On July 26, 2021, the Insolvency and Bankruptcy Board of India (IBBI) on July 26, 2021 has issued a notification to amend the Guidelines for technical standards for core services and other services issued under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017.

Key amendments:

  • In the principal guidelines, for clause 1.3, the following clause shall be substituted, namely:-

1.3 Definitions.

(i) ‘Identity Details’ means C-KYC number in the C-KYC database maintained by CERSAI or identification number of any OVD of a person who is resident of India.

(ii) ‘OVD’ includes Permanent Account Number (PAN) Card, Passport, Driving License, Voter’s Identity Card issued by Election Commission of India and Aadhaar letter/card or the e-Aadhaar (an electronically generated letter from the website of UIDAI), as the case may be.”

 

  • For sub-clause 5, the following sub-clause shall be substituted:


“5. (i) Registration process shall be completed with PAN (legal entity) and PAN or CKYC number (individual), in the absence of PAN or CKYC number any other ID shall be used.
(ii) A Unique Identification Number (UIN) by the IU shall be assigned to all the registered users in accordance with these Guidelines.

(iii) An ID once used in the registration process, will be taken on record and the same shall be
used for all future access to IU services.”

 

  • In the principal guidelines, in clause 2.2, under the heading “Technical Standards on Regulation 13(2) (d)” for subclause 1, the following sub clause shall be substituted:

“1. Aadhaar number shall not be used as an UIN. The UIN shall be assigned for different categories of users in the following manner:
(a) PAN or CKYC number for an individual and in the absence of PAN or CKYC number, any other ID number shall be UIN;

(b) PAN number for all legal entities; and

(c) For a government department or any other agency that does not have PAN or an individual or a legal entity or a foreign entity that has not been issued an ID, IU may issue UIN based on an alternative number assigned by any other authority, wherever available. Where such alternative identifier is not available, UIN shall be issued by the IU, starting with IU code (1 character), indicator for type of person (1 character), followed by 8 alphanumeric characters.”

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