act 018 of 2016 : UIDAI (Appointment of Officers and Employees) Regulations, 2020

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UIDAI (Appointment of Officers and Employees) Regulations, 2020

ACTNO. 18 OF 2016

01 September, 2021

In exercise of the powers conferred by subsection (1) of Section 21 read with sub-section (1) of section 54 and clause (x) of sub-section (2) of section 54 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016), as amended vide the Aadhaar and Other Laws (Amendment) Act, 2019 (14 of 2019), the Unique Identification Authority of India hereby makes the following regulations governing appointment of officers and other employees of the Authority, namely:

Chapter I

PRELIMINARY

Section 1. Short title and commencement

(1) These regulations may be called the Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020.

(2) These regulations shall come into force on the date of their publication in the Official Gazette.

Section 2. Definitions

(1) In these regulations unless the context otherwise requires,

(a) Act means the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016), as amended vide the Aadhaar and Other Laws (Amendment) Act, 2019 (14 of 2019);

(b) Appointing Authority means Chief Executive Officer or such other officer to whom such powers and functions have been delegated by the Authority by general or special order;

(d) Chairperson means the Chairperson of the Authority appointed on full-time or part-time basis under Section 12 of the Act;

(e) Chief Executive Officer means Chief Executive Officer of the Authority appointed under Section 18 of the Act by the Central Government;

(f) Post means any post in a grade whether permanent or temporary mentioned in the Schedule annexed to these regulations;

(g) Selection Committee means a committee constituted to consider selection for appointment, absorption, promotion and deputation of officers and other employees in any grade in accordance with the Schedule to these regulations.

(2) The words and expressions used in these regulations, but not defined, shall have the same meaning as respectively assigned to them under the Act.

(3) For the purposes of these regulations, the terms he , him , his and himself shall also refer to she , her and herself wherever the context warrants and singular will also include plural.

Section 3. Power to implement

(1) The power to implement these regulations vests in the Chief Executive Officer or with such officer to whom powers have been delegated by the Authority.

(2) The powers exercisable under sub-regulation (1) shall also be exercisable by any superior entity including officer higher in precedence.

(3) The Chief Executive Officer or the officer to whom such powers have been vested shall be responsible for deciding on all complaints, grievances, disputes and other similar matters arising in the course of implementation of these regulations:

Provided that any officer or employee aggrieved of the decision may institute an appeal against such decision within forty five days of the issue of order conveying the decision before

(a) the Chief Executive Officer where such orders have been passed by an officer subordinate to him, or

(b) the Authority where such orders have been passed by the Chief Executive Officer:

Provided further that the Chief Executive Officer shall not participate in the meeting of the Authority where an appeal on his decision is decided.

Section 4. Constitution of Officers and Employees Cadre

(1) The officers and employees cadre shall consist of:

(a) any person absorbed at the time of initial constitution of the cadre of the Authority under regulation 5; and

(b) any person appointed to a post under regulations 7, 8 and 9 after initial constitution of the cadre.

(2) Any person appointed under clause (a) of sub-regulation (1) of this regulation shall on such appointment be deemed to be a member of the cadre in the appropriate grade applicable to him from the date of his initial appointment with the Authority or the twelfth date of July 2016, whichever is later.

(3) The pay, on appointment in the Authority under this regulation, shall normally be fixed as per the relevant rules, regulations or instructions of the Central Government as applicable on the appointee or at the minimum of the pay in the respective level in the pay matrix. The Authority may, however, fix it at a higher point in the level keeping in view the seniority and pay already being drawn, higher academic qualifications or special experience of value to the Authority, by granting additional increments, not exceeding four in the pay matrix level fixed for the grade in which the appointment is made, on the recommendation of the Selection Committee.

Chapter II

METHODS OF RECRUITMENT

Section 5. Initial constitution of the Cadre

(1) The cadre shall be formed initially by absorption of the officers and employees who immediately before the constitution of cadre were holding any post as listed in Schedule, subject to the said post available for absorption in the Schedule. An offer for absorption shall be given to such officers and employees, who are holding any post provided under the Schedule to the present regulations, and on exercise of option by such officer or employee, the Authority shall consider absorption subject to the provisions contained herein.

(2) No person shall be considered for absorption, unless such person:

(a) has completed three years of continuous service in the Authority; and

(b) is free from disciplinary and vigilance angle.

