Section 5 in The Digital Signature (End entity) Rules, 2015
5. Verification of digital signature.
(1)The verification of a digital signature shall be accomplished by computing a new hash result of the original electronic record by means of the hash function used to create a digital signature and by using the public key and the new hash result, the verifier shall check-(a)if the digital signature was created using the corresponding private key and shall be applicable for parallel and counter signatures applied on the electronic record, if present;(b)the time when the digital signature was created.(2)To verify counter signature, the signature on electronic record and thereafter signature on previous signature serially shall be verified.(3)To verify parallel signature, signature on electronic record shall be verified independently.(4)To verify long term signature, the initial time stamp and all subsequent time stamp applied on the each prior time stamp shall be verified.
