On 31-1-2024, the Unique Identification Authority of India notified the Aadhaar (Authentication and Offline Verification) Amendment Regulations, 2024 to amend the Aadhaar (Authentication and Offline Verification) Regulations, 2021. The provisions came into force on 31-1-2024.
Key Points:
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The definition of “e-KYC authentication facility” has been revised.
Earlier, it meant “a type of authentication facility in which the biometric information and/or OTP and Aadhaar number securely submitted with the consent of the Aadhaar number holder through a requesting entity, is matched against the data available in the Central Identities Data Repository, and the Authority returns a digitally signed response containing e-KYC data along with other technical details related to the authentication transaction;”.
Now, it also includes any subsequent response by the Authority regarding the status as to whether any Aadhaar number previously submitted has been subsequently:
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omitted or
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deactivated or
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re-activated
The requesting entity must enter a Memorandum of Understanding (‘MoU’) or agreement with the Authority for authentication with update of such status.
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Regulation 9 relating to “Process for performance of authentication” has been revised. After matching the input parameters from the information of Aadhaar number available in Central Identities Data Repository (‘CIDR’) and further the CIDR has verified the correctness or lack, the Authority will return a digitally signed Yes or No response/ e-KYC response with encrypted e-KYC data with other technical details.
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Regulation 10 relating to Notification/Acknowledgement of authentication or offline verification to Aadhaar number holder has been revised and a sub- regulation has been introduced according to which:
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“Aadhaar cancelled” or “Aadhaar omitted” will mean that such Aadhaar number has been omitted.
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“Aadhaar deactivated” or “Aadhaar suspended” will mean that such Aadhaar number has been deactivated.
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“Aadhaar locked”, will mean that such Aadhaar number has been locked as referred to in regulation 11A,
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“Biometrics locked” will mean that the biometric records related to such Aadhaar number have been locked as referred to in regulation 11.
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