Section 2 in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
2. Definitions.
(1)Digitisation means the process of converting physical records into a digital and un-editable format.(2)Digitised/electronic records Shall bear the same meaning as assigned under the Information Technology Act, 2000.(3)Microfilming means a film bearing a photographic record on a reduced scale.(4)Repository means a central space where data in digital, un-editable format, is stored and maintained.(5)Physical Records means and include records on paper of -(1)cases-pending or disposed of,(2)administrative records,(3)gazette notifications/circulars/publications,(4)journals,(5)books and(6)registers etc.
