Section 2 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2022
2. In the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(hereafter referred to as the said rules), in rule 2, in sub-rule (1), after clause (k), the following clause shallbe inserted, namely:—“(ka) „Grievance Appellate Committee‟ means a grievance appellate committee constituted underrule 3A;”.
