Section 3 in Chhattisgarh E-Court Fees Rules, 2015
3. Eligibility criteria for appointment of Central Record Keeping Agency.
- Any Public Financial Institution, Indian Scheduled Bank, Body Corporate engaged in providing depository services or any body corporate where not less than 51 percent of equity capital is held by any of the entities mentioned above either individually or in consortium shall be eligible for appointment as Central Record keeping Agency.
