The Goa Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017

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Department of Law 
Legal Affairs Division 
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Notification 
7/9/2017-LA 
      The Goa Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and
Services) Act, 2017 (Goa Act 11 of 2017), which has been passed by the Legislative Assembly
of Goa on 01-08-2017 and assented to by the Governor of Goa  on 18-08-2017, is hereby
published for the general information of the public. 
      Sharad G. Marathe, Addl. Secretary (Law)
      Porvorim, 22nd August, 2017.
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The Goa Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits
and Services) Act, 2017
(Goa Act 11 of 2017)  [18-8-2017]
AN
ACT
to provide for, as a good governance, efficient, transparent, and targeted delivery of subsidies,
benefits and services, the expenditure for which is incurred from or receipts there from are
credited to, the Consolidated Fund of the State of Goa, to individuals residing in the State of
Goa  using Aadhaar number and for matters connected therewith or incidental thereto. 
Be it enacted by the Legislative Assembly of Goa in the Sixty-eighth Year of the Republic of
India, as follows:— 
1. Short title, extent and commencement.— 
(1)  This  Act  may  be  called  the  Goa  Aadhaar  (Targeted  Delivery  of  Financial  and  Other
Subsidies, Benefits and Services) Act, 2017. 
(2) It extends to the whole of the State of Goa. 
(3) It shall come into force on such date as the Government may, by notification in the Official
Gazette, appoint. 
2. Definitions.— (1) In this Act, unless the context otherwise requires,– 
(a)  “Agency  of  the  Government”  means  any  Government  Department,  authority  or  body
established or constituted under any OFFICIAL GAZETTE — GOVT. OF GOA SERIES I No.
20 (EXTRAORDINARY No. 4) 22ND AUGUST, 2017 1229 Central or State law in the State of
Goa including the local body, any other body owned and controlled by the Government and
aided institution; 
(b) “benefit” means any advantage, gift, reward, relief, or payment, in cash or kind, provided to
an individual or a group of individuals and includes such other benefits as may be notified by
the Government; 
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(c) “Central Act” means the Aadhaar (Targeted Delivery of Financial and Other Subsidies,
Benefits and Services) Act, 2016 (Central Act 18 of 2016); 
(d) “Consolidated Fund” means Consolidated Fund of the State of Goa; 
(e) “Government” means the Government of Goa; 
(f) “prescribed” means prescribed by rules made under this Act; 
(g) “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 Government; 
(h) “subsidy” means any form of aid, support, grant, subvention or appropriation, in cash or
kind, to an individual or a group of individuals and includes such other subsidies as may be
notified by the Government. 
(2) Words and expressions used herein but not defined and defined in the Central Act shall have
the same meanings respectively assigned to them in that Act. 
3. Proof of Aadhaar number necessary for receipt of certain subsidies, benefits and services,
etc.— The Government or, any Agency of the Government, may, for the purpose of establishing
identity of an individual before receipt of a subsidy, benefit or service, etc., the expenditure for
which is incurred either entirely or partly, by way of withdrawal from or the receipts there from
are credited to, the Consolidated Fund, or any fund set up by any Agency of the 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 enrolment: 
Provided that, if an Aadhaar number is not  assigned to an individual, the individual shall be
offered alternate  and viable means of identification for delivery of the  subsidy, benefit  or
service.   
 
4.  Notifying Schemes etc. by Government .— The Government shall, within a period of three
months from the date of commencement  of this Act, and thereafter, 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: Provided that any notification of the existing scheme or service which
provides for  authentication, or  furnishing proof  of possession of  Aadhaar number shall be
deemed to have been issued under this section. 
5. Application of Chapters III and VI of the Central Act .— The provisions of Chapter III and
Chapter VI of the Central Act shall mutatis mutandis apply for authentication. 
6. Act to be in addition and not in derogation of any other law .— 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. 
7.  Protection of action taken in good faith .— No suit, prosecution or other legal proceeding
shall lie against the Government or any officer, or other employees of the Government for
anything which is in good faith done or intended to be done under this Act or rules made
thereunder. 
8.  Power to make rules .— (1) The Government may, by notification in the Official Gazette,
make rules to carry out the provisions of this Act. 
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(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  purpose  of  providing or
availing  of  various  subsidies,  benefits,  services  and  for  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 the
State Legislature, while it is in session for a total period of not less than fourteen days, which
may be comprised in one session or in two or more successive sessions, and if, before the expiry
of the session in which it is so laid or the session or sessions immediately following, the
legislature agree in making any modification in any rule or the legislature agree that rule should
not be made, and notify their decision to that effect in the Official Gazette, the rule shall, from
the date of publication of such notification, have effect only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or annulment, shall be
without prejudice to the  validity of anything previously done or omitted to be done under that
rule. 
9. Power to remove difficulties.— (1) If any difficulty arises in giving effect to the provisions of
this  Act,  the  Government  may,  by an  order  published  in  the  Official  Gazette,  make  such
provisions, 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 order shall be made under this section after the expiry of the period of two
years from the date of commencement of this Act. 
(2) Every order made under this section shall, as soon as may be after it is made, be laid before
the State Legislature.
Secretariat,        SUDHIR MAHAJAN
Porvorim-Goa.       Secretary to the Government of Goa
Dated: 22-8-2017.             Law Department (Legal Affairs).  

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