Information Technology (Certifying Authorities) Rules, 2000

15. Suspension of License.-

(1) The Controller may by order suspend the license in accordance with the provisions contained in sub-section

(2) of section 25 of the Act.

(2) The license granted to the persons referred to in clauses (a) to (c) of sub-rule (1) of rule 8 shall stand suspended when the performance bond submitted or the banker’s guarantee furnished by such persons is invoked under sub-rule (2) of that rule.