(2)The Software to be used by the Central Record-keeping Agency shall also provide -(a)facility to COurt/Designed Officials to lock the E-Court Fees certificates used in a document;(b)facility to cancel the spoiled unused or not required E-Court Fees certificates;(c)necessary user ID and passwords to be used by the designated officials of the COurt to search, access and view any E-COurt Fees certificate and access Management information System. The Central Record-keeping Agency shall provide these passwords to the concerned officials or the Courts as directed by the appointing Authority or Registrar General of the High Court;(d)availability of details of the issued E-COurt Fees certificate on the E-Court Fees Server maintained by the Central Record-keeping Agency; and(e)availability of the different transaction details and reports relating to E-Court Fees on the websites of the Central Record-keeping Agency which will be accessible to officers mentioned in sub-rule (2)(c).
