such law which has so been contravened.[भाग II—खण्ड 3(i)] भारत का राजपत्र : ऄसाधारण 27(3)For ensuring observance and adherence to the Code of Ethics by publishers operating in the territory of India, and for addressing the grievances made in relation to publishers under this Part, there shall be a three-tier structure as under—(a)Level I - Self-regulation by the publishers;(b)Level II – Self-regulation by the self-regulating bodies of the publishers;(c)Level III - Oversight mechanism by the Central Government.
