LexThe Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 10 ¼d½ iathd`r la[;k&;w0,0@Mh0vks0&30@2018&2020
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] “kqdzokj] 05 tuojh 2018 bZ0
ikS’k 15] 1939 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 20@fo/kk;h ,oa lalnh; dk;Z@2017
nsgjknwu] 05 tuojh] 2018
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk
ikfjr mRrjk[k.M vk/kkj ¼foRrh; vkSj vU; lgkf;fd;ksa] izlqfo/kkvksa vkSj lsokvksa dk yf{kr ifjnku½ fo/ks;d]
2017 dks fnukad 03 tuojh] 2018 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 04 lu 2018
ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ksa] izlqfo/kkvksa vkSj lsokvksa dk yf{kr ifjnku½
vf/kfu;e] 2017
¼mÙkjk[k.M vf/kfu;e la[;k 04 o"kZ] 2018½
mÙkjk[k.M jkT; esa fuokl djus okys O;fDr;ksaa dks fof'k"V igpku la[;k leuqnsf'kr djus rFkk
lq'kklu ds :i esa n{k] ikjn'khZ vkSj lgkf;fd;ks a] izlqfo/kkvksa vkSj lsokvksa ds yf{kr ifjnku ds fy, jkT;
dh lafpr fuf/k ls O;; m ixr fd;s tkus dk mica/k djus rFkk mlls lEcfU/kr vkSj mlds vkuq"kafxd
fo"k;ksa dk mica/k djus gsrq
vf/kfu;e
Hkkjr x.kjkT; ds vM+lBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer fd;k tkrk gS%&
laf{kIr uke]
foLrkj vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU;
lgkf;fd;ksa] izlqfo/kkvksa vkSj lsokvksa dk yf{kr ifjnku½ vf/kfu;e] 2017 gSA
¼2½ bldk foLrkj lEiw.kZ mÙkjk[k.M esa gksxkA
¼3½ ;g ml rkjh[k dks izo``Ùk gksxk tks jkT; ljdkj jkti= esa vf/klwpuk }kjk
fu;r djs vkSj bl vf/kfu;e ds fHkUu&fHkUUk mica/kksa ds fy, fHkUu&fHkUUk
rkjh[ksa fu;r dh tk ldsxh vkSj ,sls fdlh mic a/k esa bl vf/kfu;e ds izkjEHk
ds izfr fdlh funsZ'k dk vFkkZUo;u ml mica/k ds izfr funsZ'k ds :i esa yxk;k
tk,xkA
ifjHkk"kk,a 2- ¼1½ bl vf/kfu;e esa] tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks&
¼d½ ^^vk/kkj la[;k** ls dsUnzh; vf/kfu;e dh /kkjk 3 ds v/khu O;fDr dks tkjh
fd;k x;k igpku la[;kad vfHkizsr gS;
¼[k½ ^^jkT; ljdkj dk vfHkdj.k** ls mÙkjk[k.M jkT; esa fdlh dsUnzh; vFkok
jkT; fof/k }kjk LFkkfir ;k xfBr dksbZ izkf/kdkjh ;k fudk; vfHkizsr gS]
ftlesa LFkkuh; fudk; vkSj dksbZ vU; fudk; tks jkT; ljdkj ds LokfeRo
;k fu;a=.k esa gS] lfEefyr gS vkSj blesa ,sls fudk; ftudh lajpuk vkSj
iz'kklu v/;kof/kd :i ls jkT; ljdkj ds fu;a=.k esa gks;
¼x½ ^^vf/kizek.ku** ls ,slh izfdz;k vfHkizsr gS ftlds }kjk fdlh O;fDr dh
tulkaf[;dh; lwpuk ;k ck;kseSfV~d lwpuk lfgr vk/kkj la[;k] dsUnzh;
igpku vkadM+s fu{ksikxkj dks] mlds lR;kiu gsrq izLrqr dh tkrh gS vkSj
,slk fu{ksikxkj mlds ikl miyC/k tkudkjh ds vk/kkj ij mldh 'kq)rk
;k deh lR;kfir djrk gS;
¼?k½ ^^izlqfo/kk** ls fdlh O;fDRk ;k O;fDr;ksa ds lewg dks iznÙk udn ;k oLrq ds
:i esa dksbZ lgwfy;r] nku] buke] vuqrks"k ;k lank; vkSj blds vUrxZr
,slh vU; izlqfo/kk,a tks jkT; ljdkj }kjk le;≤ ij vf/klwfpr dh
tk,a] vfHkizsr gS;
¼³½ ^^ck;kseSfVªd lwpuk** ls QksVks] maxyh Nki] vkb fjl LdSu ;k fdlh O;fDr ds
vU; ,sls tSfod izrhd vfHkizsr gS tks dsUnzh; vf/kfu;e }kjk fofgr fd;k
tk; ;
¼p½ ^^dsUnzh; vf/kfu;e] ls vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ksa] izlqfo/kkvksa vkSj
lsokvksa dk yf{kr ifjnku½ vf/kfu;e] 2016 ¼dsUnzh; vf/kfu;e la[;k 18 o’kZ
2016½ vfHkizsr gS;
-------------------------------------------------------------
