Section 2 in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)'Appropriate Authority', with its grammatical variations and cognate expressions, in relation to any Notified Citizen Service, means authority charged with decision-making under any State law as respects any matter relating to that service;(b)'Authorised Citizen Services Agent', hereinafter called 'Choice Agent', means a person so appointed under these Rules;(c)'Authorised Citizen Services Centre', hereinafter called 'Choice Centre', means the place from where Notified Citizen Services are provided by a Choice agent; and, such Choice Centre shall be treated as part of the Principal Office to the extent authorised by the Competent Authority;(d)'Collector' means the Collector of the district;(e)'Competent Authority' means an authority appointed under these Rules;(f)'Notified Citizen Service', with its grammatical variations and cognate expressions, means a service so notified by the Competent Authority under these Rules and includes receiving of applications, petitions and issue of acknowledgements thereof; collection of duly authorised taxes, charges, dues or any other moneys payable and issue of acknowledgements thereof, and delivery of print-outs of any certificates, documents, permission etc., in electronic form or any other electronic communications received for consideration by or from the Principal Office or any office of functionary working on behalf of any subordinate office thereof, or performance of any other functions entrusted to a Choice Agent;(g)'Principal Office' means and includes any office, authority, body or agency owned or controlled by the State Government or any institution of self-government;(h)'prescribed charge', with its grammatical variations and cognate expressions, means any duly authorised taxes, charges, dues or any other moneys due in respect of Notified Citizen Services payable by any person which such Choice Agent is authorised to collect under these Rules or under general or special orders of the State Government or the Competent Authority, and shall include any service charge;(i)'prescribed computer resource', with its grammatical variations and cognate expressions, means the computer resource prescribed, whether generally or specifically, by the State Government or the Competent Authority, and for different purposes different commuter resources may be prescribed;(j)'prescribed manner', with its grammatical variations and cognate expressions, means the manner prescribed, whether generally or specifically, by the State Government or the Competent authority, and also means any functionality, instruction, procedure, etc. built into or indicated by the computer resource; and(k)'service charge', with its grammatical variations and cognate expressions, means amount payable to Choice agent in lieu of services provided in accordance with the directions of the State Government or the Competent Authority.
