Section 6 in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
6. Powers and Functions of Director of Electronic Service Delivery.
(1)Collecting the list of all such services where provide the electronic before that rule & published including service provider, process charge, legal fee, service provider system & source through delivered service.(2)The Director of Electronic Service Delivery shall discharge the following functions and powers, namely:-(a)to authorize, suspend or terminate the services of the Authorised Service Providers;(b)to determine norms relating to the selection of authorised agents by the Authorised Service Providers;(c)to determine functions, responsibilities and liabilities of Authorised Service Providers and authorised agents;(d)to determine norms on the service levels to be complied with by the Authorised Service Providers and authorised agents;(e)to determine service charges to be charged by the Authorised Service Providers and authorised agents for providing e-services;(f)to determine terms and conditions relating to the authorization, suspension or termination of the services of the Authorised Service Providers and authorised agents; and(g)to make alternative arrangements for delivery of e-services, in case of such suspension or termination of services of Authorised Service Providers and authorised agents.
