Section 3 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
3. Central Registry :
(1)The State Implementing Authorities (Rural) shall set up and operate an electronic Central Registry for creating and updating database of all the girl children born on or after 1st May 2013 and the mothers thereof.(2)Access to the Central Registry shall be restricted to the personnel, authorized under the Act to either register or authenticate the database of girl child.(3)All the functionaries specified in section 9 of the Act shall be registered and their identity authenticated; after which they shall be provided username and password for entering and updating the details required under the Act.(4)All Authentication Authorities in Schedule II shall be registered online after due diligence by the District Implementing Authority (DIA).(5)Any change in the functionaries in Section 9 or the Authentication Authorities shall be instantaneously notified by the District Implementing Authority.
