Section 9(6) in The Digital Signature (End entity) Rules, 2015
(6)The following information may also be a part of signature-(a)the public key certificate(s) of the licensed Certifying Authorities which used to verify the authenticity of the digital signature certificate issued to the signatory;(b)the self signed certificate generated by the Controller used to verify the authenticity of the public key certificate of the licensed Certifying Authorities;(c)the certificate revocation list(s) maintained by the licensed Certifying Authorities and controller which is used check whether the digital signature certificate has been revoked under section 38 the Act;(d)online certificate status protocol responder certificates and online certificate status protocol responses may be used in lieu of certificate revocation list.
