Section 2 in The Information Technology (Security Procedure) Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"digital signature" means authentication of any electronic record by a subscriber by means of an electronic method or procedure in accordance with the provisions of section 3 of the Act;(c)"hardware token" means a token which can be connected to any computer system using Universal Serial Bus (USB) port;(d)"smart card" means a device containing one or more integrated circuit chips, which perform the functions of a computer's centre processor, memory and input or output interface;(e)[ words and expressions used in these rules and not defined but defined in the Act and Digital Signature (End entity) Rules, 2015 shall have the same meaning respectively assigned for them in the said Act and rules.] [Substituted by Notification No. G.S.R. 661(E), dated 25.8.2015 (w.e.f. 5.11.2004).]
