Section 2(1) in The Information Technology (Intermediaries Guidelines) Rules, 2011
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"Communication link" means a connection between a hypertext or graphical element (button, drawing, image) and one or more such items in the same or different electronic document wherein upon clicking on a hyperlinked item, the user is automatically transferred to the other end of the hyperlink which could be another document or another website or graphical element.(c)"Computer resource" means computer resource as defined in clause (k) of sub-section (1) of section 2 of the Act;(d)"Cyber security incident" means any real or suspected adverse event in relation to cyber security that violates an explicitly or implicitly applicable security policy resulting in unauthorised access, denial of service or disruption, unauthorised use of a computer resource for processing or storage of information or changes to data, information without authorisation;(e)"Data" means data as defined in clause (o) of sub-section (1) of section 2 of the Act;(f)"Electronic Signature" means electronic signature as defined in clause sub-section (1) of section 2 of the Act;(g)"Indian Computer Emergency Response Team" means the Indian Computer Emergency Response Team appointed under sub section (1) of section 70(B) of the Act;(h)"Information" means information as defined in clause (v) of sub-section (1) of section 2 of the Act;(i)"Intermediary" means an intermediary as defined in clause (w) of sub-section (1) of section 2 of the Act;(j)"User" means any person who access or avail any computer resource of intermediary for the purpose of hosting, publishing, sharing, transacting, displaying or uploading information or views and includes other persons jointly participating in using the computer resource of an intermediary.
