Centre notifies three Grievance Appellate Committeeson the recently amended Information Technology Rules, 2021 - (28 Jan 2023)

Media and Communication

The Centre established three Grievance Appellate Committees based on the recently amended Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 (“IT Rules 2021”). As per the notification, three Grievance Appellate Committees have been constituted with three members each. The IT Rules, 2021 provide for creating avenues for grievance redressal apart from Courts and ensure that the Constitutional rights of Indian citizens are not contravened by any Big-tech Platform by ensuring new accountability standards.

The Grievance Appellate Committee (GAC) is a critical piece of overall policy and legal framework to ensure that Internet in India is Open, Safe and Trusted and Accountable. The need for GAC was created due to large numbers of grievances being left unaddressed or unsatisfactorily addressed by Internet Intermediaries. GAC is expected to create a culture of responsiveness amongst all Internet Platforms and Intermediaries towards their consumers. The GAC will be a virtual Digital platform that will operate only online and digitally - wherein the entire appeal process, from filing of appeal to the decision thereof, shall be conducted digitally.

Safety and trust of every Digital Nagrik, and robust grievance redressal system to ensure accountability of all Internet platforms offering a service or product, was an unambiguous goal and that all grievances must be 100% addressed.Users will have the option to appeal against decision of the grievance officer of the social media intermediaries and other online intermediaries before this new appellate body. The Committee will endeavour to address the user’s appeal within a period of 30 days.

Tags : COMMITTEE ESTABLISHMENT IT RULES