Section 4 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
4. Duty of the Government to deliver all public Services through electronic mode.
(1)Every Competent Authority/ the Heads of the Department shall publish as prescribed within one hundred and eighty days from the coming into force of these Rules: -(a)The public services of the department, agency or body which are to be delivered through electronic mode;(b)The date by which each such service shall be made available through electronic mode;(c)The manner of delivery of such services and their service levels;(d)The designated officers for delivery of each such service through electronic mode; and, thereafter, review and update these publications every year.(2)Notwithstanding anything stated above,(a)all public services of each department, agency or body shall be delivered in electronic mode within 5 years from the coming into force of these Rules.(b)the competent authority / the Heads of the Department, while introducing electronic services, shall ensure that convenient assisted access to such electronic services shall also be made available.
