Information Technology Act, 2000

25. Suspension of license. –

(1) The Controller may, if he is satisfied after making such inquiry, as he may think fit, that a Certifying Authority has-

(a) made a statement in, or in relation to, the application for the issue or renewal of the license, which is incorrect or false in material particulars;

(b) failed to comply with the terms and conditions subject to which the license was granted;

(c) failed to maintain the standards specified under clause(b) of sub-section (2) of section 20;

(d) contravened any provisions of this Act, rule, regulations or order made revoke the license;

Provided that no license shall be revoked unless the Certifying Authority has been given a reasonable opportunity of showing cause against the proposed revocation.

(2) The Controller may, if he has reasonable cause to believe that there is any ground for revoking a license pending the completion of any enquiry ordered by him:

Provided that no license shall be suspended for a period exceeding ten days unless the Certifying Authority has been given a reasonable opportunity of showing cause against the proposed suspension: