Section 6(a) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(a)All the departments of the Government shall inform Director of Electronic Service Delivery, the list of Competent Authorities in respect of different public services and local limits of their respective jurisdictions in the State. The information shall specify the nature of such service, the names of the competent authorities, the period of effectiveness of the authority and the extent of jurisdiction.
