21. Licence to issue 1 [electronic signature] Certificates. --(1) Subject to the provisions of sub-section (2) , any person may make an application, to the Controller, for a licence to issue 1 [electronic signature] Certificates. (2) No licence shall be issued under sub-section (1) , unless the applicant fulfils such requirements with respect to qualification, expertise, manpower, financial resources and other infrastructure facilities, which are necessary to issue 1 [electronic signature] Certificates as may be prescribed by the Central Government. (3) A licence granted under this section shall-- (a) be valid for such period as may be prescribed by the Central Government; (b) not be transferable or heritable; (c) be subject to such terms and conditions as may be specified by the regulations.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.