Based on the consultations of the Inter-Ministerial Committee, the Ministry of Electronics and Information Technology(MEITY) in collaboration with Ministry of Women and Child Development has issued immediate interim measures to curb the menace of Online Child Sexual Abuse Material. MEITY has issued this Order under Section 79(2)(c) of the Information Technology Act, 2000 to curb online child sexual abuse material (CSAM).
Under this Order, the Internet Service Providers (ISPs) shall be required to adopt and implement the Internet Watch Foundation (IWF) Resources by 31st July, 2017. This foundation maintains a dynamic global list of websites and URLs which contain CSAM. Implementation of IWF Resources will result in the relevant content being blocked/removed on an ongoing basis.
This is an interim measure till the IMC puts in place a centralized mechanism to monitor online CSAM. The Order of MEITY also reiterates that the ISPs will continue to observe due diligence requirements described under the IT Act for removing and disabling any content which is in violation of the extant rules and regulations.
Ministry of Women and Child Development
