Section 89(2) in The Information Technology Act, 2000
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the particulars relating to maintenance of data-base containing the disclosure record of every Certifying Authority under clause (n) ofsection 18;(b)the conditions and restrictions subject to which the Controller may recognise any foreign Certifying Authority under sub-section (1) ofsection 19;(c)the terms and conditions subject to which a licence may be granted under clause (c) of sub-section (3) of section 21;(d)other standards to be observed by a Certifying Authority under clause (d) of section 30;(e)the manner in which the Certifying Authority shall disclose the matters specified in sub-section (1) of section 34;(f)the particulars of statement which shall accompany an application under sub-section (3) of section 35.(g)the manner by which the subscriber shall communicate the compromise of private key to the Certifying Authority under sub-section (2) of section 42.
