The Tripura Aadhaar (Targeted Delivery of Financial and Other Subsidies and Benefits) Act,2018

No. 1323 Registered No. N. E. 930.
GAZETTE
Published by Authority
EXTRAORDINARY ISSUE
Agartala, Monday, December 17, 2018A. D. Agrahayana 26, 1940 S. E.
PART--lll-- Acts of Tripura Legislature
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
SECRETARIAT : AGARTALA
No. F.8(13)—Law/Leg—l/2018/ Dated, Agartaia, the 17th December,2018.
NOTlFICATION
The following Act of the Tripura Legislative Assembly received the assent of
the Governor of Tripura on the 14th December, 2018 and is hereby published for
General information.
D.M.Jamatia
L.R. & Secretary, Law
Government of Tripura

Tripura Gazette, Extraordinary Issue, December 17, 2018 A. D.
Short title and
commencement
Definition
[THE TRIPURA ACT NO. 9 OF 2018]
THE TRIPURA AADHAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER SUBSIDIES
AND BENEFITS) ACT ,2018
AN
ACT
to provide for, as a good governance measure, efficient, trans parent and targeted delivery of
subsidies, benefits to the individuals residing in the State of Tripura using Aadhaar number
as a sole identifier, and for matters connected therewith and incidental thereto.
WHEREAS it is expedient to make a law to provide for, as a good governance measure,
efficient, transparent and targeted delivery of subsidies, benefits to the individuals residing in
the State of Tripura using Aadhaar number as a sole identifier, and to provide for matters
connected therewith;
BE it enacted by the Tripura Legislative Assembly in the Sixty ninth Year of the Republic of lndia
as follows:—
1.(1)
(2)
2.(1)
(al
(bl
This may be called] the ”Tripura Aadhaar (Targeted Delivery of Financial and Other
Subsidies and Benefits ) Act, 2018”
This shall come into force on and from the date of its publication in the TripuraGazette.
In this Act, unless the contexts otherwise requires,-
"Aadhaar number" means an identification number issued to an individual under sub—
section (3) of section 3 ofthe Central Act;
"Agency of the State Government" means any authority or body established or
constituted by any Central or a State Law in the State of Tripura 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;
"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;
"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
the State Government may by notification in the Official Gazette, specify, from time to
time;
A
V
"biometric information" means photograph, finger print, Iris scan, or such other
biological attributes ofan individual specified by the Central Act;

Tripura Gazette, Extraordinary Issue, December 17, 2018 A. D.
Proof of Aadhaar
number necessary
for receipt of
certain subsidies
and financial
benefits
if)
U)
(k)
(I)
,
(2)
"Central Act" means the Aadhaar (Targeted-Delivery of Financial and Other Subsidies,
Benefits and Services) Act,2016;
"Central Identities Data Repository” means a centralised 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;
"Consolidated Fund of State” means a Consolidated Fund of State of Tripura;
"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
entitlement, income or medical history;
"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;
"Government” means the Government ofTripura;
"prescribed" means prescribed by the rules made under this Act;
"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 the
State Government may, by notification in the Official Gazette, specify;
"subsidy" means any form of aid, support, grant, Subvention or appropriation, in cash
or kind, to an individual are group of individuals and includes such other services as
the State Government may, by notification in the Official Gazette, specify;
Words and expressions used in this Act but not defined shall have the 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 or financial benefits for which the expenditure is incurred entirely by way
of withdrawal from, or the receipt therefrom forms part of the Consolidated Fund of
the State, or any 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 enrolment;
Provided that, till such time 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, benefits etc.

Tripura Gazette, Extraordinary Issue, December 17, 2018 A. D.
Notifying Schemes
by State
Government
Application of
Chapters III and VI
of Central Act.
3-4 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.
Repeal and
Savings
8. (1)
(2)
(3)
9.(1)
(2)
10(1)
The State Government shall, within a period of three months from the date of
commencement of this Act, and thereafter, from time to time, by notification in the
Official Gazette, specify the list of schemes, subsides, benefits for which such
authentication or proof shall be required as per section 3.
The provisions of Chapter III and Chapter VI of the Centra|.Act shall mutatis mutandis
apply to authentication under this Act.
I
The provisions of this Act shall be in addition to, and not in derogation of, the
provisions ofany 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 the rules made thereunder.
The state Government may, by notification in the Official Gazette, make rules generally
for carrying out purposes of this Act.
ln particular, and without prejudice to the generality of the foregoing power, such rules
may provide for all orany of the following matters, namely:-
(a) specifying the manner of use of Aadhaar number for the purposes of
providing or availing of various subsidies and financial benefit 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 required to be made by rules,
All the rules made under this Act shall be laid before the State Legislature, as soon as
after they are made.
If any difficulty arises in giving effect to the provisions of this Act, the State Government
may, by order published in the Official Gazette make such provisions not inconsistent
with the provisions of this Act, as may appear to it to be necessary or expedient for
removing the difficulty;
Provided that, no such order shall be made after the expiry of the period of two years
from the commencement of this Act
Every order made under sub-section (1) shall be laid before the State Legislature, as
soon as may be, after it is made,
The ”The Aadhaar (Targeted Delivery of Financial and Other Subsidies and Benefits)
Ordinance, 2018" (The Tripura Ordinance no 3 of 2018), which was promulgated on
18‘h August, 2018, is hereby repealed;

Tripura Gazette, Extraordinary Issue, December 17, 2018 A. D.
Notwithstanding such repeal, any notification or order issued, anything done or any
action taken under "The Aadhaar (Targeted Delivery of Financial and Other Subsidies
and Benefits) Ordinance, 2018”(The Tripura Ordinance no 3 of 2018) so repealed, shall
be deemed to have been issued, clone or taken under the corresponding provision of
this Act.
D.M. JAMATIA
LR 85 SECY, LAW
GOVERNMENT OF TRIPURA
Printed at the Tripura Government Press, Agartala. 5

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