(3) The Appointing Authority may absorb any person referred to in sub-regulation (1), above:

(a) on recommendation of the Selection Committee and having regard to relative merit, suitability and requirement of such person in the Authority; and

(b) in consultation with his parent Ministry or Department or Public Sector Undertaking or Statutory or Autonomous Body, as the case may be, for absorption of such persons.

(4) For determining relative merit, suitability and requirement of a person:

(a) a brief of the eligible officers and employees, who exercise the option for absorption, indicating their past experience, performance reports, vigilance status, exceptional contributions etc., shall be placed for consideration of the Selection Committee; and

(b) shortlisted officers and employees shall be required to submit brief write-ups on five exceptional contributions made during his/her service at the Authority, for consideration of the Selection Committee.

(5) The Authority may prescribe such further conditions for said absorption, as it may deem fit from time to time.

(6) The service rendered by the officers and employees in the Authority prior to the date of notification of these regulations shall be counted as regular service for the purpose of this regulation.

Section 6. Method of Recruitment

(1) After initial formation of the cadre, if any vacancy arises in any of the grades specified in the Schedule or if any new post is created in any of the grade, the same shall be filled up in the manner specified in the Schedule.

(2) Selection in each case under clause (1) of this regulation shall be on the recommendations of the Selection Committee as specified in the Schedule.

(3) Notwithstanding anything contained in these regulations, the Appointing Authority may, from time to time prescribe:

(a) eligibility criteria in addition to the criteria specified in the Schedule hereto for selection of candidates for filling up the vacancies through different methods; and

(b) procedure for appointment and promotion unless otherwise provided in these regulations.

Section 7. Direct recruitment

Selection of candidate for appointment to various posts which are to be filled up by direct recruitment shall be made as per the procedure laid down below:

(a) The vacancies which are to be filled up shall be advertised at least in two leading national dailies and Authority's website.

(b) A candidate must be a citizen of India or he must belong to such categories of persons as may from time to time be notified by the Government.

(i) who has entered into or contracted a marriage with a person having a spouse living, or

(ii) who having a spouse living, has entered into or contracted marriage with any person, shall be eligible for appointment to any post under the Authority,

Provided that the Authority may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this regulation.

(d) Minimum qualifications and age limit for appointment to cadre by direct recruitment shall be as specified in the Schedule.

(e) Officers and employees borne on the Authority's cadre and possessing requisite qualification and experience may also be eligible for applying for the posts to be filled on direct recruitment basis.

(f) Orders and policies of the Central Government on reservation of posts for Schedule Castes, Schedule Tribes, other backward castes, economically weaker sections of citizens and other categories which may be applicable currently will apply to these posts.

(g) The employees of the Authority or Central or State Government or Administration of a Union Territory who have rendered five-year regular and continuous service as on the closing date of application shall be eligible for relaxation in upper age limit up to a maximum of five years.

(h) Applications which are not received by the last date mentioned in the advertisement or which are from candidates who do not satisfy the conditions laid down will not be entertained.

(i) From the remaining applications, the Authority will short-list the candidates who are to be called for the selection process which may include written test or technical assessment or interview or combination of these or any other process as determined by the Selection Committee.

Provided that the Authority may use the Graduate Aptitude Test in Engineering (GATE) score in the relevant discipline for short-listing of candidates for recruitment to the post of the Technical Officer and the Assistant Director (Technology).

(j) Final selection of the candidate(s) will be made by the Appointing Authority on the recommendation of the Selection Committee. The Selection Committee may give appropriate weightage to the candidate's performance in the selection process, his qualifications, job experience and such other criteria as it may deem fit.

(k) The Appointing Authority may maintain a panel of names of selected candidates in accordance with their performance in the selection process who may be offered employment against future vacancies in the concerned posts. Any such panel of names, if prepared and maintained, shall remain valid for a period not exceeding twelve months from the date of its approval by the Appointing Authority.

(l) A candidate who, after such medical examination as the Authority may prescribe, is found not to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service, shall not be appointed to the post. The fact that a candidate has been physically examined will not mean or imply that he shall be considered for appointment.

Section 8. Permanent Absorption after Cadre Constitution

The Appointing Authority may, from time to time, by appropriate order, appoint on permanent absorption basis any person already appointed and holding any post listed in the Schedule in the Authority and follow such conditions and procedure as provided in sub-regulation (2) to (4) of regulation 5.

