Section 16(2) in The Information Technology (Certifying Authorities) Rules, 2000
(2)If the application for licensed Certifying Authority is approved, the applicant shall-(a)[furnish a performance bond in the form of a banker's guarantee ] [ Substituted by G.S.R. 902(E), dated 21.11.2003, for " submit a performance bond or furnish a banker's guarantee" (w.e.f. 27.11.2003).]within one month from the date of such approval to the Controller in accordance with sub-rule (2) of rule 8; and(b)[give an undertaking to the Controller] [ Substituted by G.S.R. 535(E), dated 20.8.2004 (w.e.f. 20.9.2004).] binding himself to comply with the terms and conditions of the licence and the provisions of the Act and the rules made thereunder.
