Section 20(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(2)Without prejudice to sub-section (1), the powers and functions of the Authority, inter alia, include,-(a)specifying, by regulations, core data required for issuing a UNICORE number and the processes for collection and verification thereof;(b)collecting core data in such manner as may be specified by regulations;(c)appointing of one or more entities to operate the Core Digital Data Repository;(d)generating and assigning UNICORE numbers to core entities;(e)performing authentication of UNICORE numbers;(f)maintaining and updating the core data in the Core Digital Data Repository in such manner as may be specified by regulations;(g)omitting and deactivating of a UNICORE number and information relating thereto in such manner as may be specified by regulations;(h)specifying the manner of use of core data for the purposes of providing or availing of various services and other purposes for which it may be used;(i)specifying, by regulations, the terms and conditions for appointment of core data collection agencies and service providers and revocation of appointments thereof;(j)sharing, in such manner as may be specified by regulations, the core data, subject to the provisions of this Act;(k)calling for information and records, conducting inspections, inquiries and audit of the operations for the purposes of this Act of the Core Digital Data Repository, core data collection agencies and other agencies appointed under this Act;(l)specifying, by regulations, various processes relating to data management, security protocols and other technology safeguards under this Act;(m)levying and collecting the fees or authorising the owners, core data collection agencies or other service providers to collect such fees for the services provided by them under this Act in such manner as may be specified by regulations;(n)promoting research and development for advancement in data management and related areas, including usage of UNICORE numbers through appropriate mechanisms;(o)such other powers and functions as may be prescribed.
