Certifying Authorities Rules, 2000

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	The manner in which information be authenticated by means of Digital Signature
4	Creation of Digital Signature
5	Verification of Digital Signature
6	Standards
7	Digital Signature Certificate Standard
8	Licensing of Certifying Authorities
9	Location of the Facilities
10	Submission of Application
12	Fee
13	Cross Certification
14	Validity of license
15	Suspension of License
16	Renewal of license
17	Issuance of License
18	Refusal of License
19	Governing Laws
20	Security Guidelines for Certifying Authorities
21	Commencement of Operation by Licensed Certifying Authorities
22	Requirements Prior to Cessation as Certifying Authority
23	Database of Certifying Authorities
24	Digital Signature Certificate
25	Generation of Digital Signature Certificate
26	Issue of Digital Signature Certificate
26A	Certificate Lifetime
27	Archival of Digital Signature Certificate
28	Compromise of Digital Signature Certificate
29	Revocation of Digital Signature Certificate
30	Fees for issue of Digital Signature Certificate
31	Audit
32	Auditor’s relationship with Certifying Authority
33	Confidential Information
34	Access to Confidential Information
Schedule	Schedule-I
	Schedule-II

Government of India

Ministry of Information Technology

New Delhi, the 17th October, 2000

NOTIFICATION

G.S.R 789(E) In exercise of the powers conferred by section 87 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules regulating the application and other guidelines for Certifying Authorities, namely:-