Ka Lamphrang
Haba la sngewthuh ia ka jingsngewkhia kumno ban wanrah ia ka jingkylla ha ka tnad ain (judicial sector) jong ka ri India bad ban saindur ia ka National Policy bad Action Plan khnang ban ioh ban pyntreikam ia ka ICT ha ki Iingkashari, U Nongbishar barim ba ha khlieh duh jong ka ri India, U Justice R.C Lahoti u la ai jingmut ban thaw noh da ka e-Committee. Ka jingthmu ban thaw ia ka e-Committee ka long ba kan iarap ia ka tnad ain jong ka Ri ban saindur ia ka National Policy bad ban pynkhreh ialade ha kane ka juk jong ki kor ki bor, ban pyniahap bad pyndonkam ia ki kor pynsaphriang bad ia ka ban wanrah ia ka rukom ain (justice delivery system) kaba kham janai bad myntoi ia ki paidbah.
Naduh ba lah thaw ia kum kine ki rynsan digital da ka e-Committee, ka la long ka jingiarap ia uba bun byllien, u nongthep mukotduma, ki tnad Sorkar/ ki tnad ain (law enforcement agencies) bad ki riew paidbah ban ioh ia ki jingtip ha kaba ia dei bad ki kam ain kaba kham bniah bad kaba kloi. Ka jingdon jong kane ka rynsan digital ka lah wanrah ia ki jingmyntoi kiba kumne harum:
- Ban buddien ia ki jinglong jingman jong ki mukotduma kiba dang iaid ha ki Iingshari bapher bapher hapoh ka ri India.
- Ban khmih ia ki mukotduma kiba dang iaid ha ki iingshari bapher bapher jong ka ri khnang ban pynduna ia ki jingpynkut dier por jong ki.
- Ban sei bad ioh jingtip kham sted ia ki jait mukotduma bapher bapher (categories of cases).
- Ban pyndonkam pura ia ki ingshari.
- Ban kyllum ia baroh ki jingtip khnang ban buddien ia ka jingseisoh bad jingshakri jong ki ingshari.