Section 23(2) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
(2)While disposing such surrender request under these regulations, the Authority may require the requestingentity or ASA to satisfy the Authority about any matter necessary for smooth discontinuance or terminationof services, including–(a)the arrangements made by the requesting entity for maintenance and preservation of authenticationlogs and other documents in accordance with these regulations and procedures as may be specifiedby the Authority for this purpose;(b)the arrangements made by the requesting entity for making authentication record available to therespective 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 itsassociated requesting entities are given adequate time to migrate to other ASAs in operation.
