Section 8 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
8. Renewal of appointment of Central Record Keeping Agency.
(1)The application for renewal of appointment of the Central Record keeping Agency shall be made to the Appointing Authority atleast three months before the expiry of the running term of appointment.(2)The Appointing Authority may, before taking decision on the application for renewal of the appointment of the Central Record keeping Agency, call for any information or record from the department or the Central Record keeping Agency or the Authorised Collection Centers or any other person or body.(3)On being satisfied about the suitability of renewal, the Appointing Authority may renew the term of appointment.(4)If the Appointing Authority decides to renew the appointment, a fresh Agreement, Undertaking and Indemnity Bond referred to in rule 6 shall be executed with suitable amendments, if any.(5)The Appointing Authority may for reasons to be recorded in writing refuse the renewal of the term of appointment.Chapter-III Duties of the Central Record keeping Agency
