dze l[a ;k& 10 ¼d½ iathd`r l[a ;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
ngs jknuw ] "kqdzokj] 05 tuojh 2018 bZ0
ik'S 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
ngs jknuw ] 05 tuojh] 2018
vf/klwpuk
fofo/k
**Hkkjr dk lfa o/kku** ds vuqPNns 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M vk/kkj ¼foRrh; vkjS vU; lgkf;fd;kas] ilz fq o/kkvkas vkjS los kvkas dk yf{kr ifjnku½ fo/ks;d] 2017 dk s fnukad 03 tuojh] 2018 dk s vuqefr inz ku dh vkjS og mRrjk[k.M vf/kfu;e l[a ;k 04 lu 2018 ds :i es a loZ&lk/kkj.k dh lpw ukFk Z bl vf/klpw uk }kjk idz kf"kr fd;k tkrk gSA
1
mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ks]a ilz qfo/kkvkas vkSj los kvkas dk yf{kr ifjnku½ vf/kfu;e] 2017
¼mÙkjk[k.M vf/kfu;e l[a ;k 04 o"kZ] 2018½
mÙkjk[k.M jkT; es a fuokl djus okys O;fDr;ksa a dk s fof'k"V igpku l[a ;k leuqnsf'kr djus rFkk l'q kklu ds :i eas n{k] ikjn'khZ vkjS lgkf;fd;ksa] ilz fq o/kkvkas vkSj los kvkas ds yf{kr ifjnku ds fy, jkT; dh lfa pr fuf/k l s O;; mixr fd;s tkus dk mic/a k djus rFkk mll s lEcfU/kr vkSj mlds vkuq"kfa xd fo"k;kas dk mic/a k djus gsrq
| 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;ks]a izlqfo/kkvks a vkSj los kvks a dk yf{kr ifjnku½ vf/kfu;e] 2017 gSA ¼2½ bldk foLrkj lEiw.kZ mÙkjk[k.M es a gksxkA ¼3½ ;g ml rkjh[k dks izo`Ùk gksxk tks jkT; ljdkj jkti= es a vf/klwpuk }kjk fu;r dj s vkSj bl vf/kfu;e ds fHkUu&fHkUUk mica/kksa ds fy, fHkUu&fHkUUk rkjh[ks a fu;r dh tk ldsxh vkSj ,sls fdlh mica/k es a bl vf/kfu;e ds izkjEHk ds izfr fdlh funsZ'k dk vFkkZUo;u ml mica/k ds izfr funsZ'k ds :i es a yxk;k tk,xkA |
| ifjHkk"kk,a | 2- | ¼1½ bl vf/kfu;e es]a 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 vfHkizrs gS; ¼[k½ ^^jkT; ljdkj dk vfHkdj.k** ls mÙkjk[k.M jkT; es a fdlh dsUnzh; vFkok jkT; fof/k }kjk LFkkfir ;k xfBr dksb Z izkf/kdkjh ;k fudk; vfHkizrs gS] ftles a LFkkuh; fudk; vkSj dksb Z vU; fudk; tks jkT; ljdkj ds LokfeRo ;k fu;a=.k es a gS] lfEefyr gS vkSj blesa ,sls fudk; ftudh lajpuk vkSj iz'kklu v/;kof/kd :i ls jkT; ljdkj ds fu;a=.k es a gks; ¼x½ ^^vf/kizek.ku** ls ,slh izfdz;k vfHkizrs 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 gsr q izLrrq dh tkrh gS vkSj ,slk fu{ksikxkj mlds ikl miyC/k tkudkjh ds vk/kkj ij mldh 'k)q rk ;k deh lR;kfir djrk gS; ¼?k½ ^^izlqfo/kk** ls fdlh O;fDRk ;k O;fDr;ks a ds lewg dks iznÙk udn ;k oLrq ds :i es a dksbZ lgwfy;r] nku] buke] vuqrks"k ;k lank; vkSj blds vUrxrZ ,slh vU; izlqfo/kk,a tks jkT; ljdkj }kjk le;≤ ij vf/klwfpr dh tk,a] vfHkizrs gS; ¼³½ ^^ck;kseSfVªd lwpuk** ls QksVk]s mxa yh Nki] vkbfjl LdSu ;k fdlh O;fDr ds vU; ,sls tSfod izrhd vfHkizsr gS tks dsUnzh; vf/kfu;e }kjk fofgr fd;k tk; ; ¼p½ ^^dsUnhz ; vf/kfu;e] ls vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ks]a izlqfo/kkvks a vkSj lsokvks a dk yf{kr ifjnku½ vf/kfu;e] 2016 ¼dsUnzh; vf/kfu;e la[;k 18 o’kZ 2016½ vfHkizrs gS; |
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2
