Section 3(1) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
(1)For the purpose of efficient delivery, the Government may authorize an Authorised Service Provider to deliver public services through electronically enabled kiosks or any other mechanism for electronic service delivery.Explanation. - It is hereby clarified that the present rules provide for the administration of e-service delivery through Authorised Service Providers and authorised agents whereas other mechanisms of e- service delivery such as State Online portal, Government departmental outlets and online services provided to the users directly on the web shall be administered in the normal manner by the respective Government departments and agencies.
