June 23, 2018:
On Friday, UIDAI stated that use of Aadhaar biometric data for Criminal Investigation is not allowed under the Aadhaar Act.
This statement comes a day after NCRB made a case for limited Aadhaar data access for Police to crack crimes,
UIDAI further added that Aadhaar data has never been shared with any crime investigating agency.
Unique Identification Authority of India (UIDAI) came after National Crime Records Bureau (NCRB) director Ish Kumar pitched the idea Police authorities be provided with limited access to Aadhaar data, to aide them in catching first-time offenders and for identification of unidentified bodies.
UIDAI in its statement stated that,"Use of or access to Aadhaar biometric data for criminal investigation is not permissible under Section 29 of the Aadhaar Act, 2016".
Howeverm it stated that "very limited" exception to this is allowed under Section 33 of Aadhaar Act, which permits use of or access to the Aadhaar Biometric data in cases involving National security only after pre-authorisation by an oversight committee headed by Cabinet Secretary.
UIDAI added that,"This is also the consistent stand taken by Union of India in the ongoing Aadhaar case in the Supreme Court".
Based on this legal stance, UIDAI stated that it has never shared any biometric data with any crime investigating agency.
Source TOI
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