Section 13 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
13. Procedure for making changes in a repository of digitally signed electronic records.
(a)Any Statutory Authority, Government Authority or Competent Authority, either suo moto, or on an application by an interested party, may make or order to make an appropriate change in a repository of digitally signed electronic records, after following the procedure prescribed in the relevant Act, Rule, Regulation or Order.(b)Any such authority shall have privileges for making or ordering changes only in respect of the electronic records pertaining to their own jurisdiction.(c)Any change effected to any record in a repository of digitally signed electronic records, and any addition or deletion of a record from such repository of electronic records shall invariably be digitally signed by the respective authority and an electronic audit trail of all such changes shall be maintained.
