Section 4(4) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(4)An entity may be allowed to perform authentication, if the Authority is satisfied that the requesting entity is-(a)compliant with such standards of privacy and security as may be specified by regulations; and(b)(i)permitted to offer authentication services under the provisions of any other law made by Parliament; or(ii)seeking authentication for such purpose, as the Central Government in consultation with the Authority, and in the interest of State, may prescribe.
