Central Government declares Critical Information Infrastructure of the Indian Bank to be protected systems- (Ministry of Electronics and Information Technology) (26 Jul 2023)

MANU/EINT/0021/2023

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, Automated Teller Machine Switch and Unified Payments Interface Switch, being Critical Information Infrastructure of the Indian 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:-

(a) any designated employee of the Indian Bank authorised in writing by the Indian 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 Indian Bank for need-based access; and

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

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

Tags : CRITICAL INFORMATION INFRASTRUCTURE DECLARATION