Section 19(1) in Gujarat Information Technology (Electronic Service Delivery) Rules, 2014
(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.
