Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

28 UIDAI-run Aadhaar Seva Kendras operational across the country- (Press Information Bureau) (01 Jan 2020)

MANU/PIBU/0001/2020

Civil

The Unique Identification Authority of India (UIDAI) has opened 28 Aadhaar Seva Kendras (ASK) as part of its plan to open 114 stand-alone Aadhaar Enrolments & Update Centres across the country. These are in addition to about 38,000 Aadhaar enrolment centers run by Banks, Post Offices and State Governments. These ASKs which are open on all days of the week, have so far catered to over 3 Lakh residents of which a sizeable number are Divyang persons.

These centres have a capacity to handle up to 1,000 enrolments and update requests per day and are operational from 9:30 a.m. to 5:30 p.m. They are closed only on public holidays. UIDAI plans to set up 114 Aadhaar Seva Kendras in 53 cities across the country. While Aadhaar enrolment is free, a nominal charge of Rs.50 is payable for updating details like adding mobile number to Aadhaar, updating address, etc.

Tags : UIDAI   AADHAAR SEVA KENDRAS   OPERATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved