Certifying Authorities Rules, 2000

29. Revocation of Digital Signature Certificate.-

(1) Digital Signature Certificate shall be revoked and become invalid for any trusted use, where –

a. there is a compromise of the Digital Signature Certificate owner’s private key; 

b.there is a misuse of the Digital Signature Certificate; 

c.there is a misrepresentation or errors in the Digital Signature Certificate; 

d.the Digital Signature Certificate is no longer required.

(2) The revoked Digital Signature Certificate shall be added to the Certificate Revocation List (CRL).