Section 14(5) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(5)In the hearing, the Committee shall examine complaints or grievances, and may either accept or allow such complaint or grievance, and make the following recommendations to the Ministry, namely:—(a)warning, censuring, admonishing or reprimanding such entity; or(b)requiring an apology by such entity; or(c)requiring such entity to include a warning card or a disclaimer; or(d)in case of online curated content, direct a publisher to—(i)reclassify ratings of relevant content; or(ii)edit synopsis of relevant content; or(iii)make appropriate modification in the content descriptor, age classification and parental or access control;(e)delete or modify content for preventing incitement to the commission of a cognisable offence relating to public order;(f)in case of content where the Committee is satisfied that there is a need for taking action in relation to the reasons enumerated in sub-section (1) of section 69A of the Act, it may recommend such action.