Section 9. Promotion

(1) Appointment by promotion to different grades shall be made from the lower grades as specified in the Schedule.

(2) All promotions shall be made against sanctioned posts available as per Schedule hereto, by the Appointing Authority on recommendations of the Selection Committee based on suitability and relative merit.

Provided that in assessing the suitability and relative merit of an employee for promotion, performance of such employee in the post or grade, from where he is being considered for promotion, shall be considered and the Authority shall prepare a brief of the eligible officers and employees indicating their past experience, performance reports, vigilance status, exceptional contributions etc. for the consideration of the Selection Committee.

Provided that zone of consideration for promotion amongst the eligible candidates shall be three times the number of vacancies available and subject to availability of records for promotion of all such candidates shall be considered on the basis of their records for an equal period that may be determined by the Authority. If records of any candidate are not available for the period fixed, records of such candidate for first year preceding the said fixed period shall be considered. In case, records of first year preceding the fixed period is not available, then records for second year preceding the fixed period shall be considered. This principle shall be applied for all years for which records are not available. In case, as per abovementioned, requisite number of candidates is not available to constitute zone of consideration for available vacancy/vacancies, all the officers who are otherwise available shall be considered.

Provided further that promotion to the posts up to Level 11 shall be made on seniority cum merit, in accordance with the benchmark prescribed by the Authority. Provisions of immediately preceding proviso shall also apply to the promotion to the posts up to Level 11.

Section 10. Seniority

(1) The relative seniority of officers and employees appointed to any grade at the time of initial formation of the cadre shall be fixed by the Authority and unless decided otherwise on account of special reasons be governed by their relative seniority on the date of commencement of this regulation.

(2) In the case of a person who is initially taken on deputation or otherwise and absorbed later, his seniority in the post or grade in which he is absorbed will normally be counted from the date of issue of order for absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent post or grade on regular basis in his parent department such regular service in the post or grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from

(a) the date he has been holding the post on deputation or otherwise; or

(b) the date from which he has been appointed on a regular basis to the same or equivalent post or grade in his parent department, whichever is earlier:

Provided that the fixation of seniority of a transferee shall be in accordance with above principles shall, however, not affect any regular promotions to the grade made prior to the date of such absorption:

Provided further that the inter se seniority of similarly placed absorbees shall be determined by the order of merit assigned by the Selection Committee.

(3) The relative seniority of all direct recruits shall be determined by the order of merit in which they are selected for appointment for a specific post. The persons appointed as a result of an earlier selection shall rank senior to those appointed as a result of subsequent selection.

(4) Where promotions are made on the basis of recommendation of the Selection Committee, the seniority of such promotees shall be in the order in which they are recommended for such promotion by the Committee. Where promotions are made on the basis of seniority, subject to the rejection of the unfit, the seniority of persons considered fit for promotion shall be the same as the relative seniority in the lower grade from which they are promoted. Where, however, a person is considered unfit for promotion and is superseded by a junior, such persons shall not, if he is subsequently found suitable and promoted, take seniority in the higher grade over the junior persons who had superseded him.

(5) The seniority of an officer or employee not covered by the above provisions shall be determined by the Appointing Authority.

(6) Each year, the Authority shall prepare a list of the employees in its service showing their names in the order of their seniority containing such other particulars as the Appointing Authority may determine and a copy of such list shall be made available to each employee.

Section 11. Deputation

(1) The posts which are to be filled up by the method of deputation would be widely circulated among such Ministries or Departments of the Central Government, State Governments, Administration of Union Territories, Public Sector Undertakings and Statutory and Autonomous Bodies which are expected to have people with the qualifications and experience matching the requirements of the Authority and willing to join the Authority on deputation.

(2) The selection of candidates for appointment on deputation basis shall be made on the recommendations of the Selection Committee.

(3) All appointments made on deputation in the Authority under these regulations shall initially be for a period not exceeding five years, which may be extended for such period and in such manner as prescribed by the Authority from time to time.

Section 12. Probation

(1) An officer or employee directly appointed to any post in the specified level of pay or promoted from one group to another shall be on probation for a period of two years.

(2) The Appointing Authority may, if he considers it necessary, extend the period of probation up to a period of one year for unsatisfactory performance or reduce or dispense with period of probation for reasons to be recorded in writing.

