Section 5 in Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020
5. Examination of proposal.–
On receipt of the proposal under rule 4, if the Authority is satisfied that the proposal is in accordance with the purposes mentioned in rule 3 and the provisions of the Act, it shall inform the Central Government that the requesting entity may be allowed to perform Aadhaar authentication and thereafter, the Ministry or the Department of the Government of India or the State Government, as the case may be, may be authorised by the Central Government to notify the same accordingly
