Information Technology Electronic Service Delivery Rules, 2011

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	System of Electronic Service Delivery
4	Notification of Electronic Service Delivery
5	Creation of repository of electronically signed electronic records by Government Authorities
6	Procedure for making changes in a repository of electronically signed electronic records
7	Responsibility of service provider and authorised agents for financial management and accounting
8	Audit of the Information System and Accounts of service provider and authorised agents
9	Use of special stationery in electronic service delivery

In exercise of the powers conferred by clause (ca) of sub-section (2) of section 87, read with sub-section (2) of section 6A of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely:-