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On the basis of Constitution bench decision in Justice Puttaswamy case, the Department of Telecommunication directed Telecom Service Providers to not use Aadhaar based e-KYC service for issuing new mobile connections and re-verification of existing customers.
The circular issued by DoT on March 23,2017was set aside by the constitution bench of Supreme Court on September 26 and directed the telecoms to use Aadhaar for KYC verification of new and existing customers of mobile services.
The service providers are directed to implement the directions and submit compliance by November 5 for approval. The DoT permits licensees to accept physical copy of Aadhaar or Aadhaar letter after masking the UIDAI number as proof of address and identity, if voluntarily offered by subscriber. The mobile providers are further directed to delete the column for Aadhaar number in the CAF.
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