Section 22(9) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(9)The Authorized Agent shall acknowledge that every such appointment as an Authorized Agent under the Rules, is not transferable or heritable.Annexure II(See Rule 11 (e) of the Andhra Pradesh Information Technology (Electronic Service Delivery) Rules, 2011)Declaration to be signed by the Authorized Agent for Delivering the Electronic ServicesI, , having been appointed as an Authorized Agent by M/s. (Name of the Authorized Service Provider) having its registered office at .. , to electronically deliver services as notified under the AP information Technology (Electronic Service Delivery ) Rules 2011 with the location of my IT Center / kiosk / Common Service Centre at (location), make the following declaration.
