Aadhaar (Enrolment And Update) (Ninth Amendment) Regulations, 2022

[02 March 2022]

No. HQ-16041/4/2021-EU-I-HQ-Part(I) (No. 2 of 2022) : In exercise of the powers conferred by subsection (1), and sub-clauses (e),(l) and (x) of sub-section (2) of Section 54 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act 2016 (18 of 2016) as amended vide the Aadhaar and Other Laws (Amendment) Act, 2019 (No. 14 of 2019), 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:-

CHAPTER 1 PRELIMINARY

Regulation - 1. Short title and commencement.

(1)     These regulations may be called the Aadhaar (Enrolment and Update) (Ninth Amendment) Regulations, 2022 (No. 2 of 2022).

(2)     These regulations shall come into force with effect from 1st January, 2023.

Regulation - 2. Amendment of Regulation 28(1) (e) of the Aadhaar (Enrolment and Update) Regulations, 2016, as amended from time to time.

(1)     For Regulation 28(1) (e) of the Aadhaar (Enrolment and Update) Regulations, 2016 (No. 2 of 2016), as amended from time to time, the following regulation shall be 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."

Regulation - 3. Amendment of Regulation 29 (1) of the Aadhaar (Enrolment and Update) Regulations, 2016, as amended from time to time.

(1)     For Regulation 29 (1) of the Aadhaar (Enrolment and Update) Regulations, 2016 (No. 2 of 2016), as amended from time to time, the following shall be inserted after said Regulation 29 (1), 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)".

Regulation - 4. Amendment of Regulation 30 (1) of the Aadhaar (Enrolment and Update) Regulations, 2016, as amended from time to time.

For Regulation 30 (1) of the Aadhaar (Enrolment and Update) Regulations, 2016 (No. 2 of 2016) as amended from time to time, the following shall be inserted after said Regulation 30 (1), namely.

"Provided that the same shall not be required in case of deactivation of Aadhaar number of a child for the want of mandatory biometric information update.

Provided further that the details of deactivation of Aadhaar number of a child for want of mandatory biometric update shall be available on the UIDAI portal from which the Aadhaar number holder can verify his/her details."