Section 20 in Cable Television Networks Rules, 1994
20. Inter-Departmental Committee.
(1) The Central Government shall constitute an Inter-Departmental Committee, chaired by the Additional Secretary in the Ministry of Information and Broadcasting, and consisting of representatives from the Ministry of Women and Child Development, Ministry of Home Affairs, Ministry of Electronics and Information Technology, Ministry of External Affairs, Ministry of Defence, and representatives of such other Ministries and Organisations, including experts, as the Central Government may decide.(2)The Inter-Departmental Committee shall devise its own procedure for hearing grievances or complaints.(3)The Committee shall meet periodically and hear complaints regarding violation or contravention of the Programme Code and the Advertising Code that may -(i)arise out of appeal against the decisions taken at the Level I or Level II, as the case may be, or where no such decision is taken within the specified time;(ii)be referred to it by the Central Government.(4)The Inter-Departmental Committee shall examine complaints or grievances received by it and make any of the following recommendations to the Central Government, namely: -(i)advising, warning, censuring, admonishing or reprimanding such broadcaster; or(ii)requiring an apology of such broadcaster; or(iii)requiring such broadcaster to include a warning card or a disclaimer; or(iv)requiring such broadcaster to delete or modify content or take the channel or a programme off-air for a specified time period where it is satisfied that such action is warranted, for reasons to be recorded in writing.(5)The Central Government may, after taking into consideration the recommendations of the Committee, issue appropriate orders and directions under sub-section (3) of section 20 of the Act for compliance by the broadcaster.
