Section 2 in The Information Technology (Certifying Authority) Regulations, 2001
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 of the Act;(c)"Certificate Revocation List" means a periodically (or exigently) issued list, digitally signed by a Certifying Authority, of Identified Digital Signature Certificates that have been suspended or revoked prior to their expiration dates;(d)"Controller" means the Controller of Certifying Authorities appointed under sub-section (1) of section 17 of the Act;(e)"Form" means the form appended to these regulations;(f)"Public Key Certificate" means a Digital Signature Certificate issued by Certifying Authority;(g)"subscriber" means a person in whose name the Digital Signature Certificate is issued;(h)Words and expressions used herein and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
