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Union of India - Section

Section 7 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

7. Capturing of biometric information by requesting entity—

(1)A requesting entity shall capture the biometric information of the Aadhaar number holder using certified biometric devices as per the processes and specifications laid down by the Authority.
(1a)All biometric devices used for authentication shall be Registered Devices as per the standards specified by the Authority from time to time.
(1b)All the biometric devices shall be registered with the server of the requesting entity.
(2)A requesting entity shall necessarily encrypt and secure the biometric data at the time of capture as per the specifications laid down by the Authority.
(3)For optimum results in capturing of biometric information, a requesting entity shall adopt the processes as may be specified by the Authority from time to time for this purpose.