Section 8(3) in The Information Technology (Certifying Authorities) Rules, 2000
(3)Without prejudice to any penalty which may be imposed or prosecution may be initiated for any offence under the Act or any other law for the time being in force, the [performance bond in the form of banker's guarantee] [Substituted by G.S.R. 902(E), dated 21.11.2003, for " performance bond or banker's guarantee" (w.e.f. 27.11.2003). ] may be invoked-(a)when the Controller has suspended the licence under sub-section (2) of section 25 of the Act; or(b)for payment of an offer of compensation made by the Controller; or(c)for payment of liabilities and rectification costs attributed to the negligence of the Certifying Authority, its officers or employees; or(d)for payment of the costs incurred in the discontinuation or transfer of operations of the licensed Certifying Authority, if the Certifying Authority's licence or operation is discontinued; or(e)any other default made by the Certifying Authority in complying with the provisions of the Act or rules made thereunder.Explanation. - "Transfer of operation" shall have the meaning assigned to it in clause (47) of section 2 of the Income-tax Act, 1961 (43 of 1961).
