Section 6(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
(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.
