Section 19 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
19. Establishment and Constitution of the Authority.-(1) The State Government
shall, as soon as may be, after commencement of this Act, by notification, establish andconstitute an Authority to be called as the Rajasthan Jan-Aadhaar Authority to exercisepowers and discharge functions of the Authority under this Act or the rules or regulationsmade thereunder.(2)The Authority shall be a body corporate by the name aforesaid, having perpetualsuccession and a common seal, with power, subject to the provisions of this Act, to acquire,hold and dispose of property, both movable and immovable, and to contract and may, by thesaid name, sue or be sued.(3)The headquarters of the Authority shall be at Jaipur.(4)The Authority may, with the prior approval of the State Government, establish itsoffices at other places in the State.(5)The Authority shall consist of a Chairperson and such number of official and non-official members, as the State Government may appoint.(6)The Chief Secretary of the State shall be the Chairperson of the Authority.
