Section 6 in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
6. Functions and powers of Director of Electronic Service Delivery.
- The Director of Electronic Service Delivery shall discharge the following functions and powers, namely:-(a)to authorize, suspend or terminate the services of the authorized service providers ;(b)to determine norms relating to the selection of authorized agents by the authorized service providers ;(c)to determine functions, responsibilities and liabilities of authorized service providers and authorized agents ;(d)to determine norms on the service levels to be complied with by the authorized service provider and authorized agents ;(e)to determine service charges by the authorized service provider and authorized agents for providing e-services ;(f)to determine terms and conditions relating to the authorization, suspension or termination of the service of the authorized service providers and authorized agents ; and(g)to make alternative arrangements for delivery of e-service, in case of such suspension or termination of services of authorized service providers and authorized agents.
