Asif Iqbal v. PIO - (Central Information Commission) (01 Apr 2016)

Aadhaar not mandatory for registering marriage

MANU/CI/0052/2016

Right to Information

The Central Information Commission ordered Delhi government to provide adequate facilities for couples seeking registration of their marriage on the basis of identity documents other than the Aadhaar card. The decision recorded acceptance by the public authority that Aadhaar was not mandatory and alternate identity proof would suffice, but compliance was proving troublesome for online applications. In the instant case, the applicants were unable to complete marriage registration formalities over the internet as the option to upload alternate IDs was unavailable, effectively mandating Aadhaar. The Commission ordered the government to make marriage registration a speedier and less cumbersome process, and publicise that the Aadhaar card was not mandatory for registering marriages.

Tags : RTI MARRIAGE REGISTRATION AADHAAR