Section 2 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Authentication" means the process by which the core data of a core entity is submitted to the Core Data Repository for its verification and such Repository verifies the correctness, or the lack thereof, on the basis of information available with it;(b)"Authentication Record" means the record of the time of authentication and identity of the requesting entity and the response provided by the Authority thereto;(c)"Authority" means the Andhra Pradesh Core Digital Data Authority established under sub-section (1) of section 10;(d)"Chairperson" means the Chairperson of the Authority appointed under section 1 1;(e)"Core Data Collection" means the process, as may be specified by regulations, to collect core data from individuals and organizations as may be the case, by the core data agencies for the purpose of providing services;(f)"Core Data Collection Agency (CDCA)" means an agency appointed by the Authority or by the "Owner of Core Digital Data (OCDD)", as the case may be, for collecting core digital data under this Act, and transmitting it automatically and securely to the Core Digital Data Repository ;(g)"Core Digital Data" means the essential and minimal data about core entities and collected, transmitted, stored, maintained secured and processed in a digital form, in the course of or for the purpose of providing efficient, transparent and convenient digital services to the citizens and the business community of the State and for providing good governance(h)"Core Digital Data Repository (CDDR)" means a centralised database in one or more locations containing the core digital data and other information related thereto;(i)"Core Data Service Agency (CDSA)" means the organisation authorized by the owner to access the core data for the purposes of processing the same in a manner defined by the owner and providing services specified or approved by the owner;(j)"Core Entity" means a physical or artificial juridical person, property or thing, namely,(i)the households in the State,(ii)the land parcels and immoveable properties attached thereto,(iii)the artificial juridical persons or establishments registered or operating in the State, and(iv)the sensors and intelligent devices deployed for capturing and communicating information to central servers.(k)"Custodian of Core Digital Data (CCDD)" means the legal entity with the rights to hold and manage the Core Digital Data on behalf of the owners of such Core Digital Data, and includes the agencies notified by the custodian for holding and managing the Core Digital Data;(I)"Member" includes the Chairperson and Member of the Authority appointed under section 11;(m)"Notification" means a notification published in the Andhra Pradesh Gazette and the expression "notified" with its cognate meanings and grammatical variations shall be construed accordingly;(n)"Owner of Core Digital Data (OCDD)" or "owner" means the entity, which is notified through a regulation, to have the full legal rights of ownership and control of the Core Digital Data and obliged by such notification to be responsible for the manner in which such a data is used;(o)"Prescribed" means prescribed by rules made by the State Government or Authority under this Act;(P)"Regulations" means the regulations made by the Authority under this Act;(q)"Requester" means an agency or person that submits the UNICORE of a core entity, and such other information as may be required by regulation, to the Core Digital Data Repository for authentication;(r)"Service" means any provision, facility, utility or any other assistance provided in any form to an individual or a group of individuals and includes such other services as may be notified by the State Government;(s)"Steward of Core Digital Data" means a person designated by name and position by the owner to be responsible for the security, privacy and appropriate use of the Core Digital Data;(t)"Unique Number for Identification of Core Entity (UNICORE)" means the number assigned to a core entity in such method as may be notified by regulation, and different methods may be prescribed for assigning UNICOREs to different types of core entities.
