Section 44(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(2)The restrictions under sub-regulation shall apply to:i. Investments of the employees;ii. Investments of dependent children or other wards managed by the employee as a guardian;iii. Investment made by the spouse, dependent children, dependent parents and dependent parents-in-law of the employee, out of the moneys received from the employee.