¿mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ksa] izlqfo/kkvksa vkSj lsokvksa dk yf{kr ifjnku½ vf/kfu;e] 2017À
¼N½ ^^dsUnzh; igpku vkadM+s fu{ksikxkj** ls ,d ;k vf/kd voLFkkuksa esa ,slk
dsUnzh;d``r vkadM+k vk/kkj] ftlesa vk/kkj la[;kad /kkjdksa dks rRleku
tulkaf[;dh; lwpuk vkSj ck;kseSfVªd lwpuk rFkk mlls lEcfU/kr vU;
lwpuk ds lkFk ,sls O;fDr dks tkjh fd, x, lHkh vk/kkj la[;kad varfoZ"V
gS; vfHkizsr gS;
¼t½ ^^lesfdr fuf/k** ls mÙkjk[k.M dh lesfdr fuf/k vfHkizsr gS;
¼>½ ^^tulkaf[;dh;** ls fdlh O;fDr ds lECkU/k esa uke] tUe] rkjh[k] irk vkSj
vU; tkudkjh] tks vk/kkj la[;k tkjh djus ds iz;kstu ds fy, dsUnzh;
vf/kfu;e }kjk fofufnZ"V dh tk,a] vfHkizsr gS ; ijUrq blds vUrxZr ewyoa'k]
/keZ] tkfr] tutkfr] tkfr;rk] Hkk"kk] gdnkjh] vk; ;k fpfdRlk bfrgkl ds
vfHkys[k ugha gksaxs;
¼¥½ ^^ukekadu** ls ,slh izfdz;k vfHkizsr gS tks bl vf/kfu;e ds v/khu ,sls
O;fDr;ksa dks vk/kkj la[;k,a tkjh djus ds iz;kstu ds fy, ukekadu djus
okyh vfHkdj.kksa }kjk O;fDr;ksa ls tulakf[;dh; vkSj ck;kseSfVªd lwpuk
,df=r djus ds fy, dsUnzh; vf/kfu;e }kjk fofufnZ"V dh tk; ;
¼V½ ^^ljdkj** ;k ^^jkT; ljdkj** ls mÙkjk[k.M dh ljdkj vfHkizsr gS;
¼B½ ^fofgr* ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr izfdz;k
vfHkizsr gS;
¼M½ ^^lsok** ls fdlh O;fDr ;k O;fDr;ksa ds lewg dks fdlh Hkh :i esa iznÙk dksbZ
O;oLFkk] lqfo/kk] mi;ksfxrk ;k dksbZ vU; lgk;rk vkSj blds vUrxZr ,slh
vU; lsok,a] tks jkT; ljdkj }kjk vf/klwfpr dh tk; ; vfHkizsr gS;
¼<½ ^lgkf;dh* ls fdlh O;fDr ;k O;fDr;ksa ds lewg dks udn ;k oLrq esa fdlh
Hkh :i esa lgk;rk] leFkZu] vuqnku] vkfFkZd lgk;rk ;k fofu;ksx vfHkizsr gS
vkSj blds vUrxZr ,slh vU; lgkf;fd;ka gS tks jkT; ljdkj }kjk
le;≤ ij vf/klwfpr dh tk; ;
¼2½ mu 'kCnksa vkSj inksa ds] tks bl vf/kfu;e es iz;qDr gSa vkSj blesa ifjHkkf"kr
ugha fd, x, gSa] ds ogh vFkZ gksaxs tks dsUnzh; vf/kfu;e esa dze'k% muds fy,
fn, x, gSaA
dfri;
lgkf;fd;ksa]
izlqfo/kkvksa vkSj
lsokvksa bR;kfn
dh izkfIr ds
fy, vko';d
vk/kkj la[;k
dk izek.k
3- ;FkkfLFkfr] jkT; ljdkj ;k jkT; ljdkj dh dksbZ ,tsalh fdlh lgk;d lgkf;dh]
izlqfo/kk ;k lsok ds fy, ftldk O;; lafpr fuf/k ls mixr fd;k tkrk gS ;k mlls
izkfIr mldk Hkkx gksrh gS] dh 'krZ ds :i esa fdlh O;fDr dh igpku fl) djus ds
iz;kstu ds fy, ;g vis{kk dj ldsxh fd ,sls O;fDr dk vfHkizek.ku djk;k tk, ;k
vk/kkj la[;k /kkj.k djus dk lcwr fn;k tk, ;k ,sls O;fDr dh n'kk esa ftldks dksbZ
vk/kkj la[;k leuqnsf'kr ugha dh xbZ gS ,slk O;fDr ukekadu ds fy, vkosnu djrk
gS;
ijUrq ;g fd fdlh O;fDr dks vk/kkj la[;k leuqnsf'kr ugha dh xbZ gS
rks O;fDr dks lgkf;dh] izlqfo/kk ;k lsok ds ifjnku ds fy, oSdfYid vkSj O;ogk;Z
igpku dk lk/ku izLFkkfir fd;k tk jgk gSA
jkT; ljdkj
}kjk Ldheksa dks
vf/klwfpr
djuk
4- jkT; ljdkj bl vf/kfu;e ds izkjEHk gksus dh rkjh[k ls rhu ekg dh vof/k ds Hkhrj
vkSj rnksijkUr lEk;≤ ij /kkjk 3 ds vuqlkj visf{kr ,slh izkf/kdkfjrk ;k iqf"V
ftlds fy, Ldheksa] lgkf;dh] ykHkksa ;k lsokvksa dh lwph dks vf/klwfpr dj ldsxh]
ftlds fy, vk/kkj la[;k fdlh O;fDr dh igpku dk vf/kd`r izek.k gksxhA
-------------------------------------------------------
¿mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ksa] izlqfo/kkvksa vkSj lsokvksa dk yf{kr ifjnku½ vf/kfu;e] 2017À
