No. 1323
Registered
No. N.E.
930.
GAZETTE
Published
by Authority
EXTRAORDINARY ISSUE
Agartala, Monday,
December 17,
2018A. D.
Agrahayana 26, 1940S. 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
Short title and commencement Definition
[THE
TRIPURAACTNO.9OF
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,
benefitstothe
individuals
residing intheState of
Tripura using
Aadhaar number as a sole
identifier,
and for matters
connected
therewith and
incidental thereto. WHEREAS itis
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 theState 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, andany 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
informationor
biometric
information of an
individual is
submitted to the Central
Identities Data
Repository
for its
verification and such
Repository
verifies the correctness, orthelack
thereof, on
the basis of
information available
with
it;
"benefit" means
any
advantage, gift, reward,
relief or
payment,
in
cash or
kind, provided toan
individualor
groupof
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
attributesofanindividual
specified
by
the Central
Act;
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 tothename,dateof
birth, address and other
relevant information of an
individual as
per
the
provisions
of Central Act, butshallnotinclude race,
religion,
caste, tribe,
ethnicity,
language,
records
of entitlement,
incomeormedical
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
rulesmadeunder 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
anyform of
aid, support, grant, Subventionor
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 themundertheCentralAct. The State
Government or,
as the case
may be, any
agency
of the State
Government may, for the purpose of
establishing identity
ofan
individualasa
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 thecaseofan
individualto
whomno
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.
3
Notifying
Schemes by
State Government Application of Chapters IIIandVI of
Central Act.
4
Notwithstanding such
repeal, any
notificationor
order issued,
anything doneor
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