On March 03, 2022, the Unique Identification Authority of India has issued the Aadhaar (Enrolment and Update) (Ninth Amendment) Regulations, 2022 to further amend the Aadhaar (Enrolment and Update) Regulations, 2016. This Notification shall come into force from January 01, 2023.
Key amendments:
- In Regulation 28, which specifies Cases requiring deactivation of Aadhaar Number, in sub-regulation (1), clause (e) has been substituted, namely:
“(e) (i) Where an Aadhaar number holder has attained the age of 5 or 15 years, the first update in his/her Aadhaar has to be necessarily accompanied by a biometric information update.
(ii) Where an Aadhaar number holder who has attained the age of 5 or 15 years fails to update his/her biometric information within 2 years of attaining such age, his/her Aadhaar number shall be deactivated. The facility of biometric information update shall be available free of cost to the Aadhaar number holder till attaining the age of 7 or 17 years, respectively. Thereafter, the Aadhaar number holder can activate his/her Aadhaar number by updating his/her biometric information. However, the applicable charges for biometric information update as fixed by the Authority from time to time shall be borne by the Aadhaar number holder.
(iii) The Aadhaar number shall not be omitted even if the Aadhaar number holder does not update biometric information, and the Aadhaar number shall remain in deactivated state.”
- In Regulation 29 and 30 , which specifies Inquiry into cases requiring omission or deactivation and Communication to the Aadhaar number holder respectively , the following proviso has been inserted, namely:
“Provided that no such inquiry shall be required in case of deactivation of the Aadhaar number of a child for the want of mandatory biometric information update as per the Regulation 28(1)(e)”
