I1ARYAKA GOVT. GAl. (EXTRA.). ~1AR. 29. 2()17 (CHTR. x. 1939 SAKAl 1 " _J
PART-I
HARYA:\ . .\. GOVER:\:\lE:\T
LAW A~D I.EC,ISLAT1\'E OEPART\1E"JT
:\otification
The 29th March. 2017
="10. Leg.6/2017.- The following Ad of the Legislature of the State of I laryana received
the assent of the Governor of Haryana on the 23rd March, 2017 and is hereby published for
general information:-
HARYA:\A ACT :\0. 6 OF 2017
THE HARYA="IA AADHAAR (TARGETED DELIVERY 01; FI:\A="ICIAL A="ID OTHER
Sl BSIDIES. BE:\EFITS A="ID SERVICES) ACT. 2017
A\;
ACT
10 providefor. as a good governance. cttic icnt, transpurent and targeted deliverv of
subsidies, benefits and services. the expenditure jor which is incurred entirely front the
Consolidated Fund 0.( State, to individuals residing in the State 01' Harvana using Aadhaar
number as <ole proof of establishing identity (!f an individual and .till' mailers connected
therewith 01' incidental thereto.
Be it enacted hy the Legislature of the State of Haryana in the Sixty-eighth Year of the
Republic of India as tallows :-
1. ( 1 ) This Act may be called the Haryana Aadhaar (Targeted Delivery of Financial and
Other Subsidies. Benefits and Services) Act. 2017.
(2) It extends to the whole of the State of Haryana,
(3) It shall come into force on such date. as the Government may. by notification in
the Official Gazette. appoint: and different dates may he appointed for different provisions of
this Act and any reference in any such provision tel the commencement of this Act shall be
construed as a reference to the commencement of that provision.
2. (1) Tn this Act. unless the context otherwise requires.-
(a) "agency of Government' means any authority or body established or
constituted by any Central or State law in the State of Haryana including the
local bodies and any other belli), owned and controlled by the Government
and includes the bodies whose composition and administration are
predominantly controlled by the Government:
(b) "benefit" means any advantage. gift. rev. ard, 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 Government. from time to time:
(C) "Central Act" means the Aadhaar (Targeted Delivery of Financial and Other
Subsidies. Benefits and Services: Act. 2UI6 (Central Act IX 0(2016):
(d) "Consolidated Fund" means the Consolidated Fund of the State of Haryana:
(e) "Government" means the GO\ ernrnent of the State of Haryana:
(f) "prescribed" means prescribed by the rules made under this Act:
(g) "service" means any provision. facility. utility or any other assistance
pro\ ided in any form to an individual or group of individuals and includes
such other sen ices. as may be notified by Gel\ cmmcnt. from time to time:
(h) "subsidy" means any form of aid. SUpp011. grant, subvention or
appropriation, in cash or kind. to an individual or group of individuals and
includes such other subsidies, as may be notified by the Government, from
time to time.
Short title. extent
and
commencement.
Definitions.
HARYANA GOVT. GAZ. tEXTRA.). MAR. 29. 2017 ((‘IITR. X. 1939 SAKA) . 123
PART 7 l
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DFPARTMEN'I'
Notification
The Z‘Hh March. 2017
No. l.eg.6/2017.— The t'olloning Act of the Legislature of the State of llary aua recei\ ed
the assent of the Governor of I-laryana on the 23rd March. 2017 and is hereby published for
general infonnation:-
HARYANA AC'I' N0. 6 OF 2017
THE HARYANA \ADIIAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER
Sl'BSlDlES. BENEFITS AND SERVICES ACT. 2017
AN
ACT
In ['rnt'idufln'. tn Ll good governance effit Mil. Irilmptu‘e/n and targeted ilelit't'ljt‘ r27
subsidies. benefits um] services. the tirpt‘ntlilurv fur whit-Ii it incurred t‘IitiI'cIJ‘frnIn Iltc
('uns‘tt/itt'dh’d Fund of'StclIe, in individuals residing in the Shite of’IIa/jt'tma tiringdadhuur
tiiilnlwr ax wile prim; 1f] tic/ablixhiiig identity iglitzn iillli\'ikliltll undfiir mailers t‘Oll/It’t'lE‘tl
therewith or incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Sixty-eighth Year 0f the
Republic oflndiu as follows :—
1. t l t This Act may be called the Hat'yana Aadlutu' (Targeted Delivery oft-‘inanctal and shot: mic~ mm
Other Subsidies. Benefits and Services) Act. 2017. and
commencement.
