Information Technology Electronic Service Delivery Rules 2011
4.
Notification of Electronic Service Delivery.-
1. The appropriate Government may notify the services
that shall be delivered electronically from time to time.
2. The appropriate Government may identify and notify,
from time to time, the list or signing authorities in respect of different
classes of licenses, permits, certificates, sanctions, payment receipt
approvals and local limits of their respective jurisdictions.
3. The notification shall specify the nature of
certificate, the names of the signing authorities, as approved by the
appropriate Government, the period of effectiveness of the authority and the
extent of their jurisdiction.
4. The appropriate Government may notify changes to the
list of signing authorities from time to time, taking into consideration the
terms and conditions of the services of employees holding positions of signing
authorities.
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