Section 38(3) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(3)Nothing in this regulation shall apply to any evidence given:(a)at any enquiry before an authority appointed by the Central Government, State Government, Parliament or a State Legislature; or(b)in any judicial enquiry; or(c)at any departmental enquiry ordered by the Competent Authority.
