Section 15(2) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(2)The office, authority, agency or Authorised Service Provider referred to in sub-rule (1) shall, while developing such software, take into account the following features of the electronic record, namely -(a)life time;(b)presolvability;(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/Scalability/Compatibility.
