Information Technology (Certifying Authorities) Rules, 2000

25. Issue of Digital Signature Certificate.-

Before the issue of the Digital Signature Certificate, the Certifying Authority shall:-

i. confirm that the user’s name does not appear in its list of compromised users;

ii. comply with the procedure as defined in his Certification Practice Statement including verification of identification and/or employment;

iii. comply with all privacy requirements;

iv. obtain a consent of the person requesting the Digital Signature Certificate, that the details of such Digital Signature Certificate can be published on a directory service.