No. 13012/79/2017/Legal-UIDAI(13)/Vol.II (No. 3 of 2019).—In exercise of the powers conferred by sub-section (1) and sub-clause (b), (e), (j), (v) and (x) of sub-section (2) of Section 54 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, the Unique Identification Authority of India hereby makes the following regulations to further amend the Aadhaar (Enrolment and Update) Regulations, 2016 (No. 2 of 2016), namely:—

1. Short title and commencement.—

(1) These Regulations may be called the Aadhaar (Enrolment and Update) (Seventh Amendment) Regulations, 2019 (No. 3 of 2019).

(2) These shall come into force from the date of their publication in the Official Gazette.

2. Amendment to Schedule II [referred in Regulation 10(2)] of the Aadhaar (Enrolment and Update) Regulations, 2016.

(I) In Schedule II, in List A (Proof of Identity) documents at Sl. Nos. 19 to 31, in List B (Proof of Address) documents at Sl. Nos. 34 to 44, in List C (Proof of Relationship) documents at Sl. Nos. 10 to 14 and in List D (Date of Birth) documents at Sl. Nos. 5 to 14 shall be inserted. This shall have an overriding effect to earlier amendments in Schedule-II.

*To get detailed information regard to the amendment of Schedule-II, please follow the link: NOTIFICATION


Unique Identification Authority of India 

[Notification dt. 05-09-2019]

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