Section 10 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
10. Requirements prior to Cessation as Authorized Agency.
- Before ceasing to act as an Authorized Service Provider, such an Authorized Service Provider shall, give notice to the Director of Electronic Service Delivery of its intention to cease acting as an Authorized Service Provider:Provided that(a)the notice shall be made ninety days before ceasing to act as Authorized Service Provider or ninety days before the date of expiry of authorization;(b)Advertise sixty days before the expiry of authorization or ceasing to act as a Authorized Service Provider, as the case may be, the intention in such daily newspaper or newspapers and in such manner as the Director of Electronic Service Delivery may determine;(c)The notice shall be sent to the Director of Electronic Service Delivery and affected Authorized Agents by digitally signed email;(d)Make a reasonable effort to ensure that discontinuing its certification services, causes minimal disruption to its Authorized Agents and users.
