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

4. Duty of the Competent Authority to notify the list of public services to be delivered through electronic mode.-

(1) Every Competent Authority shall notify within a period of one hundred and eighty days from the coming in to force of these rules,-

(a) the public services of the department, agency or body which can be delivered through electronic mode;

(b) the date by which each such service shall be made available through electronic mode;

(c) lay down norms for efficiency, quality and accuracy in the form of service levels; and

(d) the designated officers for delivery of each such service through electronic mode.

(2) The Competent Authority shall thereafter, review and update these publications every year or as frequently as required.