Section 5 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
5. Notification of signing authorities.
(1)The Competent Authorities shall notify the list of signing authorities in respect of different public services and local limits of their respective jurisdictions in the State duly specifying the nature of such service, the names of the signing authorities, the duration of the authority and the extent of jurisdiction of each such authority.(2)The Competent Authorities shall inform the Director of Electronic Service Delivery immediately with respect to retirements, transfers, suspensions or termination from services, of employees holding positions of signing authorities.(3)The signing authorities shall also inform their Competent Authorities immediately with respect to their retirements, transfers, suspensions and terminations and the Competent Authorities shall get the changes mentioned in sub-rule (2) implemented in their respective application software.
