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The Central Government (Ministry of Information and Broadcasting) made it clear that it has been listening to all the information provided on social media, and disseminate such information to various other ministries. AssadudinOwaisi posed two questions to the Centre—One was related to restriction of TV channels which aired Objectionable Contents in the previous four years, and the other prime query was related to collating of information or monitoring adverse reports on social media. Col. Rathore responded to Owaisi stating that the Information and Broadcasting Ministry is listening to all the information provided and written by the people, and disseminates such information to other ministries; hence, for this reason, the ministry collates and sends the publicly available information to the other ministries.
Insofar as the query on TV Channels is concerned, Col. Rathore shed light on the law, which mandates the prospective operator/licensee to sign an agreement with the ministry regarding the things that cannot be broadcasted under the Cable and Television Act. He added further that the list of channels, which have been warned and advised against the violation of the Act, has been provided on the relevant website. He also said about the method of dealing with the violation, such as self-regulation or inter-Ministerial Committee.
Recently, the Apex Court of India refused to intervene in the order of the Union Government which authorizes certain Central agencies to monitor, decrypt, intercept information on computers of any citizen of India. Hence, the PIL filed against the said order of the Ministry of Home Affairs stands dismissed.
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