Section 23(2) in The Aadhaar (Authentication) Regulations, 2016
(2)While disposing such surrender request under these regulations, the Authority may require the requesting entity or ASA to satisfy the Authority about any matter necessary for smooth discontinuance or termination of services, including-(a)the arrangements made by the requesting entity for maintenance and preservation of authentication logs and other documents in accordance with these regulations and procedures as may be specified by the Authority for this purpose;(b)the arrangements made by the requesting entity for making authentication record available to the respective Aadhaar number holder on such request;(c)records of redressal of grievances, if any;(d)settlement of accounts with the Authority, if any;(e)in case of surrender by ASAs, the ASA, prior to the surrender of its access, shall ensure that its associated requesting entities are given adequate time to migrate to other ASAs in operation.
