Section 15(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
(2)The office, authority, agency or Authorised Service Provider referred to in sub-clause ( 1) shall, while developing such software, take into account the following features of the electronic record, namely:-(a)life time;(b)preservability;(c)accessibility;(d)readability;(e)comprehensibility in respect of linked information;(f)evidentiary value in terms of authenticity and integrity;(g)controlled destructibility; and(h)augmentability.
