(1)The Central Record-keeping Agency shall be responsible for - (a) creating need based infrastructure, hardware and software in designated places in consultation with the Appointing Authority and its connectivity with its main server;(b)creating need based hardware and software in designated Courts, and at authorized collection centres (the appoint of contract for payment of Court Fees) in the identified cities/places;(c)providing suitable and adequate training for operation and the use of the system to the personnel of Department/Courts as may be specified from time to time by the Appointing Authority;(d)facilitating in selection of Authorized Collection Centres for collection of Court Fees and issuing of E-court Fees Certificates;(e)co-ordinating between the central server of Central Record-keeping Agency, Authorized Collection Centres, offices of court supervisory and controlling officers/courts and any other office or places as may be specified by the Appointing Authority;(f)Collecting Court Fees in accordance with these rules and remitting it in the proper Head of Account of the State as directed from time to time by the Appointing Authority;(g)Developing and designing various reports as required under these rules and as directed by the High Court of Judicature at Allahabad and the Appointing Authority from time to time;(h)It shall be duty of the Central Record-keeping Agency be mutually agreed upon between, Appointing Authority, Central Record-keeping Agency and the court.
