The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

[Act No. 18 of 2016]

[25th March, 2016.]

Contents
Title	Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Enrolment
3.	Aadhaar number
3A.	Aadhaar number of children
4.	Properties of Aadhaar number
5.	Special measures for issuance of Aadhaar number to certain category of persons
6.	Update of certain information
Chapter III	Authentication
7.	Proof of Aadhaar number necessary for receipt of certain subsidies, benefits and services, etc.
8.	Authentication of Aadhaar number
8A.	Offline verification of Aadhaar number
9.	Aadhaar number not evidence of citizenship or domicile, etc.
10.	Central Identities Data Repository
Chapter IV	Unique Identification Authorityof India
11.	Establishment of Authority
12.	Composition of Authority
13.	Qualifications for appointment of Chairperson and Members of Authority
14.	Term of office and other conditions of service of Chairperson and Members
15.	Removal of Chairperson and Members
16.	Restrictions on Chairperson or Members on employment after cessation of office
17.	Functions of Chairperson
18.	Chief executive officer
19.	Meetings of Authority
20.	Vacancies, etc., not to invalidate proceedings of Authority
21.	Officers and other employees of Authority
22.	Transfer of assets, liabilities of Authority
23.	Powers and functions of Authority
23A.	Power of Authority to issue directions
Chapter V	Grants, Accountsand Auditand Annual Report
24.	Grants by Central Government
25.	Fund
26.	Accounts and audit
27.	Returns and annual report, etc.
Chapter VI	Protectionof Information
28.	Security and confidentiality of information
29.	Restriction on sharing information
30.	Biometric information deemed to be sensitive personal information
31.	Alteration of demographic information or biometric information
32.	Access to own information and records of requests for authentication
33.	Disclosure of information in certain cases
Chapter VIA	Civil Penalties
33A.	Penalty for failure to comply with provisions of this Act, rules, regulations and directions
33B.	Power to adjudicate
33C.	Appeals to Appellate Tribunal
33D.	Procedure and powers of the Appellate Tribunal
33E.	Appeal to Supreme Court of India
33F.	Civil court not to have jurisdiction
Chapter VII	Offencesand Penalties
34.	Penalty for impersonation at time of enrolment
35.	Penalty for impersonation of Aadhaar number holder by changing demographic information or biometric information
36.	Penalty for impersonation
37.	Penalty for disclosing identity information
38.	Penalty for unauthorised access to the Central Identities Data Repository
39.	Penalty for tampering with data in Central Identities Data Repository
40.	Penalty for unauthorised use by requesting entity or offline verification-seeking entity
41.	Penalty for non-compliance with intimation requirements
42.	General penalty
43.	Offences by companies
44.	Act to apply for offence or contravention committed outside India
45.	Power to investigate offences
46.	Penalties not to interfere with other punishments
47.	Cognizance of offences
Chapter VIII	Miscellaneous
48.	Power of Central Government to supersede Authority
49.	Members, officers, etc., to be public servants
50.	Power of Central Government to issue directions
50A.	Exemption from tax on income
51.	Delegation
52.	Protection of action taken in good faith
53.	Power of Central Government to make rules
54.	Power of Authority to make regulations
55.	Laying of rules and regulations before Parliament
56.	Application of other laws not barred
57.	[Omitted]
58.	Power to remove difficulties
59.	Savings