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

8. Appointment of authorised agents by the Authorised Service Provider-

(1) The Authorised Service Provider may appoint such number of Authorised Agents, as may be required to deliver the services electronically to fulfil the norms of efficiency, quality and accuracy laid down by the Competent Authority.

(2) The Authorised Service Provider shall ensure that he as well as all the authorised agents obtain Digital Signature Certificates before they commence operations for delivery of public service electronically.

(3) The Authorised Service Provider may also impart appropriate training to the authorised agent to impart them the skills required to deliver the electronic services efficiently and in an error-free manner.