dsUnzh;
vf/kfu;e ds
v/;k; rhu
vkSj N% dk
ykxw gksuk
5- dsUnzh; vf/kfu;e ds v/;k; rhu vkSj N% ds mica/k ;Fkko';d ifjorZuksa ds lkFk bl
vf/kfu;e ds v/khu izkf/kdkfjrk ds fy, ykxw gksaxsA
bl vf/kfu;e
ds mica/kks dk
vU; fof/k;ksa ds
vfrfjDr gksuk
6- bl vf/kfu;e ds mica/k] RkRle; izo``r fdlh vU; fof/k ds vfrfjDr gksaxs] u fd mlds
vYihdj.k esaA
ln~~HkkoiwoZd dh
xbZ dkjZokbZ ds
fy, laj{k.k
7- bl vf/kfu;e ;k mlds v/khu cuk, x;s fu;e ds v/khu lnHkkoiwoZd dh xbZ ;k dh
tkus okyh vk'kf;r fdlh ckr ds fy, dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd
dk;Zokgh jkT; ljdkj vFkok fdlh vf/kdkjh ;k vU; deZpkjh ds fo:) ugha gksaxsA
fu;e cukus dh
'kfDr
8- ¼1½ jkT; ljdkj bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds fy, vf/klwpuk
}kjk fu;e cuk ldsxhA
¼2½ fof'k"Vr;k vkSj iwoZxkeh 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls
fu;e fuEufyf[kr lHkh ;k fdUgh fo"k;ksa ds fy, micfU/kr fd;s tk ldsaxs]
vFkkZr&
¼d½ fofHkUu izlqfo/kk,a] lgk;fd;ka] lsok,a vkSj vU; iz;kstu ftuds fy, vk/kkj
la[;k iz;qDr dh tk ldrh gS] iznku djus ;k izkIr djus ds iz;kstu ds fy,
vk/kkj la[;kvksa ds mi;ksx dh jhfr;
¼[k½ dksbZ vU; fo"k ; tks fofufnZ"V fd;k tkuk gS ;k fofufnZ"V fd;k tk, ;k
ftldh ckor fu;eksa }kjk micU/k fd;k tkuk gS ;k micU/k fd;k tk,;
¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e] cuk, tkus ds i'pkr~~
;Fkk'kh?kz fo/kku lHkk ds le{k tc og l= esa gks] j[kk tk,xkA
dfBukbZ;ksa dks
nwj djus dh
'kfDr
9- ¼1½ ;fn bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa dksbZ dfBukbZ miUu gksrh gS
rks jkT; ljdkj jkti= esa izdkf'kr vkns'k }kjk ,sls micU/k dj ldsxh tks bl
vf/kfu;e ds micU/kksa ls valxr u gksa vkSj tks ml dfBukbZ dks nwj djus ds
fy, vko';d izrhr gksa(
ijUrq ;g fd bl /kkjk ds v/khu ,slk dksbZ vkns'k] bl vf/kfu;e ds
izkjEHk ls nks o"kZ dh vof/k ds volku ds i'pkr~~ ugha fd;k tk,xkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k] b lds cuk;s tkus ds i'pkr~~
;Fkk'kh?kz] fo/kkulHkk ds le{k j[kk tk,xkA
&&&
Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and
Services) Act, 2017
( Act No. 04 of 2018)
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 entirely from the Consolidated Fund of State, to individuals residing in the
State of Uttarakhand Using Aadhar number as sole proof of establishing identity of an individual and for matters
connected therewith or incidental thereto:-
(Be it enacted by the Uttarakhand Legislative Assembly in the Sixty-eighth Year of the Republic of India) as follows:-
Short title,
extent and
Commencement
1. 1. This Act may be called the Uttarakhand Aadhar (Targeted Delivery of
Financial and Other Subsidies, Benefits and Services) Act, 2017.
2. It extends to the whole of the State of Uttarakhand.
3. It shall come into for ce on such date, as the Governmen t may, by
notification in the Of ficial Gaz ette appoint; and different dates may be
appointed for different provisions of this Act and any reference in any such
provision to the commencement of t his Act shal l be construed as a
reference to the commencement of that provision.
Definitions 2. (1) In this Act, unless the context requires otherwise,-
