Section 12 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
12. Powers of the Government to make rules.
- In particular and without prejudice with the generality of the foregoing paras, the Government may by notification, make rules for all or any of the following matters, namely :-(1)the process of collecting demographic information and biometric information from the individuals by enrolling agencies under clause (o) under section 2 ;(2)the conditions for accepting an Aadhaar number as proof of identity of the Aadhaar number holder under sub-section (3) of section 4 ;(3)the other categories of individuals under section 5 for whom the Authority shall take special measures for allotment of Aadhaar number ;(4)specifying the form and manner of use of Aadhaar numbers for the purposes of providing or availing of various subsidies, benefits, services and other purposes for which Aadhaar numbers may be used ;(5)the manner of sharing information of Aadhaar number holder ;(6)policies and practices to be followed by the Registrars, enrolling agencies, or other service providers working in the State of Jammu and Kashmir for the purpose of enrollment ;(7)any other matter which is required to be, or may be, specified or in respect of which provision is to be or may be made by rules or regulations.
