Section 5(b) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(b)The Director of Electronic Service Delivery shall have the powers specified in these rules, including the power to grant, suspend or revoke authorization to the Authorized Service Providers, notification of Information Technology systems as 'protected systems', within the meaning assigned to the same under the Act, basing on the satisfactory results of audit of systems engaged in Electronic Service Delivery, and such other powers as the Government may notify from time to time.
