Certifying Authorities Rules, 2000

21. Commencement of Operation by Licensed Certifying Authorities .-

The licensed Certifying Authority shall commence its commercial operation of generation and issue of Digital Signature only after –

(a) it has confirmed to the Controller the adoption of Certification Practice Statement;

(b) it has generated its key pair, namely, private and corresponding public key, and submitted the public key to the Controller; 

a. the installed facilities and infrastructure associated with all functions of generation, issue and management of Digital Signature Certificate have been audited by the accredited auditor in accordance with the provisions of rule 31; and 

b.it has submitted the arrangement for cross certification with other licensed Certifying Authorities within India to the Controller.