Section 22 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
22. Guidelines to the participating Departments to create a secured application for processing the requests.
- The Powers are vested with Director of Electronic Service Delivery to issue the regulations consistent with the Act, and any rules made there under, by the Central or State Government, to carry out the purposes of these Rules, which may including the following aspects:(a)the manner of creating, establishing and maintaining the repository of digitally signed electronic records specified in Chapter 4 of the act;(b)the manner of encrypting sensitive electronic records requiring confidentiality, while they are digitally signed;(c)the manner of implementing the security guidelines, including the requirements for the storage and management of cryptographic keys, restrictions for downloading the certificates onto browsers and of complying with the requirements of Competent Authorities;(d)the requirements for maintaining audit trails of all changes made to digitally signed databases, specified in Rule 13;(e)the manner of digitally signing the event of deletion of a record from the repository of digitally signed electronic records,;(f)the manner of provisioning secure access to the repository of digitally signed electronic records and(g)the manner of storage and management of the Digital Signature Certificates of the Authorized Agents.(h)the norms on the service levels to be complied with by the Authorized Agency.(i)the format or formats of the documents and declarations referred to therein,(j)procedure for online verification of transactions, envisaged in Rule 16.Annexure I(See Rule 11 (e) of the Andhra Pradesh Information Technology (Electronic Service Delivery)Rules, 2011)Model Terms and Conditions for appointment of Authorized AgentsThe terms and conditions for the functioning of the Authorized Agents shall inter alia include the following-(1)The Authorized Agent shall establish infrastructure and information technology resources as per the prescribed standards and requirement;(2)The Authorized Agent shall render all the notified and permitted services as per the provisions of these Rules;(3)The Authorized Agent shall maintain an accurate audit trail of all operations;(4)The Authorized Agent shall print the correct information or document without any errors, omissions or misrepresentations as available in the electronic form on the prescribed stationary.(5)The Authorized Agent shall use the Electronic Service Delivery (ESD) for purposes specified in these Rules, avoiding unauthorized, illegal or malafide uses of ESD systems.(6)The Authorized Agent shall maintain appropriate security controls to protect its information technology resources and processing facilities as prescribed by the Authorized Agency.(7)The Authorized Agent shall attend the training as prescribed by the Authorized Service Provider for efficient rendering of services to the users.(8)The Authorized Agent shall accept any other related obligation(s) as may be notified under the Rules and any Regulations or Order made thereunder;(9)The Authorized Agent shall acknowledge that every such appointment as an Authorized Agent under the Rules, is not transferable or heritable.Annexure II(See Rule 11 (e) of the Andhra Pradesh Information Technology (Electronic Service Delivery) Rules, 2011)Declaration to be signed by the Authorized Agent for Delivering the Electronic ServicesI, , having been appointed as an Authorized Agent by M/s. (Name of the Authorized Service Provider) having its registered office at .. , to electronically deliver services as notified under the AP information Technology (Electronic Service Delivery ) Rules 2011 with the location of my IT Center / kiosk / Common Service Centre at (location), make the following declaration.(1)That the computer output in the form of computer printouts attached herewith is the correct representation of its original as contained in the computer systems accessed by me for providing the service.(2)That the information contained in the computer printouts has been produced form the aforesaid computer systems during the period over which the computer was used regularly.(3)That during the said period, information of the kind contained in the computer printout was regularly recorded by the aforesaid computer systems in the ordinary course of the activities.(4)That throughout the material part of the said period, the computer was operating properly, and there have been no such operational problems that affect the accuracy of the electronic record contained in the aforesaid computer systems.That the matter stated above is correct to best of my knowledge and belief.Signature of AA:Name of AA:Public Key of Digital Signature of AA:Date:Place:
