Section 17 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
17. Creation of repository of digitally signed electronic records.
(1)The Competent Authorities may, as soon as, after the coming into effect of these rules create, establish and maintain a repository and database of digitally signed electronic records together with the associated application software and work flow to enable Authorised Service Providers or the Authorised Agents to access such licences, permits, certificates, sanctions or approvals, as the case may be, and deliver them to the user.(2)The relevant security procedures, as specified by the Government, shall be followed by such Competent Authorities, in respect of the electronic data, information, applications, repository of digitally signed electronic records and information technology assets under their respective control.
