Section 12(1) in The Information Technology (Certifying Authorities) Rules, 2000
(1)The licensed Certifying Authority shall have arrangement for cross certification with other licensed Certifying Authorities within India which shall be submitted to the Controller before the commencement of their operations as per rule 20:Provided that any dispute arising as a result of any such arrangement between the Certifying Authorities, or between Certifying Authorities or Certifying Authority and the subscriber, shall be referred to the Controller for arbitration or resolution.
