Section 9 in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016
9. The manner in which Digital Locker system be used by issuer.
- A Digital Locker shall be used to, -(a)register on the Digital Locker Directory;(b)issue new digital records in the format as prescribed by the appropriate government;(c)provide older digitized records to the subscriber, which are verifiable, shareable, accessible and printable;(d)gives consent to any other Digital Locker service provider to gain access to its documents;(e)choose own repository or a repository from authorised repository service provider as issuer repository to preserve and retain issued records;(f)use the integration interfaces, to either-(i)push URI to Digital Locker: to push the URI's of all the records available in their repositories so that the same can be displayed to the subscriber, so as to notify the subscriber that the issuer has following documents linked to the subscriber's account;(ii)pull URI: to allow the subscriber to query the issuer repository by providing subscriber's identifier applicable to issuer organisation to enable issuer to provide the URI's of all the records that are linked to the identifiers submitted by the subscriber.
