Section 3 in The Digital Signature (End entity) Rules, 2015
3. Manner of authentication of information by means of digital signature.
- A digital signature shall,-(a)be created and verified by cryptography which concerns with transforming electronic record into seemingly unintelligible forms;(b)use Public Key Cryptography, which employs an algorithm using two different but mathematical related keys; one key (called the private key) for creating a digital signature and another key (called the public key) for verifying a digital signature;(c)use an hash function for creating and verifying a digital signature which required to make digital signature generation and verification efficient.