(3) It extends to the whole of the State ol‘l-laryana.
(3) lt shall cnme into force on such date, as the Got emment 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.
2.
t l t In this Act. unless the context otherwise requires.- Definition-<-
ta) "agency of Guy ernment" means any authority or body established or
constituted by any Central or State law in the State of Huryana including the
local bodies and any other body owned and controlled by the Government
and includes the bodies \vhose composition and administration are
predominantly controlled by the Government:
(bl “benefit" means any advantage. gift. renard. relief or payment. in cash or
kind. provided to an individual or group of individtutls and includes such
other benefits. as may be notified by the Gm eminent. from time to time;
(Cl “Central Act" means the Aadhaar (‘I argcted Delivery of Financial and Other
Subsidies. Benefits and Sen icest Act. 2016 (Central Ael 18 onOlfi);
(d) “Consolidated Fund“ means the Consolidated Fund of the State of Haryana:
(e) "Govemment" means the (jotenimeut ofthe State ot‘llaryana:
(fl "prescribed“ means prescribed by the rules made under this Act:
(g) “service" means any provision. the utility or any other assistance
prmided in any fomt to an individual or group of individuals and includes
such other sen ices. as may be notified by Gmcrnment. from time to time:
(h) “subsidy“ means any form of aid. support. grant. sub\‘ention or
appropriation. in cash or kind. to an indixiduul or group of individuals and
includes such other subsidies. as may be notified by the Government. from
time to time.
124 HARYAi'lA GOVT. GAZ. (EXTRA.). :Y1AR.29. 2017 (CIITR. x. 1939 SAKA)
Proof of Aadhaar
number
necessary tor
receipt of certain
subsidies,
hen~tit, and
services. etc
\:\)titication of
schemes.
Protection of
action taken in
good faith.
P\.)\\ cr to make
rules.
Pow cr tu I emov e
dillicullY·
(2) Words and expressions used in this Act but not defined and defined in the Central
Act shall have the same meanings as respectively assigned to them under the Central Act.
3. The Government or the an agency elf the Government may. fur 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 by way of withdrawal from or the receipt therefrom forms part of the
Consolidated Fund or any fund set up hy an agency ,,1' G,,\ cmrncnt, require that such individual
undergo authentication or furnish proof (If possession of Aadhaar numher or in the case of an
individual to whom no Aadhaar number has been assigned, such individual shall make an
application for enrolment:
Provided that until Aadhaar number is assigned to an individual. the individual may be
offered alternate and viable means ofidentification for delivery of the subsidy. benefit or service.
4. The 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 SCI'. ices
for which Aadhaar number shall be an authenticated proof of identification of an individual.
5. ]';0 suit, prosecution or other legal proceeding shall lie against the Government or any officer
or other employees of the Government for anything which is in good faith done or intended to he
done under this Act or rules made thereunder.
6. (1) The GC)\ ernmcnt may. by notification in the Official Gazette. make rules to CalTY out
the purposes of this Act.
(:2) Every rule made under this Act shall be laid. as soon as may be. after it is made. before
the House of the State Legislature.
7. ( I ) If any difficulty arises in giving effect to the provisions of this Act. the Government
may, by order published in the Official Gazette. make such provisions not inconsistent with the
provisions of this Act. as may appear to be: necessary for removing the difficulty:
I'rO\ ided that. no such order shall he 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 he: laid. as soon as may. after it is made.
before the State Legislature.
KULDlP JAI~J.
Secretary to Government Haryana.
Law and Legislative Department.
551~6-l..R. H.(j.P .. Chd.
124
IIARYANA GOVT. GAZ. (EXTRAJ. MAR. 20. 2017 (CIITR. X. 193‘) SAKA!
