Section 16 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
16. Use of Jan-Aadhaar Resident Data Repository for service delivery.-(1) The
State Government, through government department or government body shall deliver allpublic welfare benefits and services as notified under section 4 and section 14, afterauthentication, through the Jan-Aadhaar Platform.(2)Every department shall seed its departmental database of a family or any of itsmembers pertaining to public welfare benefits notified under section 14 with the Jan-AadhaarID, bank account number and Aadhaar number in such manner, as may be prescribed.(3)Once the seeding of the departmental database is completed, the departments shallnot create any further database at its own level and shall use identity information andphotograph of a family or any of its members available in Jan-Aadhaar Resident DataRepository for transfer of any public welfare benefits and delivery of service in future.
