Information Technology Electronic Service Delivery Rules 2011
8. Audit of the Information System and Accounts of
service provider and authorised agents.-
1. The appropriate Government may cause an audit to be
conducted of the affairs of the service providers and authorised agents in the
State at such intervals as deemed necessary by nominating such audit agencies.
2. The audit may cover aspects such as the security,
confidentiality and the privacy of information, the functionality and
performance of any software application used in the electronic service delivery
and the accuracy of accounts kept by the service providers and authorised
agents.
3. The service providers and the authorised agents shall
provide such information and assistance to the audit agencies nominated by the
appropriate authority, to comply, with the directions given by the audit
agencies and to rectify the defects and deficiencies pointed out by the audit
agencies within the time limit specified by the audit agency.
4. All service providers and the authorised agents shall
submit a due declaration for protecting the data of every individual
transaction and citizen and any unauthorised disclosure to anyone without the
written consent of either the individual or the appropriate Government shall be
debarred from providing such a service any further and the provisions of
section 45 of the Act shall be applicable in such cases.
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