Section 5 in The Information Technology (Certifying Authority) Regulations, 2001
5. Every Certifying Authority shall disclose
.-(1)(a) Its Digital Signature Certificate which contains the public key corresponding to the private key used by that Certifying Authority to digitally sign another Digital Signature Certificate;(b)any Certification Practice Statement relevant thereto;(c)notice of the revocation or suspension of its Certifying Authority Certificate, if any; and(d)any other fact that materially or adversely affect either the reliability of a Digital Signature Certificate, which that Authority has issued by it or the Authority's ability to perform its services.(2)The above disclosure shall be made available to the Controller through filling up of online forms on the web site of the Controller on the date and time the information is made public. The CertifyingAuthority shall digitally sign the information.
