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Information Technology Act, 2000 89. Power of Controller to make regulations. – (1) The Controller may, after consultation with the Cyber Regulations Advisory Committee and with the previous approval of the Central Government, by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:- (a) the particulars relating to maintenance of data-base containing the disclosure record of every Certifying Authority under clause (m) of section 18; (b) the conditions and restrictions subject to which the Controller may recognize any foreign Certifying Authority under sub-section (1) of section 19; (c) the terms and conditions subject to which a license may be granted under clause © of sub-section (3) of section 21; (d) other standards to be observed by a Certifying Authority under clause (d) of section 30; (e) the manner in which the Certifying shall disclose the matters specified in sub-section (1) of section 34; (f) the particulars of statement which shall accompany an application under sub-section (3) of section 35. (g) the manner by which the subscriber communicate the compromise of private key to the Certifying Authority under sub-section (2) of section 42. (3) Every regulations made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation.    |
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