Section 4 in Himachal Pradesh e-Stamping Rules, 2011
4. Appointment of Central Record Keeping Agency.
- The Appointing Authority on the recommendations of the Chief Controlling Authority shall appoint an agency by notification, which has been specified under Clause (26) of Section 2 of the Act to function as Central Record Keeping Agency for the State or for the specified district(s) or sub-district(s) or places in the State, by adopting any of the following orders of preference, namely,-(a)on the basis of recommendations, if any, of the Central Government regarding appointment of Central Record Keeping Agency;(b)on the absence of such recommendation by inviting technical and commercial bids through a duly constituted expert selection committee by the Appointing Authority.
