In exercise of the powers conferred by sub-clauses (f) and (g) of sub-section (2) of Section 53 read with sub-sections (1) and (2) of Section 27 of the Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016, the Central Government hereby makes the following rules, namely
(1) These rules may be called the Unique Identification Authority of India (Returns and Annual Report) Rules, 2018.
(2) They shall come into force on the date of their publication in the Official Gazette.
(1) In these rules unless the context otherwise requires,
(a) Act means the Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016;
(b) annual report means the annual report prepared by the Authority under sub-section (2) of Section 27 of the Act;
(c) Appendix means an Appendix annexed to these rules;
(d) section means a section of the Act;
(e) year means the financial year beginning the 1st day of April and ending on the 31st day of March of the year immediately following;
(2) All other words and expressions used herein and not defined but defined in the Act shall have the same meanings assigned to them in the Act.
The Authority shall furnish quarterly, to the Central Government, returns and statements on the matters specified in Appendix I.
(1) The Authority shall prepare, as soon as may be, after the completion of each financial year the annual report referred to in sub-section (2) of Section 27 of the Act in the form specified in Appendix-II.
(2) The Authority shall prepare once in every year an annual report giving an account of its activities performed in the previous year, containing the following, namely
(a) a description of all the activities of the Authority for the previous year;
(b) the annual accounts for the previous year;
(c) the programmes of work for coming year.
(3) The annual report shall after adoption at a meeting of the Authority, be signed by the members and authenticated by the Authority and the requisite number of copies thereof shall be submitted to the Central Government by the 31th day of December and the Central Government shall cause the same to be laid before each House of Parliament.
I. Return on State wise Aadhaar Generation
| Sl. No. |
State Name |
Total Population |
Numbers of Aadhaar assigned |
Saturation (%) |
| 1. |
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| 2. |
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| 3. |
II. Return on Aadhaar Updations during the last quarter
| Sl. No. |
Month |
Updations during the month |
Cumulative updations since inception. |
| 1. |
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| 2. |
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| 3. |
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| Total for the quarter |
XXX |
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III. Return on Aadhaar Authentication Transactions during the last quarter
| Sl. No. |
Month |
Authentication Transactions during the month |
Cumulative Authentication Transactions since inception. |
| 1. |
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| 2. |
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| 3. |
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| Total for the quarter |
XXX |
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1. An Overview
2. Statement of Chairperson
3. Functioning of Unique Identification Authority of India
3.1 Enrolment and Updation Ecosystem
3.2 Authentication Ecosystem
3.3 Logistics Ecosystem
3.4 Training, Testing and Certification
3.5 Data security and privacy
4. Aadhaar- A Tool for Governance Reform
4.1 Aadhaar and financial inclusion
4.2 Direct Benefit Transfer
4.3 New Initiatives
5. Organizational matters of Unique Identification Authority of India and Financial Performance
5.1 Organisational Structure
5.2 Citizen's/Client's Charter (CCC)
5.3 Details of Budget & Expenditure
5.4 Raj Bhasha
5.5 Other related activities
6. Future Plans
Annexures
Annexure I: Aadhaar Act
Annexure II: Aadhaar Regulations
Annexure III: State-wise Aadhaar generated data
1. Ministry of Electronics and Information Technology, Noti. No. G.S.R. 441(E), dated April 27, 2018 published in the Gazette of India, Extra., Part II, Section 3(i) dated 10th May, 2018, pp. 4-5, No. 303.