Section 2 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Aadhaar number" means an identification number issued to an individual under sub-section (3) of section 3 ;(b)"Aadhaar number holder" means an individual who has been issued an Aadhaar number under this Act ;(c)"Authentication" means the process by which the Aadhaar 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)"Authentication record" means the record of the time of authentication and identity of the requesting entity and the response provided by the Authority thereto ;(e)"Authority" means the Unique Identification Authority of India established under sub-section (1) of section 11 of the Central Act ;(f)"Benefit" means any advantage, gift, reward, relief, or payment, in cash or kind, provided to an individual or a group of individuals and includes such other benefits as may be notified by the Central Government or State Government from time to time ;(g)"Biometric information" means photograph, finger print, iris scan, or such other biological attributes of an individual as may be specified by regulations ;(h)"Central Act" means the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (Central Act No. 18 of 2016) ;(i)"Central Identities Data Repository" means a centralized 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 ;(j)"Chairperson" means the Chairperson of the Authority appointed under section 12 of the Central Act ;(k)"Consolidated Fund" means consolidated fund of Government of India or the Government of Jammu and Kashmir as the case may be ;(l)"Core biometric information" means finger print, iris scan, or such other biological attribute of an individual as may be specified by regulations ;(m)"Demographic information" includes information relating to the name, date of birth, address and other relevant information of an individual, as may be specified by regulations for the purpose of issuing an Aadhaar number, but shall not include race, religion, caste, tribe, ethnicity, language, records of entitlement, income or medical history ;(n)"Enrolling agency" means an agency appointed by the Authority or a Registrar, as the case may be, for collecting demographic and biometric information of individuals under this Act ;(o)"Enrolment" means the process, as may be specified by regulations, to collect demographic and biometric information from individuals by the enrolling agencies for the purpose of issuing Aadhaar numbers to such individuals under this Act ;(p)"Government" means the Government of Jammu and Kashmir ;(q)"Identity information" in respect of an individual, includes the individual's Aadhaar number, biometric information and demographic information ;(r)"Member" includes the Chairperson and Member of the Authority appointed under section 12 of the Central Act ;(s)"Notification" means a notification published in the Government Gazette and the expression "notified" with its cognate meanings and grammatical variations shall be construed accordingly ;(t)"Person residing in the State" means :-(i)a permanent resident of the State of Jammu and Kashmir as defined in section 6 of the Constitution of Jammu and Kashmir ; or(ii)any other person or class of persons as may be notified by the Government from time to time :Provided that such persons or class of persons as notified under this sub-clause for the purpose of this Act shall not be entitled to any status, benefits, rights or privileges exclusively meant for permanent residents of the State ;(u)"Prescribed" means prescribed by rules made by the Central Government or Government as the case may be ;(v)"Records of entitlement" means records of benefits, subsidies or services provided to, or availed by, any individual under any programme ;(w)"Registrar" means any entity authorized or recognized by the Authority for the purpose of enrolling individuals under this Act ;(x)"Regulations" means the regulations made by the Authority or Government as the case may be ;(y)"Requesting entity" means an agency or person that submits the Aadhaar number, and demographic information or biometric information, of an individual to the Central Identities Data Repository for authentication ;(z)"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 Central or State Government ;(aa)"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 Government of India or Government of Jammu and Kashmir.
