Section 2 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)"Act" means the Information Technology Act 2000 (Act 21 of 2000) ;(b)"Authorized Agent" means an operator of an electronically enabled kiosk, who is permitted under these rules, either by the Government or by the Authorized Service Provider to deliver public services to the users with the help of a computer resource, following the procedures prescribed herein ;(c)"Authorized Service Provider" means a body corporate authorized by the Director of Electronic Service Delivery, to establish and manage a system of delivering services electronically, in accordance with these Rules. The Authorized Service Provider can also be a Department or Agency of the Government ;(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 or the certified copies required to be issued by a Statutory Authority empowered under any Act, Rule, Regulation or Order of the Government, to issue a certificate to confirm the status, right or responsibility of a person, 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 issued by an Authorized Agent or an Authorized Service Provider or /the State Electronic Records Repository on such special stationery as may be prescribed by the respective departments ;(f)"Competent Authority" means a Statutory Authority, empowered under any Act, Rule, Regulation or Order of the Government to issue a certificate or grant of a License, permit, sanction or approval or for authorizing a payment or receipt on behalf of the Government ;(g)"Digital Signature Certificate" means the certificate issued under subsection (4) of Section 35 of the Act ;(h)"Digitally Signed Database" means a collection of data or information created, stored and managed in electronic form and authenticated by a Statutory Authority or a Competent Authority using his or her Digital Signature Certificate ;(i)"Director of Electronic Service Delivery" means the official of the Government notified as the Director of Electronic Service Delivery ;(j)"Electronic Service Delivery" means the delivery of public services in the form of receipt of forms and applications, issue or grant of any license, permit, certificate, sanction or approval and the receipt or payment of money by electronic means following the procedure prescribed hereunder ;(k)"Kiosk Operator" means the individual identified and retained by the Authorized Service Provider or the Government as Authorized Agent ;(l)"Public Service" means any service provided by the Government or any of its agencies either directly or through any authorized service provider, which shall include, inter alia, the receipt of forms and applications, issue or grant of any license, permit, certificate, sanction or approval and the receipt or payment of money ;(m)"State Electronic Records Repository" within the Information Technology & Communications department is an electronic repository of the DepartmentsÂ’ Digitally Signed Records for the purpose of accessing such certificates at a centralized/ decentralized locations and printing and delivering them to the Citizens through courier or by post.
