Section 4 in The Information Technology (Electronic Service Delivery) Rules, 2011
4. Notification of Electronic Service Delivery.
(1)The appropriate Government may notify the services that shall be delivered electronically from time to time.(2)The appropriate Government may identify and notify, from time to time, the list or signing authorities in respect of different classes of licenses, permits, certificates, sanctions, payment receipt approvals and local limits of their respective jurisdictions.(3)The notification shall specify 1he nature of certificate, the names of the signing authorities, as approved by the appropriate Government, the period of effectiveness of the authority and the extent of their jurisdiction.(4)The appropriate Government may notify changes to the list of signing authorities from time to time, taking into consideration the terms and conditions of the services of employees holding positions of signing authorities.
