The UTTAR PRADESH AADHAAR ACT, 2017

No. 2704(2)/LXXIX-V-1-17-1(Ka) 25/17 
Dated Lucknow, January 6, 2018 
 In pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is 
pleased to order the publication of the following English translation of the Uttar Pradesh Aadhaar 
(Vittiya Aur Anya Sahayikiyon, Prasuvidhaon Aur Sewaon Ka Lakshit Paridan) Adhiniyam, 2017 
(Uttar Pradesh Adhiniyam Sankhya 8 of 2018) as passed by the Uttar Pradesh Legislature and 
assented to by the Governor on January 5, 2018 :- 
 
THE UTTAR PRADESH AADHAAR (TARGETED DELIVERY OF FINANCIAL AND 
OTHER SUBSIDIES, BENEFITS AND SERVICES) ACT, 2017 
(U.P. Act No. 8 of 2018) 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to provide for, as a good governance measure, efficient, transparent, and targeted delivery of 
subsidies, benefits and services, the expenditure for which is incurred entirely from the Consolidated 
Fund of the State, to the individuals residing in the State of Uttar Pradesh using Aadhaar as a sole 
identifier, and for matters connected therewith and incidental thereto. 
 
  IT IS HEREBY enacted in the Sixty-eighth Year of the Republic of India as follows: - 
 
1. (1) This Act may be called the Uttar Pradesh Aadhaar (Targeted Delivery of Financial and 
Other Subsidies, Benefits and Services) Act, 2017. 
 
(2) It extends to the whole of Uttar Pradesh. 
 
(3) It shall come into force on such date as the State Government may, by notification in the 
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. 
 
2. (1) In this Act, unless the context otherwise requires, - 
(a) "Aadhaar number" means an identification number issued to an individual under 
section 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 Uttar Pradesh 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 Government, from time to time; 
(e) "biometric information" means photograph, finger print, Iris scan, or such other 
biological attributes of an individual specified by the Central Act. 
(f) "Central Act" means the Aadhaar (Targeted Delivery of Financial and Other Subsidies, 
Benefits and Services) Act, 2016; 
(g) "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; 
Short title, 
extent and 
commence
ment 
 18 of 
 2016. 
Definitions 
(h) "Consolidated Fund" means a Consolidated Fund of the State of Uttar Pradesh; 
(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 
entitlement, income or medical history; 
(j) "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) "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; 
(l) "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 State Government, from time to time. 
 
(2) Words and expressions used in this Act but not defined hereinabove shall have the same 
meanings as respectively assigned to them under the Central Act. 
 
3. 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 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, benefit or service. 
 
4. The State 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 
services for which such authentication or proof is required under section 3. 
 
 
5.  The provisions of Chapter III and Chapter VI of the Central Act shall mutatis mutandis apply 
to authentication under this Act. 
 
 
 
 
6. 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. 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. 
 
 
8. (1) The State Government may, by notification in the Gazette, make rules to carry out the 
provisions of this Act. 
Proof of 
Aadhaar 
number 
necessary for 
receipt of 
certain 
subsidies, 
benefits and 
services, etc. 
Notifying 
Schemes by 
State 
Government 
Application 
of 
Chapters III 
and VI of  
CentralAct. 
Power to 
make 
Rules. 
Protection of 
action taken 
in good faith. 
 
Act to be in 
addition and 
not in  
derogation 
of anyother 
law. 
 
(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 
each House of the State Legislature, while it is in session for a total period of thirty 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, both Houses agree in making any modification in any rule or both Houses agree 
that rule should not be made, and notify their decision to that effect in the 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.(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government 
may, as occasion arises, by an order published in the Gazette, make such provision 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) shall be laid, as soon as may be, after it is made, 
before each House of the State Legislature. 
____________ 
 
STATEMENT OF OBJECTS AND REASONS 
 
The correct identification of targeted beneficiaries for delivery of various subsidies, benefits, 
services, grants, wages and other social benefits schemes which are funded from the consolidated 
fund of the State of Uttar Pradesh is critical to the effective implementation of these programs. Such 
correct targeting of programs would facilitate complete coverage for certain categories of persons 
such as women, children, senior citizens, persons with disabilities, migrated, unskilled and 
unorganised workers and nomadic tribes, etc. A credible system to authenticate the identity of 
beneficiaries would further ensure that the subsidies, benefits and services reach to the intended 
beneficiaries. 
The Government of India has enacted the Aadhaar (Targeted Delivery of Financial and other 
Subsidies, Benefits and services) Act, 2016 for delivery of various subsidies, benefits, services, 
grants, wages and other social benefit scheme which are funded from the Consolidated Fund of India. 
As per section 57 of the said Act, it does not prevent the use of Aadhaar number for establishing the 
identity of an individual for any purpose by the State Government. Accordingly, it is required to have 
State’s own Act for linking the use of Aadhaar identification for delivery of various subsidies, 
benefits, services, grants, wages and other social benefit schemes which are funded from the 
Consolidated fund of the State of Uttar Pradesh. 
In view of the above it has been decided to make a law to provide for, as a good governance 
measure, efficient, transparent, and targeted delivery of subsidies, benefits and services, the 
expenditure for which is incurred entirely from the Consolidated Fund of the State, to the individuals 
Power to 
remove 
difficulty 
residing in the State of Uttar Pradesh using Aadhaar as a sole identifier, and for matters connected 
therewith and incidental thereto. 
The Uttar Pradesh Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits 
and Services) Bill, 2017 is introduced accordingly.   
               
                                                              
By Order, 
VIRENDRA KUMAR SRIVASTAVA, 
Pramukh Sachiv 
 
 

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