Section 88 in The Information Technology Act, 2000
88. Constitution of Advisory Committee.-
(1)The Central Government shall, as soon as may be after the commencement of this Act, constitute a Committee called the Cyber Regulations Advisory Committee.(2)The Cyber Regulations Advisory Committee shall consist of a Chairperson and such number of other official and non-official members representing the interests principally affected or having special knowledge of the subject-matter as the Central Government may deem fit.(3)The Cyber Regulations Advisory Committee shall advise-(a)the Central Government either generally as regards any rules or for any other purpose connected with this Act;(b)the Controller in framing the regulations under this Act.(4)There shall be paid to the non-official members of such Committee such travelling and other allowances as the Central Government may fix.
