Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Ministry of Electronics and Information Technology proposes rules to enable Aadhaar authentication by entities other than Government Ministries and Departments - (20 Apr 2023)

Civil

Ministry of Electronics and Information Technology (MeitY) has proposed rules to enable Aadhaar authentication by entities other than Government Ministries and Departments. The proposal aims to promote ease of living and better access to services for citizens. At present, Government Ministries and Departments are allowed to undertake Aadhaar Authentication under the Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020 in the interest of good governance, preventing leakage of public funds and enablement of innovation and the spread of knowledge.

Through an amendment enacted in 2019 to the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016; entities were allowed to perform authentication, if the Unique Identification Authority of India (UIDAI) is satisfied about their compliance with regard to standards of privacy and security specified by regulations and is either permitted by law to offer authentication services or seeks authentication for a prescribed purpose.

Now, it is proposed that any entity other than a Government Ministry or Department that desires to use Aadhaar authentication for the purpose of promoting ease of living and enabling better access to services, or usage of digital platforms to ensure good governance, or preventing dissipation of social welfare benefits, or enabling innovation and spread of knowledge, it shall prepare a proposal giving justification as to how the authentication sought is for one of the said purposes and in the interest of State and submit the same to the concerned Ministry or Department of the Central Government in respect of Central subjects and of the State Government in respect of State subjects. If the Ministry/Department is of the opinion that the proposal submitted fulfils such a purpose and is in the interest of the State, it will forward the proposal along with its recommendation to MeitY.

Tags : AADHAAR AUTHENTICATION   RULES   PROPOSAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved