Information Technology Electronic Service Delivery Rules 2011
6. Procedure for making changes in a repository of
electronically signed electronic records.-
1. The appropriate Government may either suomoto or after
receiving an application from an interested party, make or order to make an
appropriate change in a repository of electronically signed electronic records
along with recording the reasons for making such a change.
2. Any change effected to any record in a repository of
electronically signed electronic records and any addition or deletion of a
record from such repository shall be electronically signed by the person who is
authorised to make such changes along with the time stamps of original creation
and modification times.
3. The appropriate Government may determine the manner of
electronically signing the event of deletion of a record from the repository of
electronically signed electronic records.
4. The appropriate Government may also determine the manner
of provisioning secure access to the repository of digitally signed electronic
records.
5. The appropriate Government may also determine the
requirements for maintaining audit trails of all changes made to repository of
digitally signed electronic records.
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