Section 12 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
12. Creation of repository of digitally signed electronic records by Government Authorities.
(a)All Government Authorities, Statutory Authorities or Certificate Issuing Authorities, empowered by any Act, Rule, Regulation or order of the Government, to issue any license, permit, certificate, sanction or approval, may, as soon as can be, after the coming into effect of these rules create, establish and maintain a repository and database of digitally signed electronic records together with the associated software applications and work-flow to enable electronic delivery of such licenses, permits, certificates, sanctions or approvals as the case may be. For such purpose, Head of the Department controlling several Statutory Authorities or Government Authorities may establish and maintain a centralized application and a repository of digitally signed electronic records.(b)The prescribed security procedures, as defined in the Information Technology Act 2000, shall be followed by the Head of the Department and the Government Authorities, Statutory Authorities and Competent Authorities, in respect of the electronic data, information, applications, repository of digitally signed electronic records and Information Technology assets under their respective control.
