Information Technology Electronic Service Delivery Rules 2011
5.
Creation of repository of electronically signed electronic records by
Government Authorities.-
1. All authorities that issue any license, permit,
certificate, sanction or approval electronically, shall create, archive and
maintain a repository of electronically signed electronic records of such
licenses, permits, certificates, sanctions or approvals, as the case may be,
online with due timestamps of creation of these individual electronic records.
2. The appropriate Government may specify the manner of
creating, establishing, archiving and maintaining the repository of
electronically signed electronic records referred to in sub-rule (1).
3. The authorities may electronically sign the electronic
records of such licenses, permits, certificates, sanctions or approvals for
each record or as a whole for a specific duration and shall be responsible in
administering them online.
4. The appropriate Government may specify the security
procedures in respect of the electronic data, information, applications,
repository of digitally signed electronic records and information technology
assets under their respective control and that security procedures shall be
followed by the Head of the Department and the signing authorities.
Explanation.
- The expression "security procedures" referred to in sub-rule (4)
shall include requirements for the storage and management of cryptographic
keys, restrictions for downloading the certificates on to browsers, and of
complying with the requirements of certifying authorities.
|
