The Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

[03rd July, 2017]

Contents
Sections	Particulars
1.	Short Title and Commencement
2.	Definitions
3.	System of Electronic Service Delivery
4.	Duty of the Competent Authority to notify the list of public services to be delivered through electronic mode
5.	Notification of signing authorities
6.	Powers and Functions of Director of Electronic Service Delivery
7.	Authorised Service Providers for Electronic Service Delivery
8.	Appointment of authorised agents by the Authorised Service Provider
9.	Commencement of operations by Authorised Service Provider
10.	Authorised Service Provider to collect service charge
11.	Fee to be collected by service provider
12.	Remittance of service charge and fee by the service provider
13.	Presumption with regard to service charge paid to service provider and other conditions of obtaining e-services
14.	Receipt or payment of money by or in favour of Government adopting the system of Electronic Service Delivery
15.	Filing of form, application or any other document
16.	Issue or grant of any license, permit, sanction or approval
17.	Creation of repository of digitally signed electronic records
18.	Procedure for making changes in a repository of digitally signed electronic records
19.	Creation of secure application software for Electronic Service Delivery
20.	Delivery of e-Services by the Authorised Service Provider or Authorised Agent
21.	Verification of Digitally Signed documents
22.	Audit of the Information Systems and Accounts of Authorised Service Provider and authorized agents
23.	Use of special stationery in Electronic Service Delivery
24.	Repeal And Saving

In exercise of the powers conferred under section 90 read with sections 6 and 6A of the Information Technology Act, 2000, (No. 21 of 2000) and in supersession of the Department notification no. F 3-1/2007/Fifty six, date 12/07/2011 the Government of Madhya Pradesh hereby makes the following rules, namely:-