(3) Save as otherwise provided in this regulation, an officer or employee shall be deemed to have been confirmed in the post to which he has been appointed or promoted, as the case may be, on successful completion of the period of probation.

(4) During probation period, if an employee's performance is not found satisfactory, he may be discharged from the service of the Authority at one month's notice or by payment of substantive pay for one month in lieu thereof or reverted to the lower post, as the case may be, without assigning any reasons.

Section 13. Contractual appointment

(1) The posts which are to be filled up on contract basis shall be filled for a specified period on such terms and conditions and qualification criteria as specified by the Authority.

(2) The contractual appointment shall be made only in the exigency of work to meet the short term requirements.

Section 14. Discharge of duties of higher grade and lower grade in certain cases

The Competent Authority may, by order, having regard to the exigency of service, direct,

(a) to look after work of next higher grade for such period as may be specified in the order, to the officer or employee while he continues to hold a particular post and responsibility without any pecuniary benefit; or

(b) an officer or employee, belonging to a higher grade in the cadre while holding such post, to look after the responsibilities relating to a post in the immediately lower grade without any pecuniary or other loss.

Chapter III

MISCELLANEOUS

Section 15. Power to relax

Where the Authority is of the opinion that it is necessary or expedient so to do, it may, by order, and for reasons to be recorded in writing, relax any of the provisions of these regulations with respect to any class or category of persons.

Section 16. Interpretation

If any query relating to implementation of these regulations arise, they shall be decided by the Authority.

Section 17. Removal of difficulties

The Authority may from time to time issue such general or specific directions as may be necessary to remove difficulties in the operation of any of the provisions of these regulations

(Refer to Regulations 5, 6, 7, 8 and 9)

