Section 24(1) in The Aadhaar (Authentication) Regulations, 2016
(1)Any Authentication User Agency (AUA) or e-KYC User Agency (KUA), appointed prior to the commencement of these regulations shall be deemed to be a requesting entity, and any Authentication Service Agency (ASA) or e-KYC Service Agency (KSA) shall be deemed to be an Authentication Service Agency, under these regulations, and all the agreements entered into between such agencies and the Unique Identification Authority of India, established vide notification of the Government of India in the Planning Commission number A-43011/02/2009-Admin. I, dated the 28th January, 2009 or any officer of such authority shall continue to be in force to the extent not inconsistent with the provisions of the Act, these regulations, and other regulations, policies, processes, procedures, standards and specifications issued by the Authority.