¿mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ks]a izlqfo/kkvks a vkSj lsokvks a dk yf{kr ifjnku½ vf/kfu;e] 2017À ¼ N½ ^^dsUnhz ; igpku vkadM+ s fu{ksikxkj** ls ,d ;k vf/kd voLFkkuksa es a ,slk dsUnzh;dr̀ vkadM+k vk/kkj] ftles a 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 varfo"Z V
gS; vfHkizrs gS;
¼t½ ^^lesfdr fuf/k** ls mÙkjk[k.M dh lesfdr fuf/k vfHkizrs gS;
¼>½ ^^tulkaf[;dh;** ls fdlh O;fDr ds lECkU/k es a uke] tUe] rkjh[k] irk vkSj vU; tkudkjh] tks vk/kkj la[;k tkjh dju s ds iz;kstu ds fy, dsUnzh;
vf/kfu;e }kjk fofufnZ"V dh tk,a] vfHkizrs gS; ijUrq blds vUrxrZ ewyoa'k]
/keZ] tkfr] tutkfr] tkfr;rk] Hkk"kk] gdnkjh] vk; ;k fpfdRlk bfrgkl ds
vfHkys[k ugha gksxa s;
¼¥½ ^^ukekadu** ls ,slh izfdz;k vfHkizrs gS tks bl vf/kfu;e ds v/khu ,sls
O;fDr;ks a dks vk/kkj la[;k,a tkjh dju s ds iz;kstu ds fy, ukekadu dju s
okyh vfHkdj.kks a }kjk O;fDr;ks a ls tulakf[;dh; vkSj ck;kseSfVªd lwpuk
,df=r dju s ds fy, dsUnzh; vf/kfu;e }kjk fofufnZ"V dh tk; ;
¼V½ ^^ljdkj** ;k ^^jkT; ljdkj** ls mÙkjk[k.M dh ljdkj vfHkizrs gS;
¼B½ ^fofgr* ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eks a }kjk fofgr izfdz;k
vfHkizrs gS;
¼M½ ^^lsok** ls fdlh O;fDr ;k O;fDr;ks a ds lewg dks fdlh Hkh :i es a iznÙk dksbZ O;oLFkk] lqfo/kk] mi;ksfxrk ;k dksb Z vU; lgk;rk vkSj blds vUrxZr ,slh
vU; lsok,a] tks jkT; ljdkj }kjk vf/klfw pr dh tk; ; vfHkizrs gS;
¼<½ ^lgkf;dh* ls fdlh O;fDr ;k O;fDr;ks a ds lewg dks udn ;k oLrq es a fdlh
Hkh :i es a lgk;rk] leFkZu] vuqnku] vkfFkZd lgk;rk ;k fofu;ksx vfHkizrs gS
vkSj blds vUrxZr ,slh vU; lgkf;fd;ka gS tks jkT; ljdkj }kjk
le;≤ ij vf/klwfpr dh tk; ;
¼2½ mu 'kCnks a vkSj inks a ds] tks bl vf/kfu;e es iz;qDr gSa vkSj bles a ifjHkkf"kr ugha fd, x, gSa] ds ogh vFkZ gksxa s tks dsUnzh; vf/kfu;e es a dze'k% muds fy, fn, x, gSaA
dfri; 3- ;F kkfLFkfr] jkT; ljdkj ;k jkT; ljdkj dh dksb Z ,tsalh fdlh lgk;d lgkf;dh] lgkf;fd;ks]a izlqfo/kk ;k lsok ds fy, ftldk O;; lafpr fuf/k ls mixr fd;k tkrk gS ;k mlls izlqfo/kkvks a vkSj izkfIr mldk Hkkx gksrh gS] dh 'krZ ds :i es a fdlh O;fDr dh igpku fl) dju s ds lsokvks a bR;kfn iz;kstu ds fy, ;g vis{kk dj ldsxh fd ,sls O;fDr dk vfHkizek.ku djk;k tk, ;k dh izkfIr ds vk/kkj la[;k /kkj.k dju s dk lcwr fn;k tk, ;k ,sls O;fDr dh n'kk es a ftldks dksb Z fy, vko';d vk/kkj la[;k leuqnsf'kr ugha dh xbZ gS ,slk O;fDr ukekadu ds fy, vkosnu djrk vk/kkj la[;k gS;
dk izek.k
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 4- jkT; ljdkj bl vf/kfu;e ds izkjEHk gksu s dh rkjh[k ls rhu ekg dh vof/k ds Hkhrj }kjk Ldheks a dks vkSj rnksijkUr lEk;≤ ij /kkjk 3 ds vuqlkj visf{kr ,slh izkf/kdkfjrk ;k iqf"V vf/klfw pr ftlds fy, Ldheks]a lgkf;dh] ykHkks a ;k lsokvks a dh lwph dks vf/klfw pr dj ldsxh] djuk ftlds fy, vk/kkj la[;k fdlh O;fDr dh igpku dk vf/kd̀r izek.k gksxhA
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3
¿mÙkjk[k.M vk/kkj ¼foÙkh; vkSj vU; lgkf;fd;ks]a izlqfo/kkvks a vkSj lsokvks a dk yf{kr ifjnku½ vf/kfu;e] 2017À