Name of the Post	Number of post	Method of recruitment and percentage of the vacancies to be filled by various methods	Age for direct recruits	Educational and other qualifications required for direct recruits	Grade from which promotion/deputation is to be made	Composition of Selection Committee
1	2	3	4	5	6	7
Deputy Director General	17^* (2020) * Subject to variation dependent on workload	1. 33% by promotion failing which by deputation 2. 33% by deputation-cum-absorption 3. Remaining by deputation or on contract basis	Not applicable	Not applicable	1. By promotion-At least four years of regular service as Assistant Director General or Assistant Director General (Technology) with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With four years of regular service in the Pay Matrix Level 13 or above. OR (ii) Officers from State/UT Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Authority 2. Outside expert, if considered necessary by the Chairman of the Committee
Assistant Director General	42^* (2020) * Subject to variation dependent on workload	1. 33% by promotion failing which by deputation 2. 33% by deputation-cum-absorption 3. Remaining by deputation or on contract basis	Not applicable	Not applicable	1. By promotion At least eight years of regular service as Deputy Director with the Authority. 2. By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 12 or above. OR (ii) Officers from State/UT Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members 3. Outside expert, if considered necessary by the Chairman of the Committee
Deputy Director	42^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation-cum-absorption failing which by direct recruitment	Maximum: 45 years	1. Graduation in any discipline with any of the professional degree from an institution recognized by Government agencies: (a) Master in Business Administration/Post Graduate Diploma in Business Administration (b) Masters in Computer Applications, (c) Chartered Accountant (d) Certified Management Accountant (e) Bachelor of Laws (LLB) (f) Post Graduation in Mass Communication (g) Degree equivalent to (a) to (f) (h) Any other professional degree relevant to the functions of the Authority as decided by the competent authority from time to time. OR Four year degree in engineering or technology from an institution recognized by Government agencies. 2. Six year of relevant work experience after obtaining educational qualification	1. By promotion-At least six years of regular service as Section Officer with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 10; OR With five years of regular service in the Pay Matrix Level 9; OR With six years of regular service in the Pay Matrix Level 8; OR (ii) Officers from State/UT Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Section Officer	59^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. 50% by deputation-cum-absorption failing which by direct recruitment	Maximum 35 years	Graduation in any discipline with five year of relevant work experience after obtaining educational qualification. OR Graduation along with any of the professional degree from an institution recognized by Government agencies with three year post qualification work experience: (a) Master in Business Administration/Post Graduate Diploma in Business Administration (b) Masters in Computer Applications, (c) Chartered Accountant (d) Certified Management Accountant (e) Bachelor of Laws (LLB) (f) Post Graduation in Mass Communication (g) Degree equivalent to (a) to (f) (h) Any other professional degree relevant to the functions of the Authority as decided by the competent authority from time to time.	1. By promotion-At least six years of regular service as Assistant Section Officer with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 7; OR With five years of regular service in the Pay Matrix Level 6; OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Assistant Section Officer	54^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption failing which by direct recruitment	Maximum 35 years	1. Graduation in any discipline 2. Minimum six month certificate course in computers 3. Three year of relevant work experience after obtaining educational qualification.	By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 5; OR With five years of regular service in the Pay Matrix Level 4; OR With seven years of regular service in the Pay Matrix Level 3; OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years.	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Assistant Director General (Technology)	9^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation or on contract basis	Not applicable	Not applicable	1. By promotion (i) At least four years of regular service as Assistant Director General (Technology DS Level) with the Authority. (ii) At least eight years of regular service as Deputy Director (Technology) with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 12 or above. OR (ii) Officers from State/UT Government/ Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Four year degree in engineering or technology in computer sciences, information technology or electronics or Masters degree in computer applications from an institution recognized by Government agencies. (iv) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members 3. Outside expert, if considered necessary by the Chairman of the Committee
Assistant Director General (Technology DS Level)	1^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption	Not applicable	Not applicable	1. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With four years of regular service in the Pay Matrix Level 11 or above. OR (ii) Officers from State/UT Government/ Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Four year degree in engineering or technology in computer sciences, information technology or electronics or Masters degree in computer applications from an institution recognized by Government agencies. (iv) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Deputy Director (Technology)	10^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation-cum-absorption failing which by direct recruitment	Maximum: 45 years	1. Four year degree in engineering or technology in computer sciences, information technology or electronics or Masters degree in computer applications from an institution recognized by Government agencies. 2. Six year of relevant work experience after obtaining educational qualification.	1. By promotion-At least three years of regular service as Assistant Director (Technology) with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 10; OR With five years of regular service in the Pay Matrix Level 9; OR With six years of regular service in the Pay Matrix Level 8; OR (ii) Officers from State/UT Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Possessing educational qualification prescribed for direct recruitment. (iv) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Assistant Director (Technology)	10^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by direct recruitment failing which by deputation	Maximum: 30 years	Four year degree in engineering or technology in computer sciences, information technology or electronics or Masters degree in computer applications from an institution recognized by Government agencies.	1. By promotion-At least three years of regular service as Technical Officer with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 9; OR With four years of regular service in the Pay Matrix Level 8; OR With six years of regular service in the Pay Matrix Level 7; OR (ii) Officers from State/UT Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Possessing educational qualification prescribed for direct recruitment. (iv) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Technical Officer	14^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption failing which by direct recruitment	Maximum 35 years	Four year degree in engineering or technology in computer sciences, information technology or electronics or Masters degree in computer applications from an institution recognized by Government agencies.	