LexThe Chhattisgarh Aadhaar Act, 2018
Chhattisgarh · state statute
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CHHATTISGARH ACT
(No. 13 of 2018)
,, "'
CHHATTISGARH AADHAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER SUBSIDIES,
BENEFITS AND SERVICES AND PROTECTION OF INFORMATION) ACT, 2018
INDEX
Section Particulars
1. Short title, extent and commencement.
2. Definitions.
3. Proof of Aadhaar number necessary for receipt of certain subsidies, benefits and services.
4. Notifying Schemes by State Government.
5. Application of Chapters-III and VI of Central Act.
6. Act to be in addition and not in derogation of any other law.
7. Protection of action taken in good faith.
8. Power to make rules.
9. Power to remove difficulties.
.. ,,,,
r
CIDIATIISGARH ACT
(No. 13 of 2018)
CHHATIISGARH AADHAAR (fARGETEDDELIVERY OF FINANCIAL AND OTHER
SUBSIDIES, BENEFITS AND SERVICES AND PROTECTION OF INFORMATION)
ACT, 2018
AnAct to provide for, as good governance, efficient , transparent , and targeted delivery
of subsidies; benefits and services, the expenditure for which is incurred from the Consolidated
Fund of State or any other fund set up by any Agency of the State Government , to individuals
residing in the State of Chhattisgarh using Aadhaar number as proof of establishing identity of
an individuar and for matters connected therewith or incidental thereto.
Be . it enacted by the Chhattisgarh Legislature in the Sixty- ninth Year of the
Republic of India, as follows :-
1.
2.
(1) This Act may be called Chhattisgarh Aadhaar (Targeted Delivery ofFinancial
and Other Subsidies, Benefits and Services and Protection of Information)
Act,2018.
(2) It extends to the whole of the State of Chhattisgarh.
(3) - It shall come into force on such date, as the Government may, by notification in
the Official Gazette appoint; and different dates may be appointed for different
provisions of this Act and any reference in any such provision to the
commencement of this Act shall be construed as a reference to the
commencement of that provision.
(1) In this Act, unless the context requires otherwise,-
(a) "Aadhaar number" means an identification number issued to an
indiyidual under sub-section (3) ofSecdon 3 of the Central Act;
(b) "Agency of the State Government" means any authority or body
established or constituted by any Central or State law in the State of
Chhattisgarh including the local bodies, and any other body owned
and controlled by the State Government and includes the bodies
whose composition and administration are predominantly controlled
by the State Government;
(c) "authentication" means the process by which the Aadhaar number
along with demographic information or biometric information of an
individual is submitted to the Central identities Data Repository for
its verification and such Repository verifies the correctness, or the
lack thereof , on the basis of information available with it;
(d) "benefit " means any advantage, gift, reward, relief or payment, in
cash or kind, provided to an individual or group of individuals and
includes such other benefits as may be notified by the State
Govemment ,from time to time;
. ( e) "biometric information" means photograph, finger print, lris scan, or
such other biological attributes of an individual specified by the
Central Act;
(f) "Central Act" means the Aadhaar (Targeted Delivery of Financ-ial
and Other Subsidies, Benefits and Services) Act, 2016 (Central Act
No . .18of2016) ;
. /
544 (5)
Short title,
extent and
commencement.
Definition.
544 (6)
Proof of Aadhaar
number necessary
for receipt of
certain subsidies,
benefits and
services.
Notifying Schemes
by State
Government.
Application of
Chapters-I II and
VI of Central Act.
3.
4.
5.
. /
(g) "Central Identities Data Repository" means a centralized database
in one or more locations containing all Aadhaar numbers issued to
Aadhaar number holders along with the corresponding demographic
information and biometric information of such individuals and other
information related thereto;
(h) "Consolidated Fund of State" means a Consolidated Fund of the
State of Chhattisgarh;
(i) "demographic information" includes information relating to the name,
date of birth, address and other relevant information of an individual
as per the provisions of Central Act, but shall not include race,
religion , caste, tribe, ethnicity, language, records of entitlements,
income or medical history;
G) "enrolment" means the process to collect demographic and
biometric information from individuals by the enrolling agencies
for the purpose of issuing Aadhaar number to individual as provided
under the Central Act;
(k) "Government" or " State Government" means the Government of
Chhattisgarh;
(1) "Prescribed" means prescribed by the rules made under this Act;
(m) "service" means any provision, facility, utility or any other
assistance provided in any form to an individual or a group of
individuals and includes such other services as may be notified by
the State Government;
(n) "subsidy" means any form of aid, support, grant, subvention or
appropriation, in cash or in kind, to an individual or a group of
individuals which includes such other subsidies as may be notified
by the State Government, from time to time.
(2) Words and expressions used in this Act but not defined herein above shall
have the same meanings as respectively assigned to them under the Central
Act;
The State Government or, as the case may be, any agency of the State Government, may,
for the purpose of establishing identity of an individual as a condition for receipt of a
subsidy, benefit or service for which the expenditure is incurred by way of withdrawal
fr,om, or the receipt therefrom forms part of the Consolidated Fund of the State , or any
other fund set up by any Agency of the State Government , require that such individual
undergo authentication, or furnish proof of possession of Aadhaar number or, in the
case of an individual to whom no Aadhaar number has been assigned, such individual
makes an application for enrollment:
Provided that, till such time an Aadhaar number is not assigned to an
individual, the individual should be offered alternate and viable means of identification
for delivery of the subsidy , benefit or service.
The State Government shall , from time to time , notify the list of schemes , subsidies ,
benefits or services for which such authentication or proof is required as per Section 3.
The provisions of Chapter-Ill (Authentication) and Chapter-VI ( Protection of
Information ) of th~ Centrnl Act shall mutatis mutandis apply to authentication under
this Act.
6.
7.
8.
9.
The provisions of this Act shall be in addition to, and not in derogation of, the
provisions of any other law for the time being in force.
No suit, prosecution or other legal proceeding shall lie against the State Government or
any officer, or other employees of the State Government for anything which is in good
faith done or intended to be done under this Act or rules made thereunder.
(I) The State Government may, by notification in the Official Gazette, make rules to
carry out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power,
such rules may provide for all or any of the following matters, namely:-
(a) specifying the manner of use of Aadhaar number for the purposes
of providing or availing of various subsidies , benefits, services and
other purposes for which Aadhaar number may be used;
(b) any other matter which is required to be, or may be, specified, or in
respect of which provision is to be made by rules.
(3) Every rule made under this Act shall be laid, as soon as may be, after it is made,
before State Legislature, while it is in session .
(1) If any difficulty arises in giving effect to provisions of this Act, the State
Government may, as occasion may arises, by an order published in the Official
Gazette, , do anything not inconsistent with the provisions of this Act, which
appears to it to be necessary or expedient for the purposes of removing the
difficulty :
Provided that no such order shall be made after the expiry of the
period of two years from the date of commencement of this Act.
(2) Every order made under sub-section ( 1) of this Section shall be laid, as soon as
may be, after it is made, before State Legislature . ·
. /
544 (7)
Act to be in
addition and not in
derogation of any
other law.
Protection of action
taken in good faith.
Power to make
rules.
Power to remove
difficulties.