Section 25 in The 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 [in accordance with the Identity Verification Guidelines issued by the Controller;] [Inserted by Notification No. G.S.R. 662(E), dated 25.8.2015 (w.e.f. 17.10.2000).](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.