By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 7. OR With five years of regular service in the Pay Matrix Level 6. OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Possessing educational qualification prescribed for direct recruitment. (iv) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Senior Accounts Officer	10^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation-cum-absorption	Not applicable	Not applicable	1. By promotion-At least five years of regular service as Assistant Accounts Officer with the Authority. 2. By deputation-(i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With two years of regular service in the Pay Matrix Level 9. OR With five years of regular service in the Pay Matrix Level 8. OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Professional qualifications of Chartered Accountant/Cost Accountant/MBA (Finance) OR Having passed SAS/equivalent examination of organised Accounts Cadre of Central/State Government OR Having successfully completed Cash & Accounts Training organised by ISTM; (iii) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Assistant Accounts Officer	10^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation-cum-absorption failing which by direct recruitment	Maximum: 45 years	1. Graduation in Commerce 2. Professional qualifications of Chartered Accountant/Cost Accountant/MBA (Finance) OR Having passed SAS/equivalent examination of organized Accounts Cadre of Central/State Government 3. Having at least five years' experience in handling accounts related work.	1. By promotion-At least eight years of regular service as Accountant with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 7. OR With five years of regular service in the Pay Matrix Level 6. OR (ii) Officers from State Government/ Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Professional qualifications of Chartered Accountant/Cost Accountant/MBA (Finance) OR Having passed SAS/equivalent examination of organised Accounts Cadre of Central/State Government OR Having successfully completed Cash & Accounts Training organised by ISTM; OR Having at least five years' experience in handling accounts related work. (iv) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Accountant	12^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption failing which by direct recruitment	Maximum 30 years	Graduation in Commerce	By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 4. OR With five years of regular service in the Pay Matrix Level 3. OR Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (ii) Graduate in Commerce; (iii) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Senior Principal Private Secretary/Principal Private Secretary	1^* (2020) * Subject to variation dependent on workload	100% by promotion failing which by deputation	Not applicable	Not applicable	Senior Principal Private Secretary 1. By promotion At least four years of regular service as Principal Private Secretary with the Authority 2. By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department; OR With three years of regular service in the Pay Matrix Level 11 OR With six years of regular service in the Pay Matrix Level 10 OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years Principal Private Secretary 1. By promotion At least six years of regular service as Private Secretary with the Authority 2. By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 10. OR With five years of regular service in the Pay Matrix Level 9. OR With seven years of regular service in the Pay Matrix Level 8. OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Private Secretary	40^* (2020) * Subject to variation dependent on workload	1. 50% by promotion failing which by deputation 2. Remaining by deputation-cum-absorption	Not applicable	Not applicable	1. By promotion-At least six years of regular service as Steno with the Authority. 2. By deputation- (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 7. OR With five years of regular service in the Pay Matrix Level 6. OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Steno	12^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption failing which by direct recruitment	Maximum 35 years	1. Graduation in any discipline 2. Certificate course in stenography 3. Three year of relevant work experience after obtaining educational qualification.	By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the parent cadre/department OR With three years of regular service in the Pay Matrix Level 5. OR With five years of regular service in the Pay Matrix Level 4 OR With seven years of regular service in the Pay Matrix Level 3 OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Assistant Director (Official Language)	1^* (2020) * Subject to variation dependent on workload	100% by promotion failing which by deputation-cum-absorption	Not applicable	Not applicable	1. By promotion At least eight years of regular service as Junior Translation Officer with the Authority. 2. By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the Parent cadre/department. OR With four years of regular service in the Pay Matrix Level 7/Senior Translation Officer,. OR With seven years of regular service in the Pay Matrix Level 6/Junior Translation Officer. OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Master's Degree of a recognized University in Hindi with English as a subject at the Degree level,. OR Master's Degree of a recognized University in English with Hindi as a subject at the Degree level; OR Master's Degree of a recognized University in any subject with Hindi and English as subjects at the Degree level; (iv) Age below 56 years.	1. Chief Executive Officer, UIDAI Chairman 2. Two Deputy Director Generals of UIDAI Members
Junior Translati on Officer	1^* (2020) * Subject to variation dependent on workload	100% by promotion failing which by deputation-cum-absorption	Not applicable	Not applicable	1. By promotion At least eight years of regular service as Hindi Typist with the Authority. 2. By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the Parent cadre/department; OR With three years of regular service in the Pay Matrix Level 5 OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Degree from recognized University or equivalent in Hindi/English with English/Hindi as a subject. OR Diploma/Certificate course in translation OR Two years' experience of technical translation from Hindi to English and vice-versa (iv) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Hindi Typist	1^* (2020) * Subject to variation dependent on workload	100% by deputation-cum-absorption failing which by direct recruitment	Maximum 35 years	1. Degree from recognized University or equivalent in Hindi/English with English/Hindi as a subject. OR Senior Secondary with Diploma/Certificate course in translation 2. Hindi typing speed of 30 words per minute	By deputation (i) Officers from the Central Government holding analogous posts on regular basis in the Parent cadre/department; OR (ii) Officers from State Government/Public Sector Undertaking/Autonomous Organization holding regular post in corresponding grades with requisite experience. (iii) Age below 56 years	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members
Driver	2^* (2020) * Subject to variation dependent on workload	100% by direct recruitment	Maximum 40 years	1. 10th standard passed; 2. Possession of a valid driving license for motor cars; 3. Experience of driving a motor car at least for three years; and 4. Working knowledge of Hindi or English.	Not applicable.	1. Deputy Director General Chairman 2. Two Assistant Director Generals Members

1 Vide Notification No. A-12013/13/RR/2016-UIDAI(No 1 of 2020), dated 21-1-2020, published in the Gazette of India, Extra., Part III, Section 4, No. 35, dated 22-1-2020.