Section 8 in Gujarat Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
8. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules generally for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely: -(a)specifying the manner of use of Aadhaar number for the purposes of providing or availing of various subsides, benefits, services and oilier purposes for which Aadhaar number may be used;(b)any other matter which is required to be, or may be, specified or in respect of which provision is required to tie made by rules.(3)All the rules made under this section shall be laid for not less than thirty days before the State Legislature, as soon as after they are made shall be subject to the rescission by the state Legislature or to such modification as the State Legislation may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon lake effect.
