Section 3 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
3. System of Electronic Service Delivery.
(1)For the purpose of efficient delivery, the Government may authorise an Authorised Service Provider to deliver public services through electronically enabled kiosks or any other mechanism for electronic service delivery.Explanation. - It is hereby clarified that the present rules provided for the administration of e-service delivery through Authorised Service Providers and Authorised Agents whereas other mechanisms of e-service delivery such as State Online Portal. Government departmental outlets and online services provided to the uses directly on the web shall be administered in the normal manner by the respective Government departments and agencies as may be directed by the Government in this regard.(2)The form of application and the format of certificate issued under these rules in relation to any e-service shall be such as may be by order specified by the Government.
