Central Government declares the computer resources of Canara Bank to be protected systems- (Ministry of Electronics and Information Technology) (11 Jan 2023)

MANU/EINT/0003/2023

Cyber Laws

In exercise of the powers conferred by sub-sections (1) and (2) of section 70 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby declares the computer resources relating to the Core Banking Solution, Real Time Gross Settlement, National Electronic Fund Transfer, Immediate Payment Service Switch, Automated Teller Machine Switch, Unified Payments Interface Switch and Society for Worldwide Interbank Financial Telecommunications Systems, being Critical Information Infrastructure of Canara Bank, and the computer resources of its associated dependencies, to be protected systems for the purpose of the said Act and authorises the following personnel to access the protected systems, namely:-

1. (a) any designated employee of the Canara Bank authorised in writing by the Canara Bank to access the protected system;

(b) any team member of contractual managed service provider or third-party vendor who have been authorised in writing by the Canara Bank for need-based access; and

(c) any consultant, regulator, Government official, auditor and stakeholder authorised in writing by the Canara Bank on case to case basis.

2. This notification shall come into force on the date of its publication in the Official Gazette.

Tags : COMPUTER RESOURCES CORE BANKING SOLUTION PROTECTED SYSTEMS