Section 24 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
24. Agencies appointed before commencement of these regulations. —
(1)Any Authentication User Agency (AUA) or e-KYC User Agency (KUA), appointed prior to thecommencement of these regulations shall be deemed to be a requesting entity, and any AuthenticationService Agency (ASA) or e-KYC Service Agency (KSA) shall be deemed to be an AuthenticationService Agency, under these regulations, and all the agreements entered into between such agencies andthe Unique Identification Authority of India, established vide notification of the Government of India inthe Planning Commission number A-43011/02/2009-Admin. I, dated the 28th January, 2009 or anyofficer of such authority shall continue to be in force to the extent not inconsistent with the provisions ofthe Act, these regulations, and other regulations, policies, processes, procedures, standards andspecifications issued by the Authority.(2)Notwithstanding anything contained in sub-regulation (1), any deemed requesting entity or AuthenticationService Agency referred to in sub-regulation (1) shall be required to comply with the provisions of theAct, these regulations, other regulations framed by the Authority, and the policies, processes, procedures,standards and specifications issued by the Authority.(3)In the event any such agency referred to in sub-regulation(1) seeks to discontinue using the authenticationfacility as specified in these regulations, it may immediately make an application for termination of itscredentials and stop its functions forthwith:Provided that in such cases, no compensation shall be payable to the agency or to the Authority upon suchtermination.(4)On discontinuance under sub-regulation (3), the concerned entity shall be required to comply with theclosure requirements listed in regulation 23(2).
