Section 15 in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
15. Filing of form, application or any other document.
(1)Any form, application or any other document referred to in clause (a) of sub-section (1) of section 6 of the Act may be filed with any office, authority, body, agency or Authorised Service Provider authorised by the Government of Madhya Pradesh using the application software specified by it.(2)The office, authority, agency or Authorised Service Provider referred to in sub-clause ( 1) shall, while developing such software, take into account the following features of the electronic record, namely:-(a)life time;(b)preservability;(c)accessibility;(d)readability;(e)comprehensibility in respect of linked information;(f)evidentiary value in terms of authenticity and integrity;(g)controlled destructibility; and(h)augmentability.
