Section 8(2) in The Information Technology (Certifying Authorities) Rules, 2000
(2)The applicant being an individual, or a company, or a firm under sub-rule (1), shall [furnish a performance bond in the form of a banker's guarantee] [ Substituted by G.S.R. 902(E), dated 21.11.2003, for " submit a performance bond or furnish a banker's guarantee" (w.e.f. 27.11.2003).] from a scheduled bank in favour of the Controller in such form and in such manner as may be approved by the Controller for an amount of not less than [fifty lakhs] [ Substituted by G.S.R. 902(E), dated 21.11.2003, for " five crores" (w.e.f. 27.11.2003).] of rupees and the [performance bond in the form of banker's guarantee] [ Substituted by G.S.R. 902(E), dated 21.11.2003, for " performance bond or banker's guarantee" (w.e.f. 27.11.2003).] shall remain valid for a period of six years from the date of its submission:Provided that the company and firm referred to in the second proviso to clause (b) and the second proviso to clause (c) of sub-rule (1) shall [furnish a performance bond in the form of a banker's guarantee] [Substituted by G.S.R. 902(E), dated 21.11.2003, for " submit a performance bond or furnish a banker's guarantee" (w.e.f. 27.11.2003). ] for [one crore] [Substituted by G.S.R. 902(E), dated 21.11.2003, for " ten crores" (w.e.f. 27.11.2003). ] of rupees:Provided further that nothing in the first proviso shall apply to the company or firm after it has acquired or has its net worth of fifty crores of rupees.
