(7)[ The Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems) shall lay down the formats and standards along with procedure for, -(a)furnishing or intimation or quoting of Aadhaar number under sub-rule (1A); or(b)intimation of Aadhaar number under sub-rule (1B); or(c)authentication of Aadhaar number under sub-rule (1C); or(d)obtaining demographic information of an individual from the Unique Identification Authority of India,for ensuring secure capture and transmission of data and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to furnishing or intimation or quoting or authentication of Aadhaar number or obtaining of demographic information of an individual from the Unique Identification Authority of India, for allotment of permanent account number and issue thereof.] [Inserted by Notification No. G.S.R. 614(E), dated 30.8.2019.]
