Section 4(6) in The Digital Signature (End entity) Rules, 2015
(6)The following information may also be a part of signature,-(a)the signatory's public key signature certificate(s);(b)the public key certificate(s) of the licensed Certifying Authorities which used to verify the authenticity of the digital signature certificate issued to the signatory;(c)the self signed certificate generated by the Controller used to verify the authenticity of the public key certificate of the licensed Certifying Authorities;(d)the certificate revocation list(s) maintained by the licensed Certifying Authorities, and the controller which is used to check whether the digital signature certificate has been revoked under section 38 the Act;(e)online certificate status protocol responder certificates and online certificate status protocol responses that may be used in lieu of certificate revocation list.
