Section 25 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
25. Alteration of Core Data.
(1)In case any core data is found incorrect or changes subsequently, the UNICORE number holder shall request the Authority to alter such data in the Core Digital Data Repository in such manner as may be specified by regulations.(2)On receipt of any request under sub-section (1), the Authority may, if it is satisfied, make such alteration as may be required in the record relating to such entity and intimate such alteration to the concerned UNICORE number holder.(3)The Authority may, by regulation, permit a change in the core digital data, as a consequence of or incidental to a transaction or event that necessitates or has the effect of changing any element of a core digital data, and in all such cases, the Authority shall ensure that the aforesaid transaction shall be completed only after the aforesaid change has been committed simultaneously and in an automated manner in the databases of the Authority and of the owner of such core digital data, so as to ensure that the core digital data maintained by the Authority remains current and is always held to be the single source of truth in respect of such data.(4)The Authority may prescribe, by regulations, the appropriate procedures, application programming interfaces and standards for the purposes of giving effect to the requirements of sub-section (3).
