Section 8(2) in Gujarat Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
(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.
