Section 4(1) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
(1)Every Competent Authority shall notify within a period of one hundred and eighty days from the coming in to force of these rules,-(a)the public services of the department, agency or body which can be delivered through electronic mode;(b)the date by which each such service shall be made available through electronic mode;(c)lay down norms for efficiency, quality and accuracy in the form of service levels; and(d)the designated officers for delivery of each such service through electronic mode.
