Section 18 in The Information Technology Act, 2000
18. Functions of Controller. -
The Controller may perform all or any of the following functions, namely:-(a)exercising supervision over the activities of the Certifying Authorities;(b)certifying public keys of the Certifying Authorities;(c)laying down the standards to be maintained by the Certifying Authorities;(d)specifying the qualifications and experience which employees of the Certifying Authority should possess;(e)specifying the conditions subject to which the Certifying Authorities shall conduct their business;(f)specifying the contents of written, printed or visual materials and advertisements that may be distributed or used in respect of a 1 Electronic Signature Certificate and the public key;(g)specifying the form and content of a Electronic Signature Certificate and the key;(h)specifying the form and manner in which accounts shall be maintained by the Certifying Authorities;(i)specifying the terms and conditions subject to which auditors may be appointed and the remuneration to be paid to them;(j)facilitating the establishment of any electronic system by a Certifying Authority either solely or jointly with other Certifying Authorities and regulation of such systems;(k)specifying the manner in which the Certifying Authorities shall conduct their dealings with the subscribers;(l)resolving any conflict of interests between the Certifying Authorities and the subscribers;(m)laying down the duties of the Certifying Authorities;(n)maintaining a database containing the disclosure record of every Certifying Authority containing such particulars as may be specified by regulations, which shall be accessible to public.
