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Union of India - Section

Section 22 in The Aadhaar (Authentication) Regulations, 2016

22. Data Security.

(1)Requesting entities and Authentication Service Agencies shall have their servers used for Aadhaar authentication request formation and routing to CIDR to be located within data centres located in India.
(2)Authentication Service Agency shall establish dual redundant, secured leased lines or MPLS connectivity with the data centres of the Authority, in accordance with the procedure and security processes as may be specified by the Authority for this purpose.
(3)Requesting entities shall use appropriate license keys to access the authentication facility provided by the Authority only through an ASA over secure network, as may be specified by the Authority for this purpose.
(4)Requesting Entities and Authentication Service Agencies shall adhere to all regulations, information security policies, processes, standards, specifications and guidelines issued by the Authority from time to time.