Section 19 in Cable Television Networks Rules, 1994
19. Oversight Mechanism.
(1)The Central Government shall coordinate and facilitate the adherence to the Programme Code and the Advertising Code by the broadcaster, develop an Oversight Mechanism, and perform the following functions, namely: -(i)publish a charter for self-regulating bodies, including Codes of Practices for such bodies;(ii)establish an Inter-Departmental Committee for hearing grievances or complaints;(iii)refer to the Inter-Departmental Committee grievances or complaints arising out of the decision of the self-regulating body under rule 17, or if no decision has been taken by the self-regulating body within the stipulated time, or on receipt of such other complaints or references relating to violation of Programme Code or Advertising Code as it may consider necessary;(iv)issue apropriate guidance and advisories to broadcasters;(v)issue appropriate orders and directions to broadcsters for maintenance and adherence to the Programme Code and the Advertising Code;(vi)take action for non-compliance of its orders or directions and that of the self-regulating body.
