Section 20 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
20. Powers and functions of the Authority.-The Authority shall exercise the
following powers and discharge the following functions, namely:-(a)to specify, by regulations, the terms and conditions for appointment of Registrarsand enrolling agencies and revocation of appointments thereof;(b)to expand existing electronic infrastructure for delivery of public welfare benefitsand other services to the beneficiaries;(c)to create, monitor and maintain Jan-Aadhaar Resident Data Repository;(d)to frame policy for the use of the Jan-Aadhaar Resident Data Repository;(e)to recommend to the State Government for adding new services to the Jan-Aadhaar Platform;(f)to take appropriate steps for financial inclusion of the residents of the State incollaboration with the line agencies;(g)to monitor the implementation of its recommendations;(h)to coordinate between different Government departments and government bodies;(i)to monitor public welfare benefits and services provided through Jan-AadhaarPlatform;(j)to frame and amend the regulations;(k)to appoint committees or task forces or groups or sub-committees as may benecessary to assist the Authority in discharging its functions;(l)to invite experts as and when required to its meetings;(m)to acquire by purchase, exchange, lease, hire or otherwise any property movableor immovable as may be necessary or convenient for carrying on the activities ofthe Authority;(n)to accept aid, Corporate Social Responsibility or any other assistance;(o)to borrow money from Government, Banks, Financial Institutions with priorapproval of the State Government;(p)to design a common mechanism for synchronising and integrating differentdatabases available in the State and at the national level with Jan-AadhaarResident Data Repository;(q)to design the precise and comprehensive Jan-Aadhaar Resident Data Repositoryby de-duplicating the family and individual databases stored in different formats;
