Petition filed in SC challenging linking of Aadhaar with Bank A/C and Mobile Phones

October 15,2017:

The Existing bank account holders have been directed to furnish the Aadhaar Numbers before 31st December 2017 and non-compliance with same will render the bank accounts inoperative indefinitely.

Challenging mandate by Centre to link the Aadhaar with the bank accounts and the mobile phones, a Petition has been filed in the Supreme Court by Kalyani Menon a feminist researcher who works on women’s rights.

Earlier, she had filed a petition challenging vires of Aadhaar Act which is pending before Supreme Court.

Petition has states that Rule 2(b), Prevention of Money-laundering (Maintenance of Records) Second Amendment Rules, 2017 seeks to amend Rule 9, Prevention of Money-laundering (Maintenance of Records) Rules, 2005 (PMLA Rules) which have been issued under Prevention of Money-laundering Act 2005.

Amendment Rules makes submission of an Aadhaar Number mandatory for the individual clients, companies, partnership firms and trusts for:

a) opening of bank accounts;

b) maintaining existing bank accounts;

c) making any financial transactions of and above Rs. 50,000; and

c) crediting foreign remittance into ‘small accounts’.

Petition has contended that impugned provision is violative of the Article 14, Article 300A and Article 266, Constitution of India.

Judgment of Supreme court on Right to Privacy has been relied by the Petitioner in her arguments.

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