On 31-10-2025, the Unique Identification Authority of India notified the Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Amendment Regulations, 2025 to update and regulate the salary structure, allowances, and service conditions of UIDAI employees. The provisions came into force on 31-10-2025.
Key Amendment:
Regulation 15 relating to “Medical facility” has been revised:
Earlier, the employees were entitled to medical facilities that were specified under the Second Schedule of the Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020 under the heads:
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Outdoor Medical expenses; and
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Indoor treatment;
Effect of the amendment:
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Now, the employees will be entitled to medical facilities as per the Medical Reimbursement Scheme.
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Second Schedule has been omitted.