Section 5(3) in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020
(3)The Appointing Authority may absorb any person referred to in sub-regulation (1), above:-(a)on recommendation of the Selection Committee and having regard to relative merit, suitability and requirement of such person in the Authority; and(b)in consultation with his parent Ministry or Department or Public Sector Undertaking or Statutory or Autonomous Body, as the case may be, for absorption of such persons.
