Section 20A(1) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
(1)An Offline Verification Seeking Entity may maintain logs of the verification transactions processed byit, if deemed necessary by the OVSE and with consent of the resident, containing any of the followingtransaction details, namely:—(a)the offline Aadhaar data document shared by the resident in a suitably secure manner ;(b)any other data shared by the resident during the course of verification including mobile number,email id, photo etc;(c)local verification transaction logs between OVSE and the resident;(d)details of the notification related to the Offline Verification sent to the Aadhaar number holder.but shall not, in any event, store the Aadhaar number or Virtual ID of the Aadhaar number holder.
