Section 10 in The Information Technology Act, 2000
10. Power to make rules by Central Government in respect of electronic signature.-
The Central Government may, for the purposes of this Act, by rules, prescribe-(a)the type of electronic signature;(b)the manner and format in which the electronic signature shall be affixed;(c)the manner or procedure which facilitates identification of the person affixing the electronic signature;(d)control processes and procedures to ensure adequate integrity, security and confidentiality of electronic records or payments; and(e)any other matter which is necessary to give legal effect to electronic signatures.
