Certifying Authorities Rules, 2000

16. Renewal of license. -

(1) The provisions of rule 8 to rule 13, shall apply in the case of an application for renewal of a license as it applies to a fresh application for licensed Certifying Authority.

(2) A Certifying Authority shall submit an application for the renewal of its license not less than forty-five days before the date of expiry of the period of validity of license.

(3) The application for renewal of license may be submitted in the form of electronic record subject to such requirements as the Controller may deem fit.