Section 3(11) in The Information Technology (Intermediaries Guidelines) Rules, 2011
(11)The intermediary shall publish on its website the name of the Grievance Officer and his contact detail as well as mechanism by which users or any victim who suffers as a result of access or usage of computer resource by any person in violation of rule 3 can notify their complaints against such access or usage of computer resource of the intermediary or other matters pertaining to the computer resources made available by it. The Grievance Officer shall redress the complaints within one month from the State of receipt of complaint.