| dsUnzh; vf/kfu;e ds v/;k; rhu vkSj N% dk ykx w gksuk | 5- | dsUnzh ; vf/kfu;e ds v/;k; rhu vkSj N% ds mica/k ;Fkko';d ifjoruZ ks a ds lkFk bl vf/kfu;e ds v/khu izkf/kdkfjrk ds fy, ykx w gksxa sA | |
| bl vf/kfu;e ds mica/kks dk vU; fof/k;ks a ds vfrfjDr gksuk | 6- | bl vf/kfu;e ds mica/k] RkRle; izo`r fdlh vU; fof/k ds vfrfjDr gksxa s] 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 lnHkkoiwodZ 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 gksxa sA |
| fu;e cukus dh 'kfDr | 8- | ¼1½ jkT; ljdkj bl vf/kfu;e ds mica/kksa dks dk;kZfUor dju s ds fy, vf/klpw uk }kjk fu;e cuk ldsxhA ¼2½ fof'k"Vr;k vkSj iwoxZ keh 'kfDr;ks a dh O;kidrk ij izfrdwy izHkko Mky s fcuk] ,sls fu;e fuEufyf[kr lHkh ;k fdUgh fo"k;ks a ds fy, micfU/kr fd;s tk ldsxa s] 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 dju s ;k izkIr dju s ds iz;kstu ds fy, vk/kkj la[;kvks a ds mi;ksx dh jhfr; ¼[k½ dksb Z vU; fo"k; tks fofufnZ"V fd;k tkuk gS ;k fofufnZ"V fd;k tk, ;k ftldh ckor fu;eks a }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?k z fo/kku lHkk ds le{k tc og l= es a gks] j[kk tk,xkA |
| dfBukbZ;ks a dks nwj dju s dh 'kfDr | 9- | ¼1½ ;fn bl vf/kfu;e ds mica/kksa dks izHkkoh dju s es a dksb Z dfBukbZ miUu gksrh gS rks jkT; ljdkj jkti= es a izdkf'kr vkns'k }kjk ,sls micU/k dj ldsxh tks bl vf/kfu;e ds micU/kksa ls valxr u gks a vkSj tks ml dfBukbZ dks nwj dju s ds fy, vko';d izrhr gksa( ijUrq ;g fd bl /kkjk ds v/khu ,slk dksb Z 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] blds cuk;s tkus ds i'pkr~~ ;Fkk'kh?k]z fo/kkulHkk ds le{k j[kk tk,xkA |
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4
Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
( Act No. 04 of 2018)
An
| 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 force on such date, as the Government may, by notification in the Official 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. |
| 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 Government and includes the 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 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 Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (central Act No. 18 of 2016); |
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5
{the Uttarakhand Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017}
| (g) "Central Identities Data Repository" means a centralized database in one or more locations containing 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 demographic and biometric information from individuals 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 of 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. |
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6
{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 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) of this section shall be laid, as soon as may be, after it is made, before State Legislature. |
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7