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Information Technology Act, 2000 38. Revocation of Digital Signature Certificate. – (1) A Certifying Authority may revoke a Digital Signature Certificate issued by it- where the subscriber or any other person authorized by him makes a request to that effect; or upon the death of the subscriber; or upon the dissolution of the firm or winding up of the company where the subscriber is a firm or a company. Subject to the provisions of sub-section (3) and without prejudice to the provisions of sub-section (1), a Certifying Authority may revoke a Digital Signature Certificate which has been issued by it at any time, if it is of opinion that- a material fact represent in the Digital Signature Certificate is false or had been concealed; a requirement for issuance of the Digital Signature Certificate was not satisfied; the Certifying Authority’s private key of security system was compromised in a manner materially affecting the Digital Signature Certificate’s reliability; the subscriber has been declared insolvent or dead or where a subscriber is a firm or a company, which has been dissolved, wound-up or otherwise ceased to exist. A Digital Signature Certificate shall not be revoked unless the subscriber has been given an opportunity of being heard in the matter. On revocation of a Digital Signature Certificate under this section, the Certifying Authority shall communicate the same to the subscriber.    |
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