The Unique Identification Authority of India has notified the Aadhaar (Authentication and Offline Verification) Regulations, 2021 vide notification dated on November 8, 2021, in furtherance of the Aadhaar (Authentication) Regulations, 2016. The Regulations provides a detailed process to enable offline verification of the Aadhaar for e-KYC process.
Key highlights:
- Under the regulations, UIDAI provides two types of authentication facilities, i.e. yes/no authentication facility and e-KYC authentication facility and other types of offline verification facility have been introduced such as QR Code Verification, Aadhaar Paperless offline e-KYC verification, e-Aadhaar verification, offline paper based verification and any other type of offline verification introduced by the UIDAI from time to time. The other mode of verifications such as OTP and biometric based authentication will also continue along with offline options.
- The regulations prescribe a choice to the Aadhaar holder to share the Aadhaar paperless offline e-KYC with the authorised agency for the Aadhaar e-KYC verification process. The authorised agency will match the Aadhaar number and demographic information obtained by the Aadhaar holder with the demographic information in the central database.
- The Aadhaar paperless offline e-KYC means a digitally signed document generated by the UIDAI containing the last four digits of the Aadhaar number, demographic data like name, gender, address, date of birth and photograph of the Aadhaar number holder, etc.
- The Regulations also allow the Aadhaar holders to revoke the consent given to any verification agency for storing their e-KYC data at any time. Upon revocation, the verification agency will delete the e-KYC data and provide the Aadhaar number holder with an acknowledgement of the revocation.
*Tanvi Singh, Editorial Assistant has reported this brief.
