Section 2 in The Information Technology (Certifying Authorities) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"applicant" means Certifying Authority applicant;(c)"auditor" means any internationally accredited computer security professional or agency appointed by the Certifying Authority and recognized by the Controller for conducting technical audit of operation of Certifying Authority;(d)"Controller" means Controller of Certifying Authorities appointed under sub-section (1) of section 17 of the Act;(e)"Digital Signature Certificate" means Digital Signature Certificate issued under sub-section (4) of section 35 of the Act;(f)"information asset" means all information resources utilized in the course of any organisation's business and includes all information, applications (software developed or purchased), and technology (hardware, system software and networks);(g)"licence" means a licence granted to Certifying Authorities for the issue of Digital Signature Certificates under these rules;(h)"licensed Certifying Authority" means Certifying Authority who has been granted a licence to issue Digital Signature Certificates;(i)"person" shall include an individual, or a company or association or body of individuals, whether incorporated or not, or Central Government or a State Government or any of the Ministries or Departments, Agencies or Authorities of such Governments;(j)"Schedule" means a Schedule annexed to these rules;(k)"subscriber identity verification method" means the method used to verify and authenticate the identity of a subscriber;(l)"trusted person" means any person who has-(i)direct responsibilities for the day-to-day operations, security and performance of those business activities that are regulated under the Act or these Rules in respect of a Certifying Authority; or(ii)duties directly involving the issuance, renewal, suspension, revocation of Digital Signature Certificates (including the identification of any person requesting a Digital Signature Certificate from a licensed Certifying Authority), creation of private keys or administration of a Certifying Authority's computing facilities.(m)words and expressions used herein and not defined but defined in Schedule IV shall have the meaning respectively assigned to them in that Schedule.
