Section 8(6) in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
(6)The Designated Officer, on approval of the request by the Secretary, Department of Information Technology, shall direct any agency of the Government or the intermediary to block the offending information generated,transmitted, received, stored or hosted in their computer resource for public access within the time limit specified in the direction:Provided that in case the request of the Nodal Officer is not approved by the Secretary, Department of Information Technology, the Designated Officer shall convey the same to such Nodal Officer.
