Section 7 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
7. Authorized Service Providers for Electronic Service Delivery.
(a)The Director of Electronic Service Delivery may authorize body corporates suitably qualified, equipped for the purpose and selected through the specified process to undertake activities required for delivery of public services electronically.(b)It shall be the responsibility of the Authorized Service Provider to provide the notified services electronically to the users in conformity with these rules, by establishing the required delivery infrastructure and a network of Authorized Agents.(c)The Authorized Service Providers shall be accountable for the efficiency, quality and accuracy of the services provided. The participating departments may, for this purpose, lay down norms on the efficiency, quality and accuracy in provision of their respective services, in the form of service levels.
