Section 2 in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013
2. Definitions.
- In these Regulations, unless the context otherwise requires, -(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"Certifying Authority" means a person who has been granted a licence to issue a Digital Signature Certificate under section 24;(c)"Controller" means the Controller of Certifying Authorities appointed under sub-section (1) of section 17 of the Act;(d)"Foreign Certifying Authority" means a certifying authority other than one licensed to issue a digital signature certificate under section 24 of the Act and whose installed facilities and infrastructure associated with all functions of generation, issue and management of digital signature certificates are located outside India ;(e)"Recognized Foreign Certifying Authority" means a Foreign Certifying Authority who has been granted recognition under these regulations pursuant to sub-section (1) of section 19 of the Act;(f)Words and expressions used herein and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
