The Haryana Aadhaar (Targeted Delivery of Financial and Other Subsidies. Benefits and Services) Act. 2017

I1ARYAKA GOVT. GAl. (EXTRA.). ~1AR. 29. 2()17 (CHTR. x. 1939 SAKAl 1" _J 
PART-I 
HARYA:\ . .\. GOVER:\:\lE:\T 
LAW A~D I.EC,ISLAT1\'E OEPART\1E"JT 
:\otification 
The 29th March. 2017 
="10. Leg.6/2017.- The following Ad of the Legislature of the State of I laryana received 
the assent of the Governor of Haryana on the 23rd March, 2017 and is hereby published for 
general information:- 
HARYA:\A ACT :\0. 6 OF 2017 
THE HARYA="IA AADHAAR (TARGETED DELIVERY 01; FI:\A="ICIAL A="ID OTHER 
Sl BSIDIES. BE:\EFITS A="ID SERVICES) ACT. 2017 
A\; 
ACT 
10 providefor. as a good governance. cttic icnt, transpurent and targeted deliverv of 
subsidies, benefits and services. the expenditure jor which is incurred entirely front the 
Consolidated Fund 0.( State, to individuals residing in the State 01' Harvana using Aadhaar 
number as <ole proof of establishing identity (!f an individual and .till' mailers connected 
therewith 01' incidental thereto. 
Be it enacted hy the Legislature of the State of Haryana in the Sixty-eighth Year of the 
Republic of India as tallows :- 
1. ( 1 ) This Act may be called the Haryana Aadhaar (Targeted Delivery of Financial and 
Other Subsidies. Benefits and Services) Act. 2017. 
(2) It extends to the whole of the State of Haryana, 
(3) It shall come into force on such date. as the Government may. by notification in 
the Official Gazette. appoint: and different dates may he appointed for different provisions of 
this Act and any reference in any such provision tel the commencement of this Act shall be 
construed as a reference to the commencement of that provision. 
2. (1) Tn this Act. unless the context otherwise requires.- 
(a) "agency of Government' means any authority or body established or 
constituted by any Central or State law in the State of Haryana including the 
local bodies and any other belli), owned and controlled by the Government 
and includes the bodies whose composition and administration are 
predominantly controlled by the Government: 
(b) "benefit" means any advantage. gift. rev. ard, 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 Government. from time to time: 
(C) "Central Act" means the Aadhaar (Targeted Delivery of Financial and Other 
Subsidies. Benefits and Services: Act. 2UI6 (Central Act IX 0(2016): 
(d) "Consolidated Fund" means the Consolidated Fund of the State of Haryana: 
(e) "Government" means the GO\ ernrnent of the State of Haryana: 
(f) "prescribed" means prescribed by the rules made under this Act: 
(g) "service" means any provision. facility. utility or any other assistance 
pro\ ided in any form to an individual or group of individuals and includes 
such other sen ices. as may be notified by Gel\ cmmcnt. from time to time: 
(h) "subsidy" means any form of aid. SUpp011. grant, subvention or 
appropriation, in cash or kind. to an individual or group of individuals and 
includes such other subsidies, as may be notified by the Government, from 
time to time. 
Short title. extent 
and 
commencement. 
Definitions. 

124 HARYAi'lA GOVT. GAZ. (EXTRA.). :Y1AR.29. 2017 (CIITR. x. 1939 SAKA) 
Proof of Aadhaar 
number 
necessary tor 
receipt of certain 
subsidies, 
hen~tit, and 
services. etc 
\:\)titication of 
schemes. 
Protection of 
action taken in 
good faith. 
P\.)\\ cr to make 
rules. 
Pow cr tu I emov e 
dillicullY· 
(2) Words and expressions used in this Act but not defined and defined in the Central 
Act shall have the same meanings as respectively assigned to them under the Central Act. 
3. The Government or the an agency elf the Government may. fur 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 from or the receipt therefrom forms part of the 
Consolidated Fund or any fund set up hy an agency ,,1' G,,\ cmrncnt, require that such individual 
undergo authentication or furnish proof (If possession of Aadhaar numher or in the case of an 
individual to whom no Aadhaar number has been assigned, such individual shall make an 
application for enrolment: 
Provided that until Aadhaar number is assigned to an individual. the individual may be 
offered alternate and viable means ofidentification for delivery of the subsidy. benefit or service. 
4. 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. benefit or SCI'. ices 
for which Aadhaar number shall be an authenticated proof of identification of an individual. 
5. ]';0 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 he 
done under this Act or rules made thereunder. 
6. (1) The GC)\ ernmcnt may. by notification in the Official Gazette. make rules to CalTY out 
the purposes of this Act. 
(:2) Every rule made under this Act shall be laid. as soon as may be. after it is made. before 
the House of the State Legislature. 
7. ( I ) If any difficulty arises in giving effect to the provisions of this Act. the Government 
may, by order published in the Official Gazette. make such provisions not inconsistent with the 
provisions of this Act. as may appear to be: necessary for removing the difficulty: 
I'rO\ ided that. no such order shall he 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 ) shall he: laid. as soon as may. after it is made. 
before the State Legislature. 
KULDlP JAI~J. 
Secretary to Government Haryana. 
Law and Legislative Department. 
551~6-l..R. H.(j.P .. Chd. 

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568 1I:\RYt\l\A GOVT. (iAZ. (EXTRA.). AP('. (12. 2(117 (SRVl\. 10. 1939 SAKAI 
[.4Ulhorised English Translationi 
HARYA'iA GOYERl'i:\lE~T 
I:LECTRO~ICS Ai\[) I~FOR:\IAT10~ rECII~OI.O(jY DEPARTMExr 
Notification 
The 2nd August. 2(117 
No. S.O. 56/H.:\. 6/2017/S. 1/2017.- In exercise ofthe powers conferred n~ sun-section (3) of section 1 of 
the l Iaryana .. vadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act 2017. 
(6 of 2017). the Governor of Hal') ana hereby appoints the 1 st cia) ofApril. 2017. to be the date for the purposes of 
said sub-section, 
DEVE:\OER SI1\GII. 
Principal Secretary to Government l laryana, 
Electronics and Information Technology Department. 
555-15 L R lL\.j 1'. L"hd 

IIARY;\\JA CiOVT. CiA!:. (EXTRA.). Ani. 02. 2()17 (SRV\J. 10. 1939 SAKA) 567 
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