Section 10 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
10. Security and confidentiality of information.-(1) The Authority shall ensure the
security and confidentiality of the data in Jan-Aadhaar Resident Data Repository.(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.(3)Save as otherwise provided in this Act, the Authority or any of its officers or otheremployees or any agency that maintains the Jan-Aadhaar Resident Data Repository shall not,whether during his service or thereafter, reveal any information stored in the Jan-AadhaarResident Data Repository or authentication record to anyone except in accordance with anylaw for the time being in force:Provided that any information of Jan-Aadhaar card holder stored in the Jan-AadhaarResident Data Repository may be revealed to such holder on a request made by him in themanner specified in regulations.(4)The provisions of Chapter VI of the Central Act shall mutatis mutandis apply toProtection of Information under this Act.
