Information Technology Electronic Service Delivery Rules 2011
2.
Definitions.-
In these
rules, unless the context otherwise requires,-
a. "Act" means the Information Technology Act, 2000 (21 of 2000);
b. "appropriate Government" means the Central Government or the state Government
or an Union Territory Administration;
c. "authorised agent" means an agent of the appropriate Government or
service provider and includes an operator of an electronically enabled kiosk
who is permitted under these rules to deliver public services to the users with
the help of a computer resource or any communication device, by following the
procedure specified in the rules;
d. "certificate" means a certificate required to be issued by a
statutory authority empowered under any Act, rule, regulation or Order of the
appropriate Government to issue a certificate to confirm the status, right or
responsibility of a person, either natural or artificial, and includes a
certificate in electronic form printed and delivered in such form as may be
specified by the appropriate authority;
e. "Certifying Authority" means certifying authority as defined in clause (g) of
sub-section (1) of section 2 of the Act;
f. "communication device" means the communication device as defined in clause
(ha) of sub-section (1) of section 2 of the Act;
g. "computer resource" means the computer resource as defined in clause (k)
of sub-section (1) of section 2 of the Act;
h. "Electronically enabled kiosk" means the cyber cafe as defined in clause (na) of
sub-section (1) of section 2 of the Act;
i.
"Electronic Service
Delivery" means the delivery of
public services in the form of filing receipt of forms and applications, issue
or grant of any license, permit, certificate, sanction or approval and the
receipt or payment of money by electronic means by following the procedure
specified under rule 3;
j.
"electronic
signature" means the electronic
signature as defined in clause (ta) of sub-section (1) of section 2 of the Act;
k. "Electronic Signature Certificate" means the electronic signature certificate as defined
in clause (tb) of sub-section (1) of section 2 of the Act;
l.
"Repository of
Electronically Signed Electronic Records" means a collection of all electronically signed
electronic records, stored and managed in accordance with these rules;
m. "service provider" means a service provider as referred to in Explanation
to sub-section (1) of section 6A of the Act;
n. "signing authority " means an authority empowered under any Act,
rules, regulations or Order of the appropriate Government to issue a certificate.
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