Section 11 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
11. Appointment of Authorized Agents by the Authorized Service Provider.
(a)The Authorized Service Provider may appoint such number of Authorized Agents, as may be needed to deliver the services electronically in a manner convenient to the users, and in any case, in a number calculated as per the norms prescribed by the Director of Electronic Service Delivery in this regard.(b)Selection Criteria of Authorized Agent by Authorized Service Provider: Following stipulations are made for selection of Authorized Agents by Authorized Service Provider -(i)The Authorized Agent should be a village youth of same village or neighboring village to the extent possible.(ii)Essential minimum education qualification of the Authorized Agent should be a 10th pass from any recognized board.(iii)The Authorized Agent should be fluent in speaking, reading and writing the local dialect as well as have base level knowledge of English language.(iv)The Authorized Agent should preferably have a certificate from any computer institute showing that he/she knows the basic operations of the computer and usage of standard applications. Otherwise the Authorized Service Provider should make arrangements for the selected Authorized Agent to be trained in Basic Computer operations/ usage.(v)The Authorized Agent should undergo a behavioral as well as assessment test for Information Technology, Telugu and English language skills.(c)The Authorized Service Provider shall ensure that all the Authorized Agents obtain Digital Signature Certificates before they are permitted to deliver any public service electronically.(d)The Authorized Service Provider may also impart appropriate training to the Authorized Agent to impart them the skills required to deliver the electronic services efficiently and in an error-free manner.(e)The Model Terms and Conditions for appointment of Authorized Agents is at Annexure I and the Declaration to be signed by the Authorized Agent for Delivering the Electronic Services is at Annexure II.
