Section 13 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
13. Procedure where application for appointment is not approved. —
(1)In the event an application for appointment of requesting entity, Authentication Service Agency, as the casemay be, does not satisfy the requirements specified by the Authority, the Authority may reject theapplication.(2)The decision of the Authority to reject the application shall be communicated to the applicant in writingwithin thirty days of such decision, stating therein the grounds on which the application has been rejected.(3)Any applicant, aggrieved by the decision of the Authority, may apply to the Authority, within a period ofthirty days from the date of receipt of such intimation for reconsideration of its decision.(4)The Authority shall reconsider an application made by the applicant and communicate its decision thereon,as soon as possible in writing.
