Section 5 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
5. Direction by Designated Officer.
- The Designated Officer may, on receipt of any request from the Nodal Officer of an organisation or a competent Court, by order direct any Agency of the Government or intermediary to block for access by the public any information or part thereof generated, transmitted,received, stored or hosted in any computer resource for any of the reasons specified in sub-section (1) of section 69-A of the Act.
