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State of Gujarat - Section

Section 19 in Gujarat Information Technology (Electronic Service Delivery) Rules, 2014

19. Creation of secure application software for Electronic Service Delivery.

(1)The Competent Authority shall enhance appropriate functionality in the existing software /create new application software, as the case may be, using which, the Signing Authorities, shall electronically sign the license, permit, certificate, sanction or approvals, and get the same audited by a third party agency, so as to ensure its security, reliability, performance and consistency, before it is deployed.
(2)Every such application software shall, inter alia, possess the capability to assign a unique identification to each license, permit, certificate, sanction or approval.
(3)Every Authorised Service Provider shall enhance appropriate functionality in the existing software / create new application software, as the case may be, in consultation with the respective Competent Authorities, which shall enable such Authorized Service Provider to deliver electronic services in accordance with these rules,
(4)Every such application software created either by the Competent Authority or the Authorised Service Provider shall, inter alia, possess the following features and capabilities, namely:-
(a)secure Login of Authorised Agents, as are required to access the application system, through use of Electronic Signature Certificates;
(b)secure access of Authorised Agents, to the repositories of electronically signed electronic records maintained by the Competent Authorities, for printing and delivery of the electronically signed license, permit, certificate, sanction or approvals; and
(c)assign a unique identification to the voucher or receipt issued by any authorised agent while providing electronic services to the citizens.
(5)The Director of Electronic Service Delivery shall get such application software audited by a third party agency, as to ensure its security, reliability, performance and consistency, before it is deployed by the Authorised Service Provider and also as and when changes are made in the application software.