Section 10(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)Without prejudice to the generality of sub-section (1), the Authority shall-(a)adopt and implement appropriate technical and organisational securitymeasures;(b)ensure that the agencies, consultants, advisors or other persons appointed orengaged for performing any function of the Authority under this Act, have inplace appropriate technical and organisational security measures for theinformation; and(c)ensure that the agreements or arrangements entered into with such agencies,consultants, advisors or other persons, impose obligations equivalent to thoseimposed on the Authority under this Act, and require such agencies,consultants, advisors or other persons to act only on instructions from theAuthority.
