The Unique Identification Authority of India (UIDAI) on November 09, 2022, issued the Aadhaar (Enrolment and Update) (Tenth Amendment) Regulations, 2022.
The amendment inserts a new clause for Update of Documents which provides that Aadhaar number holders may, on completion of every 10 years from the date of enrolment for Aadhaar, update their supporting documents in Aadhaar, at least once, by submitting Proof of Identity (POI) and Proof of Address (POA) documents as specified under Aadhaar Enrolment so as to ensure the continued accuracy of their information in the Central Identities Data Repository (CIDR), in such manner as may be specified by the Authority from time to time.
