MANU/PIBU/0683/2018

Department/Board : Press Information Bureau

Date : 03.04.2018

Aadhaar Card as Id Proof

'Prisons' is a State subject as per entry 4 of List II of the Seventh Schedule to the Constitution of India. The administration and management of prisons is primarily the responsibility of respective State Government. However, the Ministry of Home Affairs has advised all States and Union Territories (UTs) to make use of Aadhaar for identification of visitors to ensure that facilities are being availed by authorized individuals. The Ministry of Home Affairs has also advised all States and UTs that prison inmates should also be Aadhaar seeded so that various aspects of day to day prison administration like production before court, return to prison, transport, health facilities, interview, free legal aid, parole, temporary release mechanism, educational/vocational training, release from prison etc. can be regulated by use of Aadhaar. These advisories are also available on Ministry's website.

This was stated by the Minister of State for Home Affairs, Shri Hansraj Gangaram Ahirin a written reply to a question in the Lok Sabha today.