Section 19 in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
19. Creation of secure application software for Electronic Service Delivery.
(1)The competent authorities shall get appropriate application software created, using which, the signing authorities, shall digitally sign the license, permit, certificate, sanction or approvals, and get the same audited by a third party agency, so as to ensure its security, reliability, performance and consistency, before it is deployed.(2)Every such application software shall, inter alia, possess the capability to assign a unique identification to each license, permit, certificate, sanction or approval.(3)Every authorized service provider shall create its own application software in consultation with the respective Competent Authorities, which shall enable such authorized service providers to deliver electronic services in accordance with these rules.(4)Every such application software created either by the Competent Authority or the authorized service provider shall, inter alia, possess the following features and capabilities, namely :-(a)secure Login of authorized agents, as are required to access the application system, through use of Digital Signature Certificate;(b)secure access of authorized agents, to the repositories of digitally signed electronic records maintained by the competent authorities, for printing and delivery of the digitally signed license, permit, certificate, sanction or approvals ; and(c)assign a unique identification to the voucher or receipt issued by any authorized agent while providing electronic services to the citizens.(5)The Director of Electronic Service Delivery shall get such application software audited by a third party agency, as to ensure its security, reliability , performance and consistency, before it is deployed by the authorized service provider and also as and when changes are made in the application software.
