Section 12 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
12. Appointment of Requesting Entities and Authentication Service Agencies.—
(1)Agencies seeking to become requesting entities to use the authentication facility provided by the Authorityshall apply for appointment as requesting entities in accordance with the procedure as may be specified bythe Authority for this purpose from time to time. Only those entities that fulfill the criteria laid down in A are eligible to apply. The Authority may by order, amend Schedule A from time to time so as to modify the eligibility criteria.(1A)Requesting entity and ASA shall meet technical and security criteria as specified by the Authority fromtime to time.(2)Entities seeking appointment as Authentication Service Agencies shall apply for appointment to theAuthority in accordance with the procedure as may be specified by the Authority for this purpose. Onlythose entities that fulfill the criteria laid down in Schedule B are eligible to apply. The Authority may byorder, amend Schedule B from time to time so as to modify the eligibility criteria.(3)The Authority may require the applicant to furnish further information or clarifications, regarding mattersrelevant to the activity of such a requesting entity or Authentication Service Agencies, as the case may be,which may otherwise be considered necessary by the Authority, to consider and dispose of the application.(4)The applicant shall furnish such information and clarification to the satisfaction of the Authority, within thetime as may be specified in this regard by the Authority.(5)While considering the application, the information furnished by the applicant and its eligibility, theAuthority may verify the information through physical verification of documents, infrastructure, andtechnological support which the applicant is required to have.(6)After verification of the application, documents, information furnished by the applicant and its eligibility,the Authority may:a. approve the application for requesting entity or Authentication Service Agency, as the case may be;andb. enter into appropriate agreements with the entity or agency incorporating the terms and conditionsfor use by requesting entities of the Authority’s authentication facility, or provision of services byASAs, including damages and disincentives for non-performance of obligations.(7)The Authority may from time to time, determine the fees and charges payable by entities during theirappointment, including application fees, annual subscription fees and fees for individual authenticationtransactions.(8)The Authority may from time to time, determine requesting entities which may be allowed to store Aadhaarnumber or masked Aadhaar number.(9)The Authority may from time to time, determine the data fields to be provided as part of e-KYC response toparticular requesting entities.(10)The Authority may from time to time, determine if requesting entities will be allowed to performauthentication using Aadhaar number or Virtual ID or UID Token or ANCS or any other identifier.
