Section 2(1) in The Aadhaar (Authentication) Regulations, 2016
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act 2016;(b)"Aadhaar number holder" means an individual who has been issued an Aadhaar number under the Act;(c)"Authentication" means the process by which the Aadhaar number along with demographic information or biometric information of an individual is submitted to the Central Identities Data Repository for its verification and such Repository verifies the correctness, or the lack thereof, on the basis of information available with it;(d)"Authentication facility" means the facility provided by the Authority for verifying the identity information of an Aadhaar number holder through the process of authentication, by providing a Yes/ No response or e-KYC data, as applicable;(e)"Authentication record" means the record of the time of authentication and identity of the requesting entity and the response provided by the Authority thereto;(f)"Authentication Service Agency" or "ASA" shall mean an entity providing necessary infrastructure for ensuring secure network connectivity and related services for enabling a requesting entity to perform authentication using the authentication facility provided by the Authority;(g)"Authentication User Agency" or "AUA" means a requesting entity that uses the Yes/ No authentication facility provided by the Authority;(h)"Authority" means the Unique Identification Authority of India established under sub-section (1) of section 11 of the Act;(i)"Central Identities Data Repository" or "CIDR" means a centralised database in one or more locations containing all Aadhaar numbers issued to Aadhaar number holders along with the corresponding demographic information and biometric information of such individuals and other information related thereto;(j)"e-KYC authentication facility" means a type of authentication facility in which the biometric information and/or OTP and Aadhaar number securely submitted with the consent of the Aadhaar number holder through a requesting entity, is matched against the data available in the CIDR, and the Authority returns a digitally signed response containing e-KYC data along with other technical details related to the authentication transaction;(k)"e-KYC data" means demographic information and photograph of an Aadhaar number holder;(l)"e-KYC User Agency" or "KUA" shall mean a requesting entity which, in addition to being an AUA, uses e-KYC authentication facility provided by the Authority;(m)"License Key" is the key generated by a requesting entity as per the process laid down by the Authority(n)"PID Block" means the Personal Identity Data element which includes necessary demographic and/or biometric and/or OTP collected from the Aadhaar number holder during authentication.(o)"Requesting entity" means an agency or person that submits the Aadhaar number, and demographic information or biometric information, of an individual to the Central Identities Data Repository for authentication; and(p)"Yes/No authentication facility" means a type of authentication facility in which the identity information and Aadhaar number securely submitted with the consent of the Aadhaar number holder through a requesting entity, is then matched against the data available in the CIDR, and the Authority responds with a digitally signed response containing "Yes" or "No", along with other technical details related to the authentication transaction, but no identity information.