Proof of .\adhnar
number
reee pt of certain
subsi
seniees. etc
Notification of
schemes.
Prolccllnn of
actmn taken in
good mm.
Pimcr to make
rules.
Po“ er to 1mm» e
di flieulty
12) Words and expressions used in this Act but not defined and defined in the Central
Act shall hate the same meanings as respectively . gned to them under the Central Ael.
3. The Govennnent or the an agency of the Gotemment 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 by way of withdrawal from or the receipt therefrom forms part of the
Consolidated Fund or any fund set up by an agency nme ernment. require that such individual
undergo authentication or furnish proof ofpos, .sion of Aadhaar number or in the case of an
inditidual to whom no Aadhaar number has been assigned. such individual shall make an
application for enrolment:
Provided that until Aadhaar number is assigned to an individual. the individual may be
offered alternate and viable means ofidentlfication for delivery of the subsidy. benefit or service.
4. The 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. subsid s. benefit or scnices
for which Aadhaar number shall be an authenticated proofofidentilication of an inditidual.
5. No suit. prosecution or other legal proceeding shall lie against the Government or any officer
or other employees of the (internment for anything which is in good faith done or intended to be
done under this Act or rules made thereunder.
6. I l t The Got ernment may. by notification in the Official Gazette. make rules to carry out
the purposes of this Act.
(2) Every rule made under this Act shall be laid. as soon as may be. after it is made. before
the House ofthe Slate Legislature.
7. (1) If any difficulty arises in giving effect to the provisions of this Act. the (fiovemlnent
may. by order published in the Official Gazette. make such provisions not incon. stem with the
provisions of this Act. as may appear to be necessary for removing the difficulty:
Protided that. no such order shall be made after the expiry of the period of two years
from the date ofcommcncement ofthis Act.
(3) E\ ery order made tlnder sub-section I l ) shall be laid. as soon as may. alter it is made.
before the State Legislature,
KULDIP JAIN.
Secretary to Government Haryana.
Law and Legislatiw Department.
SSlxoilnR. ll.(i.P..Lhd
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568 1I:\RYt\l\A GOVT. (iAZ. (EXTRA.). AP('. (12. 2(117 (SRVl\. 10. 1939 SAKAI
[.4Ulhorised English Translationi
HARYA'iA GOYERl'i:\lE~T
I:LECTRO~ICS Ai\[) I~FOR:\IAT10~ rECII~OI.O(jY DEPARTMExr
Notification
The 2nd August. 2(117
No. S.O. 56/H.:\. 6/2017/S. 1/2017.- In exercise ofthe powers conferred n~ sun-section (3) of section 1 of
the l Iaryana .. vadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act 2017.
(6 of 2017). the Governor of Hal') ana hereby appoints the 1 st cia) ofApril. 2017. to be the date for the purposes of
said sub-section,
DEVE:\OER SI1\GII.
Principal Secretary to Government l laryana,
Electronics and Information Technology Department.
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[. i m/mrised English Hum/affirm
HARYANA GOVERNMENT
ELECTRONICS AND INFORMA HON l'l‘l'] [NOLOUY DEPAR’I'MF "
Notification
'1 he 2nd August. 20”
No. 5.0. 56/H.A. 6/2017/5. I/2017.— [n cwrcisc ofthc pmwrs cunfcrrcd h) sub-section (3) of section 1 of
the ”animal. Audhaar (Targeted Deliwr) of Financial and Other Subsidies. Benefits and Smiccs) Act 2017.
(6 anOl7). lhc (imcmor of Hanan-.1 hcreh) appoints Ihc lsl tin) nt'ApriL 2017. tn bc the date for the purposes of
said sub-section.
I)Ii\'}:.\'DI€R SING”.
Principul Sccrctur) to (im crnmcnt liar) anti.
Hcctromcs and Information ’l'cchnolog)’ Dcrpartmcnt.
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IIARY;\\JA CiOVT. CiA!:. (EXTRA.). Ani. 02. 2()17 (SRV\J. 10. 1939 SAKA) 567
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