Section 2(1) in Gujarat Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
(1)In this Act, unless the contexts otherwise requires.-(a)"Aadhaar number" means an identification number issued to an individual under sub-section (3) of section 3 of the Central Act;(b)"Agency of die State Government" means any authority or body established or constituted by any Central or a State law in the Suite of Gujarat including the local bodies, and any other body owned and controlled by the State Government and includes the bodies whose composition and administration are predominantly controlled by the State Government;(c)"authentication" means the process by which the Aadhaar number alongwith 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)"benefit" means any advantage, gift, reward, relief or payment, in cash or kind, provided to an individual or group of individuals and includes such other benefits, as the State Government may by notification in the Official Gazette, specify, from time to time;(e)"biometric information" means photographs, finger print, Iris scan, or such other biological attributes of an individual specified by the Central Act;(f)"Central Act" means the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016;(g)"Central Identities Data Repository" means a centralised database in one or more locations containing all Aadhaar numbers issued to Aadhaar number holders alongwith the corresponding demographic information and biometric information of such individuals and other information related thereto:(h)"Consolidated Fund of State" means a Consolidated Fund of the State of Gujarat;(i)"demographic information" includes information relating to the name, date of birth, address and other relevant information of an individual as per the provisions of Central Act, but shall not include race, religion, caste, tribe, ethnicity, language, records of entitlement, income or medical history;(j)"enrolment" means the process to collect demographic and biometric information from individuals by the enrol tin" agencies for the purpose of issuing Aadhaar number to individual as provided under the Central Act(k)"Government" means the Government of Gujarat"(l)"prescribed" means prescribed by rules made under this Act;(m)"service" means any provision, facility, utility or any other assistants provided in any form to an individual or a group of individuals and includes such other services as the State Government may by notification in the Official Gazette, Specify;(n)"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 the Stale Government may, by notification in the Official Gazettes specify.
