Section 3(2) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013
(2)Particulars of application. - Every application for recognition of a Foreign Certifying Authority under this regulation shall be made to the Controller, in such manner as the Controller may, from time to time, determine, supported by such documents and information as the Controller may require and it shall inter alia, include the following, namely :-(a)a Certification Practice Statement (CPS);(b)a statement including the procedures with respect to identification of the applicant;(c)a statement for the purpose and scope of anticipated Digital Signature Certificate technology, management, or operations to be outsourced;(d)certified copies of the business registration documents and licences of the Foreign Certifying Authority that intends to be recognized;(e)a description of any event, particularly current or past insolvency, that could materially affect the applicant's ability to act as a recognized Foreign Certifying Authority;(f)an undertaking by the applicant that to its best knowledge and belief it can and will comply with the requirements of its Certification Practice Statement;(g)the required fee; and(h)any other information required by the Controller.
