Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(e) in The Information Technology (Certifying Authorities) Rules, 2000

(e)the subscriber identity verification method employed for issuance of Digital Signature Certificate shall be specified in the Certification Practice Statement [in accordance with the Identity Verification Guidelines issued by the Controller] [Inserted by Notification No. G.S.R. 662(E), dated 25.8.2015 (w.e.f. 17.10.2000).] and shall be subject to the approval of the Controller during the application for a licence;
(ea)[ subsequent to initial approval of Certification Practice Statement by the Controller during the application for a licence, all the changes in the subscriber identity verification method or guidelines employed for issuance of Digital Signature Certificate shall be in accordance with the Identity Verification Guidelines issued by the Controller and the changes shall be incorporated in the Certification Practice Statement periodically and shall be approved by the Controller.] [Inserted by Notification No. G.S.R. 662(E), dated 25.8.2015 (w.e.f. 17.10.2000).]