Section 24 in The Aadhaar (Authentication) Regulations, 2016
24. Agencies appointed before commencement of these regulations.
(1)Any Authentication User Agency (AUA) or e-KYC User Agency (KUA), appointed prior to the commencement of these regulations shall be deemed to be a requesting entity, and any Authentication Service Agency (ASA) or e-KYC Service Agency (KSA) shall be deemed to be an Authentication Service Agency, under these regulations, and all the agreements entered into between such agencies and the Unique Identification Authority of India, established vide notification of the Government of India in the Planning Commission number A-43011/02/2009-Admin. I, dated the 28th January, 2009 or any officer of such authority shall continue to be in force to the extent not inconsistent with the provisions of the Act, these regulations, and other regulations, policies, processes, procedures, standards and specifications issued by the Authority.(2)Notwithstanding anything contained in sub-regulation (1), any deemed requesting entity or Authentication Service Agency referred to in sub-regulation (1) shall be required to comply with the provisions of the Act, these regulations, other regulations framed by the Authority, and the policies, processes, procedures, standards and specifications issued by the Authority.(3)In the event any such agency referred to in sub-regulation(1) seeks to discontinue using the authentication facility as specified in these regulations, it may immediately make an application for termination of its credentials and stop its functions forthwith:Provided that in such cases, no compensation shall be payable to the agency or to the Authority upon such termination.(4)On discontinuance under sub-regulation (3), the concerned entity shall be required to comply with the closure requirements listed in regulation 23(2).
