Section 34(2) in The Information Technology Act, 2000
(2)Where in the opinion of the Certifying Authority any event has occurred or any situation has arisen which may materially and adversely affect the integrity of its computer system or the conditions subject to which an Electronic Signature Certificate was granted, then, the Certifying Authority shall-(a)use reasonable efforts to notify any person who is likely to be affected by that occurrence; or(b)act in accordance with the procedure specified in its certification practice statement to deal with such event or situation.
