[25th
August 2023] In exercise of the powers
conferred by clause (3) of Article 166 of the Constitution of India, the
Governor, Himachal Pradesh, is pleased to make the following rules further to
amend the Business of the Government of Himachal Pradesh (Allocation) Rules, 2021,
notified vide Notification No.GAD-C-A(3)2/2019, dated 10th December, 2021 and
published in the Rajpatra (e-Gazette), Himachal Pradesh, dated 13th December,
2021, namely:- (1)
These rules may be called the Business of the
Government of Himachal Pradesh (Allocation) (3rd Amendment) Rules, 2023. (2)
These rules shall come into force from the
date of publication in the Rajpatra (e-Gazette), Himachal Pradesh. "Department of Digital
Technologies and Governance." "21.
DEPARTMENT OF DIGITAL TECHNOLOGIES AND GOVERNANCE.". (1)
Digital Technologies:- (i)
Develop and implement policies for digital
technologies, telecommunications, e-Governance, electronics, cyber-security. (ii)
Promote emerging technologies such as
artificial intelligence, drones and drone based services, machine learning,
cloud computing, IoT, blockchain, and big data analytics. (iii)
Act as a nodal agency/authority on behalf of
the State Government for matters relating to Central and State legislations,
regulations and policies pertaining to IT&C and related fields. (iv)
Coordinate for Digital Technology related
projects/schemes with Government of India and its agencies and other
international and national agencies. (v)
Monitoring and Implementing e-Governance and
Digital Technology Projects, Schemes and digital standards notified by the
Government of India. (vi)
To act as the nodal agency for overseeing all
digital initiatives in the State, ensuring coordinated and cohesive digital
development. (vii)
Administrative control of Himachal Pradesh
State Electronics Development Corporation. (viii)
Integration and implementation of
Geographical Information System (GIS) technology for effective mapping, data
management, and analysis for various government departments and organizations. (ix)
Technical advice to various departments, incorporating
the latest emerging digital technologies to ensure coordinated & cohesive
development. (2)
Digital Infrastructure and Data Governance:- (i)
Development, management and upgradation of
digital infrastructure in the State including State Data Centre, State Wide
Area Network and other core digital infrastructure. (ii)
Assistance to telecom service providers in
implementing and upgrading telecommunication infrastructure to provide
high-speed internet connectivity and better communication services to the
citizens and government organizations. (iii)
To ensure the security of the governments
critical information infrastructure. (iv)
Ensure digital infrastructure accessibility
and affordability for all citizens, including those in remote areas. (3)
Digital Transformation for inclusive
development:- (i)
Implementing and managing various
e-governance initiatives, such as online government services, digital payment
systems and other digital services to improve the efficiency and transparency
of government operations and improve citizen experience. (ii)
To address the Digital Divide to develop and
implement training programs, capacity building initiatives and work with other
State Government departments to improve digital literacy. (iii)
Creation of an inclusive Government-Public
interface through a unified service delivery channel by using digitally enabled
infrastructure in the form of Common Service Centres to enhance the standard of
living and improving quality of life. (iv)
Assistance in the development and implementation
of digital tools in different departments and semi-government organizations to
promote transparent and accountable governance and providing technical advice. (v)
Standardization of hardware/software
platforms for the departments/organizations using modern technologies to ensure
accessible and inclusive digital growth and development. (4)
Investment and Industry Promotion:- (i)
Promotion of investment in the Information
Technology and Electronic System Design and Manufacturing (ESDM) sector,
including emerging technologies and take steps to foster such investments. (ii)
Foster collaboration and partnerships between
academia, industry and government to promote research and development in
emerging digital technologies. (iii)
To establish Software Tehnology Park/IT Park
Habitats. (iv)
To promote innovation and entrepreneurship in
the digital technology sector by providing funding, mentorship, and other
resources to help start-ups and entrepreneurs. (v)
Organizing various promotional activities,
such as national/international conferences/seminars, showcasing the latest
emerging technologies and their applications. (vi)
Facilitating the establishment of Venture
Capital Fund by financial institutions for the growth of the Information
Technology industry in the state, incorporating emerging technologies and
innovative business models. (vii)
Encourage use of latest technologies in
government by various departments, like Drones, 5G Technology, Internet of
Things (IoTs), Artificial Intelligence (AI) tools, entitlement based benefit
delivery by integrating multiple databases and creation of info-highway etc.,
for the benefit of citizens/ government/ business.Business
Of The Government Of Himachal Pradesh (Allocation) (3Rd Amendment) Rules, 2023
In the SCHEDULE-A appended to the Business of the Government of Himachal
Pradesh (Allocation) Rules, 2021 (hereinafter to be referred as "said
rules") for the heading at Sl. No.21 "Information Technology
Department", the following shall be substituted, namely:-
In SCHEDULE-B appended to the said rules, for Sl. No.21, the following shall be
substituted, namely:-