- The Appointing Authority shall select and appoint by notification a suitable agency to function a Central Record-keeping Agency for the State to implement the Computerization of Courts Fees Administration System in specified courts of the State as declared by the Appointing Authority from time to time, in the order as mentioned below, -(a)On the basis recommendations, if any, of the Central Government regarding appointment of Central Record-keeping Agency, issued from time to time;(b)By inviting technical and financial bids through a duly constituted expert Selection Committee.
