Section 12 in The Aadhaar (Authentication) Regulations, 2016
12. Appointment of Requesting Entities and Authentication Service Agencies.
(1)Agencies seeking to become requesting entities to use the authentication facility provided by the Authority shall apply for appointment as requesting entities in accordance with the procedure as may be specified by the Authority for this purpose. Only those entities that fulfill the criteria laid down in Schedule A are eligible to apply. The Authority may by order, amend Schedule A from time to time so as to modify the eligibility criteria.(2)Entities seeking appointment as Authentication Service Agencies shall apply for appointment to the Authority in accordance with the procedure as may be specified by the Authority for this purpose. Only those entities that fulfill the criteria laid down in Schedule B are eligible to apply. The Authority may by order, amend Schedule B from time to time so as to modify the eligibility criteria.(3)The Authority may require the applicant to furnish further information or clarifications, regarding matters relevant to the activity of such a requesting entity or Authentication Service Agencies, as the case may be, which may otherwise be considered necessary by the Authority, to consider and dispose of the application.(4)The applicant shall furnish such information and clarification to the satisfaction of the Authority, within the time as may be specified in this regard by the Authority.(5)While considering the application, the information furnished by the applicant and its eligibility, the Authority may verify the information through physical verification of documents, infrastructure, and technological support which the applicant is required to have.(6)After verification of the application, documents, information furnished by the applicant and its eligibility, the Authority may:(a)approve the application for requesting entity or Authentication Service Agency, as the case may be; and(b)enter into appropriate agreements with the entity or agency incorporating the terms and conditions for use by requesting entities of the Authority's authentication facility, or provision of services by ASAs, including damages and disincentives for non-performance of obligations.(7)The Authority may from time to time, determine the fees and charges payable by entities during their appointment, including application fees, annual subscription fees and fees for individual authentication transactions.
