Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020
Centre in consultation with UIDAI makes the above stated Rules.
Purposes for Aadhaar authentication
(1) The Central Government may allow Aadhaar authentication by requesting entities in the interest of good governance, preventing leakage of public funds, promoting ease of living of residents and enabling better access to services for them, for the following purposes, namely:–
(a) usage of digital platforms to ensure good governance;
(b) prevention of dissipation of social welfare benefits; and
(c) enablement of innovation and the spread of knowledge.
(2) Aadhaar authentication under sub-rule (1) shall be on a voluntary basis.
Preparation of proposal
The Ministry or the Department of the Government of India or the State Government, as the case may be, desirous of utilising Aadhaar authentication for a purpose specified in Rule 3 shall prepare a proposal with justification in regard to such purpose for which Aadhaar authentication is sought and submit the same to the Central Government for making a reference to the Authority.
Examination of proposal
On receipt of the proposal under Rule 4, if the Authority is satisfied that the proposal is in accordance with the purposes mentioned in Rule 3 and the provisions of the Act, it shall inform the Central Government that the requesting entity may be allowed to perform Aadhaar authentication and thereafter, the Ministry or the Department of the Government of India or the State Government, as the case may be, may be authorised by the Central Government to notify the same accordingly.
Read the Rules here: NOTIFICATION
Ministry of Electronics and Information Technology
Notification dt. 05-08-2020