(a) "Aadhar 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 Uttarakhand
including the local bodies, and any other body owned and controlled by the
State Governmen t and includes th e bodies whose composition and
administration are predominantly controlled by the State Government;
(c) "authentication" means the process by which the Aadhar 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 g roup 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 Aadhar (Targeted Delivery of Financial and
Other Subsidies, Benefits and Services) Act, 2016 (central Act No. 18 of
2016);
--------------------------------------------------------------
{the Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and S ervices) Act,
2017}
(g) "Central Identities Data Repository" means a centralized database in one or
more locations contain ing all Aadhar numbers issued to Aadhar 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
Uttarakhand;
(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 d emographic and biometric
information from individual s by the enrolling agencies for the purpose of
issuing Aadhar number to individual as provided under the Central Act;
(k) "Government" or "State Government" means the Government of
Uttarakhand;
(k) "prescribed" means prescribed by rules made under this Act;
(l) "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;
(m) "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.
Proof of
Aadhar
number
necessary for
receipt of
certain
subsidies
benefits and
services
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 o f the State
Government, require that such individual undergo authentication, or furnish proof
of possession of Aadhar number or, in the case of an individual to whom no Aadhar
number has been assigned, such individual makes an application for enrolment:
Provided that , till such time an Aadhar 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.
Notifying
Schemes by
State
Government
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 as per section 3.
-----------------------------------------------------
{the Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act,
2017}
Application of
Chapters III
and VI of
Central Act
5. The provisions of Chapter III and Chapter VI of the Central Act shall mutatis
mutandis apply to authentication under this Act.
Act to be in
addition and
not in
derogation of
any other law
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.
Protection of
action taken in
good faith
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 rules
made thereunder.
Power to make
rules
8. (1) 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 Aadhar number for the purposes of
providing or availing of various subsidies, benefits, services and other
purposes for which Aadhar 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.
Power to
remove
difficulty
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 Official
Gazette, do anything not inconsistent with the provisions of this Act, which
appears to it to be ne cessary 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.
&&&&&&&&&&&