Section 2 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
2. Definitions.-(1)In this Act, unless the context otherwise requires,—
(a)“Aadhaar number” means an identification number issued to an individual undersub-section (3) of section 3 of the Central Act;(b)"authentication" means the process by which the Aadhaar number along withdemographic information and biometric information of an individual is submittedto the Central Identities Data Repository and the Jan-Aadhaar ID to the Jan-Aadhaar Resident Data Repository for its verification and such Repositoryverifies the correctness, or the lack thereof, on the basis of information availablewith it;(c)“Authority” means the Rajasthan Jan-Aadhaar Authority established andconstituted under section 19;(d)“biometric information” means photograph, finger print, iris scan, or such otherbiological attributes of an individual specified by the Central Government;(e)“Central Act” means the Aadhaar (Targeted Delivery of Financial and OtherSubsidies, Benefits and Services) Act, 2016 (Central Act No.18 of 2016);(f)“demographic information” includes information relating to the name, date ofbirth, address, caste, tribe, records of entitlement, income and medical history andother relevant information of an individual;(g)“enrolment” means enrolment of a family under section 6 of this Act;(h)“family” means a group of members related to each other by blood, marriage oradoption and normally residing together and sharing meals;(i)"Fund" means the Fund of the Authority established under section 28;(j)"government body" means any body owned, controlled or substantiallyfinanced by the State Government;भाग 4 (क राजस्थान र राज-्र, मार्च1 , 0 0 165(k)“head of the family” means a woman member of the family of the age ofeighteen years or above, declared by the family members in the prescribedmanner as head of the family:Provided that in case a family has no woman member of the age ofeighteen years or above at the time of enrolment, any male member of the familyof the age of twenty one years or above may be declared to be the head of thefamily till an eligible woman member of the family takes his place; or in case afamily has no male member of the age of twenty one years or above at the time ofenrolment, any eldest member of the family of any gender, may be declared ashead of the family by the family members. If such head of the family is a male, hecan remain so only till an eligible woman member of the family takes his place;(l)“identity information” in respect of a member of a family includes his Aadhaarnumber and his demographic information;(m)“Jan-Aadhaar ID” means a unique Jan-Aadhaar ID, for identifying a family issued,under section 6;(n)“Jan-Aadhaar Platform” means an electronic mechanism of interface between theresident and the Government department/government body created under theprovisions of this Act;(o)“Jan-Aadhaar Resident Data Repository” means the Jan-Aadhaar Resident DataRepository created under section 9 of this Act;(p)“prescribed” means prescribed by rules made under this Act;(q)“public welfare benefits” means any advantage, gift, reward, relief, aid, subsidy orany payment, whether in cash or kind, provided by the State Government directlyor through a government body to an individual or a family and includes suchother benefits as may be notified by the State Government from time to time;(r)“records of entitlement” means records of public welfare benefits and servicesunder any programme or scheme for which any family or any of its members isentitled to;(s)"Registrar" means any entity authorised or recognised by the Authority for thepurpose of enrolment under this Act;(t)“regulations” means the regulations made by the Authority under this Act;(u)“requesting entity” means a Government Department or government body thatsubmits the Jan-Aadhaar ID, identity information and photograph (if required) tothe Jan-Aadhaar Resident Data Repository for authentication;(v)"resident", with all its grammatical variations, means a resident who has resided ina local area of Rajasthan for the past six months or more or a person who intendsto reside in that area for the next six months or more;(w)“rules” means the rules made by the State Government under this Act;(x)“service” means any provision, facility, utility or any other assistance provided inany form to a family or an individual and includes such other services as may benotified by the State Government from time to time;(y)"verification" means the process of verifying the correctness of the identityinformation submitted by the Head of the Family or any adult member at the timeof enrolment.(2)Words and expressions used in this Act but not defined herein above shall have thesame meanings as respectively assigned to them under the Central Act.CHAPTER-IIAuthentication
