Section 3 in The Information Technology (Use Of Electronic Records And Digital Signatures) Rules, 2004
3. Filing of form, application or any other document
.-Any form, application or any other document referred to in clause (a) of sub-section (1) of section 6 of the Act may be filed with any office, authority, body or agency owned or controlled by the appropriate Government using the software specified by it and such office, authority, body or agency shall, while generating 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.
