Section 14(2) in The Information Technology (Certifying Authorities) Rules, 2000
(2)The licence granted to the persons referred to in clauses (a) to (c) of sub-rule (1) of rule 8 shall stand suspended when the [performance bond in the form of banker's guarantee furnished] [ Substituted by G.S.R. 902(E), dated 21.11.2003, for " performance bond submitted or the banker's guarantee furnished" (w.e.f. 27.11.2003).] by such persons is invoked under sub-rule (2) of that rule.
