Section 18 in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
18. Procedure for making changes in a repository of digitally signed electronic records.
(1)Any Competent Authority or any signing authority, either suo motu, or on an application by an interested party, may make or order to make an appropriate change in a repository of digitally signed electronic records, after following the procedure prescribed in the respective Act, rule, regulation or order.(2)Any such authority shall have privileges for making or ordering changes only in respect of the electronic records pertaining to its own jurisdiction.(3)Any change effected to any record in a repository of digitally signed electronic records, and any addition or deletion of a record from such repository of electronic records shall invariably be digitally signed by the respective authority and an electronic audit trail of all such changes shall be maintained.
