Section 7 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
7. Salient features of Jan-Aadhaar ID.-(1) A Jan-Aadhaar ID assigned to a family
shall be a unique number and it shall not be re-assigned to any other family.(2)A Jan-Aadhaar ID shall be a random number and bear no relation to the attributesor identity of the Jan-Aadhaar ID holder.(3)A Jan-Aadhaar ID, in physical or electronic form subject to authentication andother conditions, as may be prescribed, shall be accepted as proof of identity and proof ofaddress of the family members for the purpose of public welfare benefits and services andmay also be accepted as proof of identity and proof of address for any other purpose.Explanation.- For the purposes of this sub-section, the expression “electronic form”shall have the same meaning as assigned to it in clause (r) of sub-section (1) of section 2 ofthe Information Technology Act, 2000 (Central Act No. 21 of 2000).
