Section 2(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)In these rules, unless the context otherwise requires -(a)"Act" means the Information Technology Act, 2000;(b)"Authorised Agent" means an agent of the Authorised Service Provider and includes an operator of an electronically enabled kiosk or front office who is permitted to deliver public services to the users with the help of a computer resource or any communication device, by following the procedure specified under these rules;(c)"Authorised Service Provider" means an agency including a body corporate or an Agency of the Government, authorised by the Director of Electronic Service Delivery, to establish and manage a system of delivering services electronically, in accordance with these rules;(d)"Body Corporate" means any company and includes a firm, sole proprietorship or other association of individuals engaged in commercial or professional activities;(e)"Certificate" means a certificate required to be issued by an authority empowered under the respective Act, rules, regulation or order of the Government to issue a certificate to confirm the status, right or responsibility of a person, either natural or artificial, in accordance with any such Act, rule, regulation or order of the Government and includes a certificate in electronic form printed and delivered by an Authorised Service Provider with electronic signature on such stationery as may be determined by the Director of Electronic Service Delivery;(f)"Competent Authority" means Secretaries to the Government, the Head of every Department of the State Government and the Heads of Government Organisations and Government Bodies, as notified by the State Government from time to time;(g)"Director of Electronic Service Delivery" means the official of the Government notified as the Director of Electronic Service Delivery:Provided that unless otherwise notified by the Government, Additional Chief Executive Officer of the Centre for e-Governance shall be ex officio Director of Electronic Service Delivery.(h)"e-service" means a service as may be specified by notification and delivered electronically to the users;(i)"Electronic Service Delivery" means the delivery of public services in the form of receipt of forms and applications, delivery of any licence, permit, certificate, sanction or approval and the receipt of payment of money by electronic means or any other such public service rendered by following the procedure specified under these rules;(j)"Gazette" means the Official Gazette of the Government of Uttar Pradesh;(k)"Government" means the State Government of Uttar Pradesh;(l)"Notification" means a notification published in the Gazette;(m)"Public Service" means any service provided by the Government either through its Competent Authorities or any of its agencies either directly or through any authorised service provider, which shall include, inter alia, the receipt of forms and applications, delivery of any licence, permit certificate, sanction or approval and the receipt of payment of money;(n)"Service Charge" means the amount as may be specified by the Government to be payable to the Authorised Service Provider for electronic delivery of services rendered and does not include any duly authorised taxes, charges, dues or any other moneys due in respect of a service payable by any person to the Competent Authority concerned that are otherwise payable under the respective Act, rule, regulation or order of the Government when making an application to the concerned Competent Authority;(o)"Signing Authority" means an authority empowered under the respective act, rules, regulations or order of the Government to issue any licence, permit, certificate sanction or approval;(p)"Specified" means specified by notification in the Gazette by the Government of Uttar Pradesh;(q)"State Electronic Records Repository" means an electronic repository of all electronically signed records, maintained by Competent Authorities, for the purpose of accessing such records and delivering them to the citizens.
