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

6. Powers and Functions of Director of Electronic Service Delivery.-

(1) Collecting the list of all such services where provide the electronic before that rule & published including service provider, process charge, legal fee, service provider system & source through delivered service.

(2) The Director of Electronic Service Delivery shall discharge the following functions and powers, namely:-

(a) to authorise, suspend or terminate the services of the Authorised Service Providers;

(b) to determine norms relating to the selection of authorised agents by the Authorised Service Providers;

(c) to determine functions, responsibilities and liabilities of Authorised Service Providers and authorised agents;

(d) to determine norms on the service levels to be complied with by the Authorised Service Providers and authorised agents;

(e) to determine service charges to be charged by the Authorised Service Providers and authorised agents for providing e-services;

(f) to determine terms and conditions relating to the authorisation, suspension or termination of the services of the Authorised Service Providers and authorised agents; and

(g) to make alternative arrangements for delivery of e-services, in case of such suspension or termination of services of Authorised Service Providers and authorised agents.